Section 37 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
37.
The Court directing the release of an offender under sub- rule (1) of Rule 34 shall be satisfied that the offender or his surety (if any) has a fixed place of abode or regular occupation in the place for which the Court acts or in which the offender is likely to live during the period named for the observance of the conditions.
