Section 6 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
6.
On the occurrence of any heinous crime or of offences under the Arms Act or Excise Act within their local limits, the inhabitants of the village shall at once, if possible, apprehended the offenders, and in any case shall at once inform the chief village authority, who, if the offender has not been apprehended, shall proceed without delay to the place where the crime occurred, and enquire into the matter. He shall further, as soon as possible, report any such offence to the Deputy Commissioner or other duly authorised officer whether the offender has been apprehended or not.
