Section 194(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)Bribery - that is to say, any gift, officer or promise by a candidate or his agent or by any other person with the connivance of a candidate or his agent, or any gratification to any person whom-soever-(a)with the object, directly or indirectly inducing-(i)a person to stand or not to stand as, or to withdraw from being a candidate at an election, or(ii)an elector to vote or refrain from voting at an election, or(b)as a rewarded to-(i)a person having so stood or not stood for having with drawn his candidature, or(ii)an elector for having voted or refrained from voting.Explanation. The term "gratification" is not restricted to pecuniary gratifications or gratifications estimable in money and includes all forms of employment for reward; but it does not include the payment of any expenses bona fide incurred at or for the purpose of any election.
