Cost and Works Accountants Act, 1959

64. Eligibility to vote by poll by a voter entitled to vote by post

A voter entitled to vote by post under Regulation 63N may however be allowed by the Secretary to vote by poll at any particular polling booth to be specified by him within his regional constituency, provided he makes an application to that effect in writing duly addressed and forwarded to the Secretary by name by registered post so at to reach him at least 45 days before the date of polling.