Section 58 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
58. Miscellaneous.
- Whenever, any Court passes any order for the detention of a lunatic accused the District Council shall refer the matter to the Deputy Commissioner, who shall deal with the case following the spirit of the Code of Criminal Procedure, 1898 and in accordance with rules made by the Government of Assam under the Indian Lunacy Act, 1912.
