Section 16 in Rules for the Administration of Justice and Police in the Garo Hills District
16. Powers of trial.
- The Deputy Commissioner shall be competent to try any case and to pass sentence of death, transportation or imprisonment up the maximum amount awardable under the Penal Code, of whipping, and of fine up to any amount:Provided that all sentence of death, transportation or imprisonment of seven years and upwards shall be subject to the confirmation by the High Court.Assistants to the Deputy Commissioner shall, subject to the Deputy Commissioner's control, exercise such powers, not exceeding those of a Magistrate of the First Class as defined in the Criminal Procedure Code as they may be invested with by the Governor.
