Section 8 in Rules for the Administration of Justice and Police in the Garo Hills District
8. Duties of village authorities.
- It is the duty of laskars, sardars, nokmas and gaonburas to report to the Deputy Commissioner, in such a manner as the latter may prescribe, all crimes, violent deaths or serious accidents occurring in their jurisdiction and all occurrences, whether within or beyond their jurisdiction which may come to their knowledge, likely to affect the public peace, at the earliest possible moment and to deliver up offenders of the Officer authorised to take cognizance as soon as may be within a period of twenty four hours of arrest excluding the time necessary for the journey from the place of arrest to the Court of such officer.
