Section 45(8) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(8)It shall not be necessary to examine witnesses upon oath or affirmation unless the accused so desires. It shall suffice if the District Council Court or the Subordinate District Council Court at the commencement of any trial, informs the accused that, if he so desires, the witnesses, will be put on oath. It is, however, at all times optional with the Court to put the witnesses, on oath or affirmation, but witnesses, whether on oath or affirmation or not, shall be punishable for giving false evidence.
