Cost and Works Accountants Act, 1959

65B. Issue of undelivered and fresh ballot papers

When a ballot paper and other connected papers sent by post under Regulation 65 are lost or damaged in transit or for any reason returned undelivered, the Secretary may reissue them by registered post or deliver them or cause them to be delivered to the voter on his applying for the same, if the Secretary is satisfied with the reasons for such loss, damage or return of the ballot paper and other connected papers.