Section 54 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
54. Execution.
(1)Whenever a Village Court has sentence an offender to pay a fine in a criminal case or has passed an order for the payment of any money by a person in a civil suit the Court may, subject to the provisions of Rule 39-(a)issue a parwana for the payment of the amount by the offender of the person concerned;(b)may apply, in writing, to the Chief Executive Member of the District Council to realise the amount of execution according to the Civil process against the movable or immovable property, or both of the defaulter.(2)Where an application is made, under clause (b) of sub-rule (1) to the Chief Executive Member, the application shall be deemed to be a decree and the Chief Executive Member to be the decree holder. He shall get the decree executed according to the spirit of the Civil Procedure Code.(3)In the event of the non-recovery of the amount of execution the Chief Executive Member may, by an application, move the Subordinate District Council Court for the arrest and detention of the offender or the person concerned in execution of the decree.(4)Whenever an application is made under sub-rule (3) the said Court may order the arrest and detention of the offender or the person concerned in execution of the decree according to the spirit of the Criminal Procedure Code.
