Section 22(1) in Rules for the Administration of Justice and Police in the Garo Hills District
(1)An appeal shall lie to the High Court from any sentence passed by the Deputy Commissioner or Additional Deputy Commissioner.Such appeal must be presented within thirty days of the date of the order appealed against, excluding the time required for 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.
