Section 25 in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
25.
The High Court, the Deputy Commissioner and the Assistants to the Deputy Commissioner shall be guided in regard to procedure by the principles of the Code of Criminal Procedure so far as they are applicable to the circumstances of the area consistent with these Rules.The chief exceptions are-(a)Verbal order or notice only shall be requisite, in any case except, when the regular police are employed or when the person concerned is not a resident of or in the district at the time. The order shall be made known to the person concerned or to some adult member of his family and failing this shall be proclaimed at the place where he is or was last known to be at, in sufficient time to allow him, if he sees fit, to appear.(b)The proceedings of the chief village authorities need not be recorded in writing, nor shall it be necessary that examinations before the Deputy Commissioner be signed by the parties examined; but the Assistant to the Deputy Commissioner may require the chief village authorities to report their proceedings in any way which appears to him suitable.(c)There shall be no preliminary enquiries by regular or village police unless the Deputy Commissioner or an Assistant to the Deputy Commissioner sees fit to direct one.(d)Recognisance to appear shall not be taken unless it appears necessary to the Deputy Commissioner or an Assistant to the Deputy Commissioner.(e)Examinations and proceedings generally shall be recorded in English only.(f)Oaths shall not be administered to parties to suits unless the Court or either party to a suit so requires, and except in cases where the accused is charged with murder. It is, however, at all times optional with the Court to put witnesses on oath; and witnesses whether on oath or not shall be punishable for giving false evidence. When one or other party to a suit, being, natives of the hills or of similar habits, demand that evidence shall be taken on oath or the Court so require, the whole of them shall be sworn in the mode most binding on their conscience. Christians shall only be sworn by Christians; Hindus or Mohammedans shall be examined on solemn affirmation.III-A-Haflong Town
