Section 16(3) in Rules for the Administration of Justice and Police in Nagaland
(3)The High Court of Assam hereinafter referred to as the "High Court" or the Deputy Commissioner, may call for proceedings of any Court subordinate to it or 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 warranted by law.
