Section 22(d) in Rules for the Administration of Justice and Police in Nagaland
(d)All fines levied by mauzadars, gaonburas, chiefs, headmen of khels [dobhasis] [Inserted by Act No. 4 of 1983.] or other duly recognised village authorities shall be paid to the Deputy Commissioner or his Assistants or other officers empowered to receive them, within eight days from the date of realization, unless they are immediately paid to the aggrieved party as compensation.
