Section 25(a) in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
(a)Verbal order or notice only shall be requisite, in any case except, when the regular police are employed or when the person concerned is not a resident of or in the district at the time. The order shall be made known to the person concerned or to some adult member of his family and failing this shall be proclaimed at the place where he is or was last known to be at, in sufficient time to allow him, if he sees fit, to appear.
