Section 23 in The Assam Frontier (Administration of Justice) Regulation, 1945
23. Procedure by Village authorities after sentence.
- If any person on whom a fine has been imposed by a village authority fails to deposit the amount at once, or within such further time as the village authority may allow, the village authority shall send him to an Assistant Commissioner to be dealt with in such manner as he may deem fit, unless the accused person gives notice of his intention to appeal against the decision.
