Section 162(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)If, at the time appointed, all the ballot boxes have not been received by the Returning Officer, or due to any other unavoidable cause he is unable to proceed with the counting of votes, he shall, with the previous approval of the Government, postpone the counting to some other date and time appointed by the Government, Returning Officer shall give notice thereof in writing to all candidates and election agents.
