Section 16D in Rules for the Administration of Justice and Police in Nagaland
16D.
When a sentence of death passed by the deputy Commissioner is submitted to the High Court for confirmation, the Deputy Commissioner shall, on receiving the order of confirmation or other order of the High Court thereon, cause such order to be carried into effect by issuing a warrant in the form given is Schedule I. Form No. 42, of the Criminal Procedure Code, or some similar form, or taking such other steps as may be necessary.
