Section 156(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(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.
