Section 22(b) in Rules for the Administration of Justice and Police in Nagaland
(b)A note of the substance of all the proceedings in cases tried before them must be kept by the Deputy Commissioner and his Assistants as required by Section 264 of the Code of Criminal Procedure. In case requiring a sentence exceeding three years, a full note of the evidence and proceedings must be kept. Examinations and proceedings shall generally be recorded in English only.
