Section 9 in The Assam Frontier (Administration of Justice) Regulation, 1945
9. Reports by Village authority.
- It shall be the duty of the village authorities to report to the Deputy Commissioner, Assistant Commissioner as soon as possible all crimes, violent deaths, and serious accidents occurring within their jurisdiction, and all occurrences whether within or beyond their jurisdiction, which may come to their knowledge and which are likely to affect the public peace; and to arrest and deliver up offenders as soon as may be within a period of twenty four hours of such arrest excluding the time necessary for the journey from the place of arrest to the Court having jurisdiction to try them.
