Section 174(4) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(4)If a candidate or election agent who is required to sign the return of election expenses and declaration referred to in this rule is unable to write his name, he shall authenticate the return by making a sign. "Sign" in relation to such person means authenticated by making a mark as prescribed in Rule 216.
