Section 16 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
16.
The Deputy Commissioner shall be competent to pass sentence of death, transportation, or imprisonment up to the maximum amount provided for the offence, of whipping and of a fine up to any amount:Provided that all sentences of death, transportation or imprisonment of seven years and upwards shall be subject to the confirmation by the High Court.The High Court or the Deputy Commissioner may call for the proceedings of any officer subordinate to him and reduce, enhance or cancel any sentence passed or remand the case for re-trial, but no offender shall be punished by a .sentence exceeding that awardable under the Indian Penal Code. Assistants to the Deputy Commissioner shall exercise such powers, not exceeding those of a Magistrate of the First Class as defined in the Criminal Procedure Code as they may be invested with by the Governor.
