Section 12 in The Assam Frontier (Administration of Justice) Regulation, 1945
12. Aid to Village authorities.
(1)All inhabitants of the Tracts are bound to aid the village authority when required to do so for the maintenance of order or apprehending offenders, and are liable to fine for failing to give such assistance.(2)Such fine if imposed by the village authority shall not exceed Rs. 50/- and if imposed by the Deputy Commissioner or an Assistant Commissioner shall not exceed Rs. 200/-.(3)An appeal shall lie from an order passed under sub-section (2) by a village authority to the Assistant Commissioner and from an order passed under sub-section (2) by an Assistant Commissioner to the Deputy Commissioner.(4)If it appears that the community is to blame and that particular offenders cannot be discovered, a fine not exceeding Rs. 1,000/- may be imposed upon the community by the Deputy Commissioner.(5)Any fine imposed under sub-section (2) or sub-section (4) may be recovered by distraint of the property of the person or persons on whom it is imposed.
