Section 31 in The Assam Frontier (Administration of Justice) Regulation, 1945
31. Sentence of death.
(1)When a sentence of death passed by the Deputy Commissioner is confirmed by the High Court, the Deputy Commissioner, shall, on receiving the order of confirmation, cause such order to be carried into effect by issuing a warrant in the form given in item No. XXXV of such Schedule V of the Code of Criminal Procedure, 1898, (Act V of 1898) and taking such steps as may be necessary.(2)The Deputy Commissioner shall fix the time and place of execution, and the time fixed shall not be less than 21 or more than 28 days from the date of issue of the warrant.
