Section 26(b) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(b)there is within the limits of its jurisdiction any person who within or without such limits, either orally or in writing or in any other manner intentionally disseminates or attempts to disseminate, or in any way abets the dissemination of,-(i)any seditious matters, that is to say, any matter the publication of which is punishment under Section 124-A or Section 153-A of the Indian Penal Code; or(ii)any matter concerning a Judge which amounts to criminal intimidation or defamation under the Indian Penal Code;
