Section 20 in The Assam Frontier (Administration of Justice) Regulation, 1945
20. Power of Village authorities.
- A village authority may impose a fine not exceeding Rs. 50/-, for any offence which they are competent to try, and may also award payment in restitution or compensation to the extent of the injury sustained. Such fines and payments may be enforced by distraint of the property of the offender.
