Section 201 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
201. Prohibition of canvassing in or near polling stations.
(1)No person shall, on the date or dates on which a poll is taken at any polling station, commit any of the following acts within the polling station or in any public or private place within a distance of one hundred yards of the polling station namely -(a)canvassing for votes; or(b)soliciting the vote of any elector; or(c)persuading any elector not to vote for any particular candidate; or(d)persuading any elector not to at the election; or(e)exhibiting any notice of sign (other than an official notice) relating to the election.(2)Any person who contravenes the provisions of sub-rule (1) shall be punishable with fine which may extend to five hundred rupees.(3)An offence punishable under this rule shall be cognisable.
