Section 17 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
17.
If any person on whom a fine, or any payment has been imposed by a Village Court fails to deposit the amount at once or within such time as the Village Court may allow, the Court shall report the matter to the District Council for necessary action to realise the fine or dues in such manner at it may deem fit unless the accused persons gives notice to appeal against such decision.
