Section 140 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
140. Right to vote.
(1)No person who is not, and except as expressly provided by these rules, every person who is, for the time being, included in the electoral roll of any constituency, shall be entitled to vote in that constituency.(2)No person shall vote at any election in any constituency if he is for the time being not entitled to vote under the provisions of Rule 129 read with Rules 211, 212 and 213.(3)No person shall vote at an election in more than one constituency, and if a person votes in more than one constituency his vote in old of such constituencies shall be void.(4)No person shall vote at any election in the same constituency more than once notwithstanding that his name may have been included in the electoral roll for that constituency shall be void.(5)No person shall vote at any election if he is confined in a prison, whether under a sentence of imprisonment or transportation or otherwise, or is in the lawful custody of the police.
