Section 3 in Rules for the Administration of Justice and Police in Nagaland
3.
The control of the police of [Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for 'Naga Hills' vide Nagaland Act No. 7 of 1974] is vested in the Deputy Commissioner acting under the orders of the Governor of Assam and in such other officers as the Governor may, from time to time, appoint. Misconduct on the part of the regular police shall be punished in accordance with Act V of 1861, the Assam Rifles Act and Penal Code or any other enactment to which they may be subject, misconduct on the part of the rural police is punishable by dismissal or by fine, which may extend to Rs. 500 or by imprisonment to an extent which would be awardable under the Penal Code for a like offence. Imprisonment may be awarded in lieu of fine, but only by the Deputy commissioner or other Officer duly authorised.
