Section 45(2) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(2)Where a Court constituted under these rules requires in course of the discharge of its functions, the service of the regular police which is at the disposal of the Deputy Commissioner, that Court may send a requisition for such services to the Deputy Commissioner who will generally comply with such requisition unless he considers the compliance to be not possible for any special reasons.
