Section 15 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
15.
(1)A Village Court shall not be competent to pass a sentence of imprisonment in any criminal case. It shall power to impose a fine for any offence it is competent to try, upto a limit of Rs. 50.00 (Rupees fifty). It may award payment in restitution or compensation to the aggrieved or injured party in accordance with the customary law.(2)In a civil case a Village Court shall have power to award all costs, as also compensation to those against whom unfounded or vexatious suits and cases have been instituted before the Court.(3)The fines and payments imposed and ordered under sub-rules (1) and (2) may be enforced by distraint of the property of the offender.
