Section 207(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(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.
