Section 22 in The Assam Frontier (Administration of Justice) Regulation, 1945
22. Disposal of cases by Village Authorities, Powers to compel attendance.
- The village authorities shall decide all cases in open Darbar in the presence of at least three independent witnesses and of the complainant and accused. They are empowered to order the attendance of all the foregoing, and of the witnesses to be examined in the case, and to impose a fine not exceeding Rs. 50/- on any person failing to attend when so ordered.
