Section 4 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
4.
It shall be the duty of the village authorities to report to the Deputy Commissioner at the earliest practicable moment all crimes, violent deaths and serious accidents occurring within their respective local limits and all occurrences, whether within or beyond such limits, which may come to their knowledge and which are likely to affect the public peace, and to deliver up offenders to the officers authorised to try them as soon as may be within a period of twenty-four hours of arrest excluding the time necessary for the journey from place or arrest to the Court of such Officer.
