Section 20 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
20.
An appeal lies to the Deputy Commissioner from the decision of his Assistants if preferred within thirty days :Provided that no appeal shall lie against the sentence of fine only passed by a Magistrate of the First Class when the amount of fine does not exceed Rs. 50.
