Section 191(2) in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
(2)If the Commissioner reports that a returned candidate has been guilty by an agent other than his election agent of any corrupt or illegal practice but further reports that the candidate has satisfied him that-(a)no corrupt or illegal practice was committed at the election by the candidate or election agent, and the corrupt or illegal practices mentioned in the report were committed contrary to the orders, and without the sanction or connivance of the candidate or his election agent;(b)the candidate and his election agent took all reasonable means tor preventing the commission of corrupt or illegal practices at the election;(c)the corrupt or illegal practices mentioned in the report were of a trivial and limited character or took the form of customary hospitality which did not affect the result of the election, and(d)in all other respects;the election was free from any corrupt or illegal practice on the part of the candidate or any of his agents.
