Section 8 in The Assam Frontier (Administration of Justice) Regulation, 1945
8. Occurrence of heinous offence.
- On the Commission of any heinous offence within their jurisdiction, the inhabitants of the village shall at once, if possible apprehend the offender, and in any case shall at once inform the village authority, who, if the offender has not been apprehended, shall proceed without delay to the place where the offence was committed and enquiry into it.
