Section 31(1) in The Assam Frontier (Administration of Justice) Regulation, 1945
(1)When a sentence of death passed by the Deputy Commissioner is confirmed by the High Court, the Deputy Commissioner, shall, on receiving the order of confirmation, cause such order to be carried into effect by issuing a warrant in the form given in item No. XXXV of such Schedule V of the Code of Criminal Procedure, 1898, (Act V of 1898) and taking such steps as may be necessary.
