Section 194(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)Undue influence. - Undue influence that is to say any direct or indirect interference or attempt to interfere on the part of a candidate or his agent, or of any other person with the connivance of the candidate or his agent, with the free exercise of any electoral right.Explanation. - (a) Without prejudice to the generality of the provisions of this clause, any such person as is referred to therein who-(i)threatens any candidate or elector, or any person in whom a candidate or elector is interested, with any injury of any kind; or(ii)induces or attempts to induce a candidate, or elector to believe that he or any person in whom he is interested, will become or will be rendered an object of displeasure of spiritual censure;shall be deemed to interfere with free exercise of the electoral right of that candidate or elector within the meaning of this clause.(b)A declaration of public policy, or promise of public action, or the same exercise of a legal right without intent to interfere with an electoral right, shall not be deemed to be interference within the meaning of this clause.
