Section 15(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)A Village Court shall not be competent to pass a sentence of imprisonment in any criminal case. It shall power to impose a fine for any offence it is competent to try, upto a limit of Rs. 50.00 (Rupees fifty). It may award payment in restitution or compensation to the aggrieved or injured party in accordance with the customary law.
