Section 149 in The Mizoram Autonomous District Council (Constitution and Conduct of Business of the District Councils) Rules, 1974
149. Procedure before recording of vote.
(1)The voter on entering the polling station shall first approach the polling officer in charge of that portion of electoral roll in which the voter's name appears. Such polling officer shall ascertain the voter's name, address, his father's name, or her father's name or her husband's name and such other particulars as appear on the roll, and having checked those with the roll, call out the number, name and description of the voter as printed. He shall then place against the number of the voter in the roll a short horizontal line to denote that the voter has received the ballot paper or papers to which he or she is entitled. No other marks shall be made on the roll.(2)If a voter's name, address of any other particulars given in the roll is found to be incorrect owing to a misprint or clerical error, the presiding officer may interpret the entry in the roll so as to overlook any such clerical or printing error but shall record his reasons in writing for so doing in each case.(3)On the voter's name being called out one of the polling officers in charge of the ballot paper shall enter on the counterfoil of as many ballot papers as the voter is entitled to receive the voter's number (as given in the electoral roll) and if this has not been printed the distinctive number of the polling station. He shall then detach each ballot paper from the counterfoil and, after stamping it with the official mark, deliver if to the voter the number of ballot papers which he or she is entitled to receive.
