Section 183 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
183. Deposit of security.
- At the time of the presentation of the petition the petitioner shall, except where the petition is presented under Clause (b) of sub-rule (1) of Rule 181, enclose with the petition a Government Treasury Challan showing that a deposit of Rs. 100 (Rupees one hundred) has been made by him in the Treasury as security for the cost of the petition.
