Section 19 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
19.
The village authorities may not decide cases-(a)where the defendant does not reside within their jurisdiction;(b)where the offence is one against the State, or causing death or danger to life or limb or of robbery of any sort with violence, or of arson, of making or passing counterfeit coin, or of making fraudulent documents', or offences under the Arms Act or Excise Act and generally any offences of a heinous nature.
