Section 26 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
26.
Whenever, any Court of the District Council is informed that-(a)any person is likely to commit a breach of the peace or disturb the public tranquillity, or to do any wrongful act that may probably occasion a breach of peace, or disturb the public tranquillity;(b)there is within the limits of its jurisdiction any person who within or without such limits, either orally or in writing or in any other manner intentionally disseminates or attempts to disseminate, or in any way abets the dissemination of,-(i)any seditious matters, that is to say, any matter the publication of which is punishment under Section 124-A or Section 153-A of the Indian Penal Code; or(ii)any matter concerning a Judge which amounts to criminal intimidation or defamation under the Indian Penal Code;(c)any person is taking precautions is conceal his presence within the local limits of such Court's jurisdiction, and there is reason to believe that such person is taking such precautions with a view to committing any offence; orthere is any person within limits a person who has no ostensible means of subsistence or who can not give a satisfactory account of himself;(d)any person while the local limits of the Court's jurisdiction-(i)is by habit a robber, house-breaker, thief or forger; or(ii)is by habit a receiver of stolen property knowing the same to have been stolen; or(iii)habitually protects or harbours thieves or aids in the concealment or disposal of stolen property; or(iv)habitually commits, or attempts to commit or abets the commission of the offence of kidnapping, abducting, extortion, cheating or mischief or any offence punishable under Chapter XII of the Indian Penal Code or under Section 489-A Section 489-B; Section 489-C or Section 489-D of that Code;(v)habitually commits, or attempts to commit or abets the commission of offences involving a breach of the peace; or(vi)is so desperate and dangerous as to render his being at large without security hazardous to the community, the Court shall refer the matter to the Chief Executive Member for reference to the Deputy Commissioner who shall, on such reference being made to him, deal with the case in accordance with law.
