Section 18(a) in Rules for the Administration of Justice and Police in Nagaland
(a)when the defendant is not a native of the [Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for the words 'Naga Hills' vide Nagaland Act 7 of 1974.] or is not resident within their jurisdiction; or
