Section 165(1)(c) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(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.