Section 14 in Rules for the Administration of Justice and Police in the Garo Hills District
14. Inhabitants to aid police.
- All the inhabitants of the Garo Hills are bound to aid the regular and rural police, when required to do so, for the maintenance of order or the apprehension of offenders, and are liable to fine for failure to give such assistance; the fine in the hill mauzas to be adjudged by the laskar to the extent of his power in criminal cases, or by the Deputy Commissioner and in the plains mauzas by the Deputy Commissioner. When the particular person liable for failure to aid cannot be ascertained, the laskar of the hill village or community concerned shall be held primarily answerable and the sardar and nokma next, and in the case of plains villages the gaonbura; and if it appears that the community is to blame and that the particular offender cannot be discovered, a fine may be imposed upon the community, but by the Deputy Commissioner only.
