Section 9(1) in The Assam Criminal Law (Amendment) Act, 1934
(1)Commissioners trying an offence under this Act, may, with a view to obtaining the evidence of any person supposed to have been directly concerned in or privy to, the offence, tender a pardon to such person on condition of his making a hill and true disclosure of the circumstances within his knowledge, relative to the offence and to every other persons concerned, whether as principal or abettor, in the commission thereof.
