Section 10 in Rules for the Administration of Justice and Police in Nagaland
10.
On the occurrence of any heinous crime in his jurisdiction, any village officer, who may be by custom or appointment charged with the duty of arresting criminals, shall at once apprehend the offender (if able) and in any case at once report to the mauzadar, gaonbura, chief or headman of a khel who, if the offender has not been apprehended will proceed without delay to the place where the crime occurred and enquire into the matter.If a crime beyond jurisdiction has been committed, he will immediately report it to the Deputy Commissioner or other duly authorised officer, whether the offender has been apprehended or not.Heinous crimes:Rebellion, riot, counterfeiting, coin or passing counterfeit coin, murder, wounding to the injury of life or limb, rape, robbery, dacoity, cattle stealing, arson, house-breaking, forgery.
