Section 22(b) in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
(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 in the form prescribed by Section 263 of Act V of 1898. In cases requiring a sentence exceeding three days, a full note of the evidence and proceedings must be kept. Examinations and proceedings shall generally be recorded in English only.
