Section 2 in The Assam Frontier (Administration of Justice) Regulation, 1945
2. Definitions.
- In this Regulation, except where the contrary appears from the context-"the Governor" means the Governor of Assam."heinous offence" means and includes any of the following namely-Murder, culpable homicide, causing grievous hurt, rape, kidnapping or abducting in order to subject to slavery, disposing or buying of persons as slaves, habitual dealing in slaves, dacoity, robbery, nothing, house-breaking, theft of cattle, mischief by fire or any fire or any explosive substance, any offence punishable under Chapter VI of Chapter XII of the Indian Penal Code, any offence punishable under the Arms, and any attempt to commit or abatement of any of the aforesaid offences;"pleader" includes a mukhtar or any professional agent;Deputy Commissioner includes an Additional Deputy Commissioner and, so far as the Lakhimpur Frontier Tract is concerned, the Deputy Commissioner or Kahimpur; and "Assistant Commissioner" includes, so far as that Tract is concerned, an Assistant Commissioner or an Extra Assistant Commissioner in the District of Lakhimpur, appointed in this behalf by the Governor."the Tracts" means the Balipara, Lakhimpur, Sadiya and Tirap Frontier Tracts.
