Section 198 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
198. Disturbances at election meetings.
(1)Any person who at a public: meeting to which this rule applies act, or incites others to act in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable with fine which may extend to one thousand rupees.(2)This rule applies to any public meeting of a political character held in any constituency between the date of the issue of notification under these rules calling upon the constituency to elect a member or members and the date on which such election is held.(3)If any police officer reasonably suspects any person of committing an offence under sub-rule (1) he may, if required so to do by the Chairman of the meeting required that person to declare to him immediately his name and address and if the police officer reasonably suspects him of giving false name or address, the police officer may arrest him without warrant.
