Section 11 in Rules for the Administration of Justice and Police in Nagaland
11.
Mauzadars, gaonburas, chiefs, headmen of khels and all other village authorities may pursue with hue and cry an offender fleeing beyond their jurisdiction and arrest him, but ordinarily no mauzadar, gaonbura, chief headman of a khel or village authority shall attempt to arrest an offender beyond his jurisdiction without the cognizance and co-operation of the mauzadar, gaonbura, chief, headman of a khel, or chief village authority of the jurisdiction to which the offender has filed. When an offender is traced from one jurisdiction to another, it will be sufficient to point him out out to the mauzadars, gaonbura, chief, headman of a khel, or other competent authority of the village to which the offender has fled, and request him to make the arrest.
