Section 55(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)Subject to the provisions of Rules 45 and 49 the Subordinate District Council Court or Additional Subordinate District Council Court or the District Council Court shall cause a sentence, order or decree passed by it, to be carried into effect in accordance with the procedure prescribed by the Code of Criminal Procedure, 1898, or the Code of Civil Procedure, 1908, as the case may be, references therein to the "Collector of the District" being constructed as referring to the "Chief Executive Member of the District Council".
