Section 207 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
207. Other offences and penalties therefor.
(1)A person shall be guilty of an electoral offence if at any election he-(a)fraudulently defaces or fraudulently destroys any nomination paper, or(b)fraudulently defaces destroys or removes and list, notice or other documents affixed by or under the authority or a Returning Officer, or(c)fraudulently defaces or fraudulently destroys any ballot paper or any declaration of identity, or(d)without due authority supplies any ballot paper to any person; or(e)fraudulently puts any paper into any ballot box put in, or(f)without the authority destroys, takes, opens or otherwise interferes with any ballot box or ballot papers then in use for the purposes of the election, or(g)fraudulently or without due authority, as the case may be, attempts to do any of the foregoing acts or wilfully aids or abets the doing of any such acts.(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.(3)For the purposes of this rule, a person shall not be deemed to be on official duty if his duty is to take part in the conduct of an election or part of an election including the counting of votes or to be responsible after an election for the used ballot paper and other documents in connection with such election but the expression "official duty" shall not include any duty imposed otherwise than by or under the rules of this Part.(4)An offence punishable under Clause (b) of sub-rule (2) shall be cognisable.
