Section 25(f) in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
(f)Oaths shall not be administered to parties to suits unless the Court or either party to a suit so requires, and except in cases where the accused is charged with murder. It is, however, at all times optional with the Court to put witnesses on oath; and witnesses whether on oath or not shall be punishable for giving false evidence. When one or other party to a suit, being, natives of the hills or of similar habits, demand that evidence shall be taken on oath or the Court so require, the whole of them shall be sworn in the mode most binding on their conscience. Christians shall only be sworn by Christians; Hindus or Mohammedans shall be examined on solemn affirmation.
