Section 8 in Rules for the Administration of Justice and Police in Nagaland
8.
It is the duty of the mauzadars, gaonburas, chiefs, headmen of khels or other village authorities to report to the Deputy Commissioner all crimes, violent deaths or serious accidents occurring in their jurisdiction and all occurrences, whether within or beyond their jurisdiction, which may come to their knowledge, likely to affect (law and order or) the public peace, at the earliest possible moment and to deliver up offenders to the Officer authorised to try them as soon as may be within a period of twenty four hours of arrest excluding the time necessary for the journey from the place of arrest to the Court of such Officer.Occurrences affecting law and order would include causing by any one of excitement to disaffection or attempt to excite disaffection towards the Government established by law; intimidation of any public servant to do any act or to forbear to do any act connected with his duties or intimidation of any other person to induce that person to refrain from doing any lawful act or desist from making legal application for protection against any injury to himself, or to other, to any public servant legally empowered to give such protection.
