Section 10 in Rules for the Administration of Justice and Police in the Garo Hills District
10. Jurisdiction to arrest.
- On the occurrence of any heinous crime in his jurisdiction, any village officer, who may, by custom or appointment, be charged with the duty of arresting criminal, shall at once apprehended the offender (if able) and in any case at once report to the laskar of other police officer, who, if the offender has not been apprehended will proceed without delay to the place where the crime occurred and enquiry into the matter. If a crime beyond his jurisdiction has been committed, he will immediately report it to the Deputy Commissioner or other duly authorised officer, whether the offender has been apprehended or not.Heinous crimes include the following :Rebellion, riot, counterfeiting coin or passing counterfeit coin, murder, wounding to the injury of life or limb, rape, robbery, dacoity, arson, house-breaking, forgery.
