Section 21 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
21.
An appeal shall lie to the High Court from any sentence passed by the Deputy Commissioner or Additional Deputy Commissioner.All appeals must be presented within thirty days of the date of the orders appealed against, excluding the time required for procuring a copy of the order:Provided that an appeal from a sentence of death shall be preferred within seven days from the date of the sentence.
