Section 17 in Rules for the Administration of Justice and Police in Nagaland
17.
Mauzadars, gaonburas, chiefs, headmen of khels, [dobhasis] [Inserted by Act No. 4 of 1983.] or other village authorities, sitting with the-village elders or council may dispose of cases in which persons are charged with any crime which is not heinous.They may impose a fine for any offence they are competent to try to the extent of Rule 50. They may award restitution or compensation to the extent of the injury sustained and enforce it by distraint of the properties of the offender. In cases in which the fine is not paid or realised, either in whole or in part, they shall represent the facts and send in the offender to the deputy Commissioner, who may re-try the case and impose such other punishment as he is competent to inflict.
