Section 6 in The Assam Frontier (Administration of Justice) Regulation, 1945
6. Police duties of Village authorities.
(1)The ordinary duties of police in respect of crime shall be discharged by the village authorities. They shall maintain peace and order within their jurisdiction.(2)The village authorities shall not be deemed to be Police Officers for purposes of Section 25 and Section 26 of the Indian Evidence Act, 1872 (Act 1 of 1872) or of Section 162 of the Code of Criminal Procedure 1898 (Act V of 1898).(3)The village authorities shall watch and report on any vagrant or any bad or suspicious character found within their jurisdiction, and may apprehend any such person if they have reasonable grounds for suspecting that he has committed or is about to commit an offence, and shall hand over any person so apprehended to the Political Officer or an Assistant Commissioner.
