Section 155 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
155. Tendered votes.
- If a person representing himself to be a particular voter named on the electoral roll applies for a ballot paper after another person has voted as such voter, the appellant shall after duly answering such question as the presiding officer may ask, be entitled to cast a ballot paper in the same manner as any other voter. Such ballot paper (hereinafter referred to as a tendered ballot paper) shall be of a colour different from the other ballot papers, and, inserted of being put into the ballot box shall be given to the presiding officer and endorsed by him with the name of the voter, constituency, and his number on the electoral roll and shall be set aside in a separate packed and shall not be counted by the Returning Officer. The name of a voter and his number in the electoral roll and the name and distinctive number of the polling station to which the roll relates shall be entered in a list in the form in Appendix VI which shall bear the heading. Tendered Votes List. The Person tendering such ballot paper shall sign his or her name and address thereon or affix his or her thumb-impression against the relevant entry in the lists. The tendered ballot paper shall be in the form in Appendix XL.
