Section 21 in Rules for the Administration of Justice and Police in Nagaland
21.
An appeal shall lie to the High Court from any order of conviction passed by the Deputy Commissioner awarding a sentence of imprisonment for six months or more or of a fine of Rs. 1,000 or more.In respect of the decision of the Commandant or Assistant Commandant of the Assam Rifles exercising the powers of a Magistrate, the Deputy Commissioner shall exercise the appellate and revisional powers conferred upon a Court of Sessions or a District Magistrate by the Code of Criminal Procedure.
