Section 10 in The Assam Criminal Law (Amendment) Act, 1934
10. Power to exclude persons or public from place of trial.
(1)In any trial by Commissioners appointed under this Act, the Commissioners may, if they think fit, order at any stage of the trial that the public generally or any particular person shall not have access to, or be or remain in, the room or building used for the trial.(2)Where in the course of any such trial the Government Prosecutor certifies in writing to the Commissioner that it is expedient in the interests of the public peace or safety, of any of the witness in the trial that the public generally should not have access to or be or remain in, the room or building used for the trial, the Commissioner may order accordingly.
