Section 55 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
55.
(1)Subject to the provisions of Rules 45 and 49 the Subordinate District Council Court or Additional Subordinate District Council Court or the District Council Court shall cause a sentence, order or decree passed by it, to be carried into effect in accordance with the procedure prescribed by the Code of Criminal Procedure, 1898, or the Code of Civil Procedure, 1908, as the case may be, references therein to the "Collector of the District" being constructed as referring to the "Chief Executive Member of the District Council".(2)Every warrant for the execution of a sentence of imprisonment shall be directed to the Officer-in-Charge of the Jail by the State Government in which the prisoner is, or is to be confined through the Deputy Commissioner.(3)When the prisoner is to be confined in a Jail, the warrant shall be lodged with the Jailor through the Deputy Commissioner.
