Section 57 in The Assam Frontier (Administration of Justice) Regulation, 1945
57. Oaths.
(1)In criminal cases before the Deputy Commissioner, Assistant Commissioner, oaths shall be administered to all witnesses when the accused is charged with murder, but not in other cases unless either party so required, or the Court so determine.(2)In civil suits before the Deputy Commissioner, Assistant Commissioner, oaths shall not be administered to parties or witnesses unless either party so require, or the Court so determine.(3)When an oath is administered, it shall be in the manner which the Court considers most binding on the conscience of the person making it.
