Section 207(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)Any person guilty of an electoral offence under this rule shall-(a)if he is a Returning Officer or an Additional Returning Officer or Presiding Officer at a polling station or any other Officer or clerk employed on official duty in connection with the election, be punishable with imprisonment for a term which may extend to two years or with fine up to two thousand rupees or with both;(b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine up to one thousand rupees or with both.
