Section 27 in The Assam Frontier (Administration of Justice) Regulation, 1945
27. Limitation for appeals.
(1)All appeals under Section 25 or 26 must be presented within thirty days from the date of the order appealed against, excluding the time taken in procuring a copy of the order. Provided that an appeal from a sentence of death shall be preferred within seven days from the date of the sentence, excluding the time taken in procuring a copy of the order.(2)The Deputy Commissioner shall on passing a sentence of death inform the person sentenced of the provisions of sub- section (1).
