Section 14(b) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(b)Criminal cases falling within the purview of tribal laws and customs and offences of petty nature such as petty theft and pilfering, mischief and trespass of petty nature, simple assault and hurt, affront and affray of whatever kind drunken or disorderly brawling, public nuisance and simple cases of wrongful restraint:
