Section 6 in The Assam Criminal Law (Amendment) Act, 1934
6. Powers of Commissioners.
(1)The Commissioners may pass upon any person convicted by them any sentence authorised by law for the punishment of the offence of which such person is convicted.(2)If on any trial under the Act it is found that the accused person has committed any offence specified in the First Schedule, the Commissioners may convict such person of such offence and pass any sentence authorised by law for the punishment thereof.
