Section 10 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
10.
Misconduct on the part of the village authorities in police matters shall be punishable by dismissal or by fine which may extend to Rs. 500 or by imprisonment of either description to the extent which would be awardable under the Penal Code or other law for law for a like offence, or by both. Imprisonment may be awarded in lieu of fine, but only by the Deputy Commissioner or an Assistant to the Deputy Commissioner as may be specifically authorised.
