Section 18 in Rules for the Administration of Justice and Police in the Garo Hills District
18. Provision for disposal of petty cases.
- Laskars may themselves dispose of the cases of person charged with the following offences :Theft.Injury to property not exceeding Rs. 50.injury to person not endangering life or limb.House-trespass.Affront of whatever kind.Gambling.Drunken or disorderly brawling.They may impose a fine for any offence they are competent to try to the extent of Rs. 50. They may award restitution or compensation to the extent of the injury sustained and enforce it by distraint of the property of the offender. In cases in which the fine is not paid or realised either in whole or in part, they shall represent the facts and send in the offenders to the Deputy Commissioner or to Assistant Commissioner duly authorized who may retry the case and impose such other punishment as he is competent to inflict. All laskars, sardars, and gaonburas shall receive a sanad or recognition order the Deputy Commissioner's signature.
