Section 11 in Rules for the Administration of Justice and Police in the Garo Hills District
11. Crimes beyond judicial power of laskar.
- In the case of crimes other than heinous which are beyond their judicial powers as hereinafter defined, laskars shall report their occurrence to the Deputy Commissioner or other authorised officer for orders e.g. cheating, extortion, criminal misappropriation, criminal breach of trust, injury to property exceeding Rs. 50 in value, making of fraudulent documents, offences against the State, etc.
