Section 8 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
8.
It is the duty of the mauzadars, gaonburas or other chief village authorities to report to the Deputy Commissioner or his Assistants, all crimes, violent deaths or serious accidents, occurring in their jurisdiction and all occurrences whether within or beyond their jurisdiction, which may come to their knowledge, likely to affect the public peace, at the earliest possible moment, and to deliver up offenders to the officer authorised to try them 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 such officer.
