Section 201(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)No person shall, on the date or dates on which a poll is taken at any polling station, commit any of the following acts within the polling station or in any public or private place within a distance of one hundred yards of the polling station namely -(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to at the election; or(e)exhibiting any notice of sign (other than an official notice) relating to the election.
