Section 165(1) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(1)A ballot paper shall be rejected if-(a)it does not contain the official mark referred to in Rule 148 (3);(b)it bears any mark by which the voter can be identified other than the name of the candidate written by the voter in the manner provided by Rule 158.(c)in the case where it is dispatched in a cover under Clause (ii) of sub-rule (2) of Rule 158 to the Returning Officer the cover does not contain the certificate issued under Rule 157 to the voter whose vote is recorded on such ballot paper.
