Section 36 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
36.
(1)If the Court which convicted the offender, or a Court which could have dealt with the offender in respect of his original offence, is satisfied that the offender has failed to observe any of the conditions of his recognisance, it may issue a warrant for his apprehension.(2)An offender when apprehended on any such warrant shall be brought before the Court issuing the warrant as soon as may be within a period of twenty-four hours of apprehension excluding the time necessary for the journey from the place of apprehension to such Court and such Court may either remand him in custody until the case is heard or admit him to bail with a sufficient surety conditioned on his appearing for sentence. Such Court may, after hearing the case, pass sentence.(3)A warrant for the apprehension of an offender under sub-rule (1) shall ordinarily be directed to the Deputy Commissioner through the Chief Executive Member but the Court may, if its immediate execution is necessary, direct it to any other person or persons, and such person or persons shall execute the same.
