Section 29 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
29.
In criminal cases, the Subordinate District Council Court or Additional Subordinate District Council Court may, subject to the provisions of the Constitution and of these rules, pass any sentence authorised by any law for the time being in force. Whenever such a Court is of opinion, after hearing the evidence for the prescription and the accused, that the accused is guilty, and that he ought to receive a punishment difference in kind from, or more severe than that which it is empowered to inflict it may record the opinion and submit its proceedings to the competent Court.
