Section 165 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
165. Grounds for rejection of ballot paper.
(1)A ballot paper shall be rejected if-(a)it does not contain the official mark referred to in Rule 148 (3);(b)it bears any mark by which the voter can be identified other than the name of the candidate written by the voter in the manner provided by Rule 158.(c)in the case where it is dispatched in a cover under Clause (ii) of sub-rule (2) of Rule 158 to the Returning Officer the cover does not contain the certificate issued under Rule 157 to the voter whose vote is recorded on such ballot paper.(2)The decision of the Returning Officer as to the validity of a ballot paper shall be final subject only to the reversal on an election petition claiming the seat.
