Section 135(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)At the time of delivery of a nomination paper under sub-rule (3) of Rule 134, each candidate shall submit with the nomination paper a Treasury Challan showing that a deposit of Rs. 150 (one hundred fifty) only has been made by him in the Treasury, and no candidate shall be deemed to be duly nominated unless such deposit has been made.
