Section 10 in Rules for the Administration of Justice and Police in the Sibsagar, Nowgong and Mikir Hills Tracts (Mikir Hills)
10.
On the occurrence of any heinous crime in his district, any village officer, who may be by custom or appointment charged with the duty of arresting criminals, shall at once apprehended the offender, if able, and in any case at once report to the mauzadar or gaonbura who, if the offender has not been apprehended, will proceed without delay to the place where the crime occurred and enquire into the matter.If a crime beyond his cognizance has been committed, he will immediately report it to the Deputy Commissioner or other duly authorised officer, whether the Offender has been apprehended or not.
