Section 45(1) in The North Cachar Hills Autonomous Districts (Administration of Justice) Rules, 1955
(1)In Criminal cases the procedure of the Subordinate District Council Court and the District Council Court shall, subject to the provisions of this rule be in the spirit of the Code of Criminal Procedure, 1898, so far as it is applicable to the circumstances of the district and not inconsistent with these rules. The Chief exceptions are-
