Section 15 in Rules for the Administration of Justice and Police in the Garo Hills District
15. Administration of Criminal Justice.
- Criminal justice shall be ordinarily administered by the Deputy Commissioner and his assistants and by the laskars according to their jurisdiction, but mauzadars may be empowered by the Deputy Commissioner to dispose of petty criminal cases. Mauzadars so empowered will exercise the same powers and be subject to the same restrictions as are hereinafter provided for laskars.
