Section 38 in Rules for the Administration of Justice and Police in Nagaland
38.
Whoever not being a mauzadar, gaonbura, chief, headman of a khel [dobhasis] [Inserted by Act No. 4 of 1983.] or member of a duly recognised village authority or arbitrator or umpire appointed under Rule 30, hears or dispose of any suit, case or dispute, imposes any fine or penalty or realises any fees for the disposal of such suits, cases or disputes, shall be punishable with imprisonment of either description for a term not exceeding six months or with fine not exceeding Rs. 500 or with both.
