Section 10 in The Assam Frontier (Administration of Justice) Regulation, 1945
10. Pursuit and arrest of offenders.
- A village authority may pursue beyond their jurisdiction any offender or vagrant or bad or suspicious character whom they consider it necessary to apprehend under the provisions of sub-section (3) of Section 6. They shall not, however, ordinarily arrest the offender or such person without informing the village authority within whose jurisdiction he is found and inviting their assistance, but may do so if there is a reasonable apprehension that he may otherwise escape.
