Section 2 in The Assam Criminal Law (Amendment) Act, 1953
2. Insertion of new rule in the administration rules.
- After Rule 23-A of the Rules for the Administration of Justice and Police in the Khasi and Jaintia Hills, published with Notification No. 2618-AP, dated the 29th March, 1937, Rule 14-A of the Khasi Siemship (Administration of Justice) Order, 1950, published with Notification No. SK 140/149/8, dated the 25th January, 1950, Rule 22-B of the Rules for the Administration of Justice and Police in the Garo Hills District, published with Notification No. 2616-AP, dated the 29th March, 1937, Rule 11-A of the Rules for the Regulation of the Procedure of Officers Appointed to Administer Justice in the Lushai Hills, published with Notification No. 2530 (a)-AP, dated the 25th March, 1937, Rule 21-C of the Rules for the Administration of Justice and Police in the Naga Hills District, published with Notification No. 2530 (b)-AP, dated the 25th March 1937, Rule 24-B of the Rules for the Administration of Justice in the North Cachar Hills Sub-division, published with Notification No. 2530 (c)-AP, dated the 25th March, 1937 and Rule 21-B of the Rules for the Administration of Justice and Police in Sibsagar and Nowgong and Mikir Hills Tracts, published with Notification No. 2617-AP, dated the 29th March, 1937, the following shall be inserted as a new Rule numbering 23-B, 14-B, 22-C, 11-13, 21-D, 24-C and 21-C of the said Rules respectively, namely:"Whenever a commission for the examination of witnesses issued under the preceding rule or under any law for the time being in force in the rest of India is received by the Deputy Commissioner, he, or such of his Assistants having the powers of a Magistrate of the First Class as he may appoint in this behalf, shall execute and return the commission following the spirit of the Code of Criminal Procedure, 1898."
