Section 32 in The Assam Frontier (Administration of Justice) Regulation, 1945
32. Criminal Procedure.
- The High Court, the Deputy Commissioner, the Assistant Commissioner shall be guided in regard to procedure by the Principles of the Code of Criminal Procedure, 1898, so far as they are applicable to the circumstances of the Tracts and consistent with the provisions of this Regulation. The chief exceptions are-(a)Verbal orders or notice only shall be requisite in any except when the regular police are employed, or when the person concerned is not a resident of or in the Tract at the time but orders of summons shall in every case be for a fixed day, and the order shall be made known to the person concerned or to some adult member of his family, and, failing this, shall be openly proclaimed at the place where he is, or was last known to be, in sufficient time to allow him, if he sees fit, to appear.(b)The proceeding of the village authorities need not be recorded in writing, nor shall it be necessary that examinations before the Deputy Commissioner or Assistant Commissioner be signed by the parties examined, but the Deputy Commissioner or Assistant Commissioner may require the village authorities to report their proceedings in any way which appears suitable.(c)There shall be no preliminary enquiries by regular or village police unless the Deputy Commissioner or Assistant Commissioner sees fit to direct one.(d)Recognisance to appear shall not be taken unless it appears necessary to the Deputy Commissioner or an Assistant Commissioner.(e)Procedure before the Deputy Commissioner or Assistant Commissioner shall be recorded in English only.
