Section 14 in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
14.
A Village Court shall try suits and cases of the following nature in which both the parties belong to a Scheduled Tribe or Tribes resident within its jurisdiction-(a)Cases of civil and miscellaneous nature falling within the purview of village or tribal laws and custom;(b)Criminal cases falling within the purview of tribal laws and customs and offences of petty nature such as petty theft and pilfering, mischief and trespass of petty nature, simple assault and hurt, affront and affray of whatever kind drunken or disorderly brawling, public nuisance and simple cases of wrongful restraint:Provided that the Village Court shall not be competent to try offences in respect of which the punishment of imprisonment is obligatory under the Indian Penal Code.
