Section 14 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
14.
All the inhabitants of the Mikir Hills who are under the administrative control of the Deputy Commissioner, are bound to aid the regular police and village authorities, when required to do so in the maintenance of order, or the apprehension of offenders. Any person failing to do so is liable to fine, the fine to be adjudged by the mauzadar, gaonbura or other chief village authority, to the extent he is empowered to award in criminal cases or by the Deputy Commissioner if fine beyond the amount those officers are authorised to impose is considered necessary. When the particular persons blamable for failure to aid in any community cannot be ascertained, the mauzadar, gaonbura or chief village authority shall be considered responsible, and if it appears that the community is to blame and that particular offender cannot be discovered, a fine may be imposed upon the community, but by the Deputy Commissioner only.III-Criminal Justice
