Section 196 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
196. Illegal practices.
- The following shall be deemed to be illegal practices for the purposes of election to the District Council of an Autonomous District;(1)The incurring or authorisation by any person other than a candidate or his agent of expenses on account of holding any public meeting, or upon any advertisement, circular or in any other way whatsoever, for the purpose of promoting or procuring the election of the candidate, unless he is authorised in writing so to do by the candidate.(2)Hiring of liquor shops. The hiring, using or letting, as a committee room or for the purpose of any meeting to which electors are admitted or any building, room or other place where intoxicating liquor is sold to the public.(3)Issue of circular, etc. without address. The issuing of any circular, placard or poster having a reference to the election which does not bear on its face the name and address of the printer and publisher.
