Section 156 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
156. Challenged votes.
(1)If any candidate, election against or polling agent declares and undertakes to prove that any person by applying for a ballot paper and claiming to be particular voter has committed the offence of false personation the presiding officer shall require such person to enter in the List of Challenged Voters which shall be in the form in Appendix VII, his name and address; or if he is unable to write, to affix his thumb-impression thereto, and may further request such person to produce evidence of identification:Provided that no action shall be taken by the presiding officer under this sub-rule unless a sum of ten rupees has been deposited in cash with the presiding officer by the candidate or such agent for each challenge he makes.(2)If the person so challenged refuses to comply with such requisition he shall not be allowed to vote, but if he does so comply and on being questioned whether he is the person enrolled in the electoral roll in force and whether he has already voted at the present election in this constituency, answers the former question in the affirmative and the latter in the negative he shall be allowed to vote after he has been warned of the penalty for personation.(3)If the presiding officer after such inquiry on the spot as he thinks necessary is of opinion that the challenge made by the candidate or his agent under sub-rule (1) is frivolous and has not been made in good faith, he shall direct the deposit made under sub-rule (1) to be forfeited to Government and order in this respect shall be final.(4)If the deposit made under sub-rule (1) is not forfeited under sub-rule (3) it shall be returned to the person by whom it was made after the close of the poll on the day on which it is made.(5)The presiding officer shall, in every case whether or not the person challenged is allowed to vote, makes a note of the circumstances in the List of Challenged Votes.
