Section 54(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)Whenever a Village Court has sentence an offender to pay a fine in a criminal case or has passed an order for the payment of any money by a person in a civil suit the Court may, subject to the provisions of Rule 39-(a)issue a parwana for the payment of the amount by the offender of the person concerned;(b)may apply, in writing, to the Chief Executive Member of the District Council to realise the amount of execution according to the Civil process against the movable or immovable property, or both of the defaulter.
