Section 14 in Rules for the Administration of Justice and Police in Nagaland
14.
All the inhabitants of the [Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for the words 'Naga Hills' by Nagaland Act 7 of 1974.] who are under the administrative control of the Deputy Commissioner are bound to aid the regular police and village authorities when required to do so for the maintenance of order or the apprehension of offenders, or for the performance of customary duties for public purposes like the repair or upkeep of roads, village foot paths, bridge paths, village wells, construction works etc. Any person failing to do so is liable to fine to be adjudged by the mauzadar, gaonbura, chief, headman of a khel or other chief village authority to the extent he is empowered to award in criminal cases or by the Deputy Commissioner [* * *] [Words 'or by the Sub-divisional Officer, Mokokchng so far as the Mokokchung sub-division is concerned' deleted by Nagaland Act 7 of 1974.] if a fine beyond the amount those officers are authorised to impose is considered necessary. When the particular persons blamable for failure to aid in any community cannot be ascertained, the mauzadar, gaonbura, chief, headman of a khel or chief village authority shall be considered responsible and if it appears that the community is to blame and that the particular offender cannot be discovered, a fine may be imposed upon the community but by the Deputy Commissioner only [* * *] [Words 'or by the Sub-divisional Officer, Mokokchung so far as the Mokokchung sub-division is concerned subject to the approval in writing of tire Deputy Commissioner' deleted by Nagaland Act 7 of 1974.]III-Criminal Justice
