Section 9 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
9.
All inhabitants of the Sub-division are bound to aid the village authorities when required to do so for the maintenance of order or apprehending offenders and are liable to fine for failing to give such assistance, the fine to be adjudged by the chief village authority to the extent of this powers in criminal cases, or by the Deputy Commissioner, or on Assistant to the Deputy Commissioner as may be specifically authorised by the Deputy Commissioner. And if it appears that the community is to blame, and that particular offenders cannot be discovered, a fine may be imposed upon the community, but by the Deputy Commissioner only.
