Section 195 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
195. Minor corrupt practices.
- The following shall also be deemed to be corrupt practices for the purpose of election to the District Council of an Autonomous District:(1)Any act specified in Rule 194 when done by a person who is not a candidate or agent or a person acting with the connivance of a candidate of his agent.(2)Personation. - The application by a person at an election for a ballot paper in the name of any other person, whether living or dead or in a fictitious name, or for a ballot paper in his own name when, by reason of the fact that he has already voted in the same or some other constituency he is not entitled to vote;(3)Bribery. - The receipt of or agreement to receive, any gratification whether as a motive or a reward-(a)by a person for standing or not standing as, or for withdrawing from being a candidate; or(b)by any person whomsoever for himself or any other person for voting or refraining from voting, or for inducing or attempting to induce any elector to vote or refrain from voting or any candidate to withdraw his candidature. For the purpose of this clause the term "gratification" has the same meaning as it has for the purpose of Clause (1) of Rule 194.(4)False return. - The making of any return of election expenses which is false in any material particular, or the making of a declaration verifying any such return.(5)Use of, or appeal to, religious and national symbols. - The systematic appeal to vote or refrain from voting on grounds of caste, race, community or religion or the use, or appeal to religious and national symbols, such as the national flag and the national emblem, for furtherance of the prospects of a candidate's election.
