Section 9 in Rules for the Administration of Justice and Police in the Garo Hills District
9. Arrest and report of criminal.
- The laskars, sardars, nokmas, and gaonbaras shall watch, report and under the orders of the Deputy Commissioner, apprehend and deliver up all vagrants or bad or suspicious characters found in their jurisdiction. They shall arrest and deliver up all person in possession of arms contrary to the provision of the law, as soon as may be, within a period of twenty four hours of arrest excluding the time necessary for the journey from the place of arrest to the Court of the officer authorised to take cognizance.
