Section 24B(1) in Rules for the Administration of Justice in the North Cachar Hills Sub-Division
(1)Whenever, in the course of an inquiry, trial or other proceeding under these rules, it appears to the High Courts or the Court of the Deputy Commissioner that the examination of a witness is necessary for the ends of justice, and that the attendance of such witness cannot be procured without an amount of delay, expense or inconvenience which, under the circumstances of the case, would be unreasonable, such Court may dispense with such attendance mad may issue a commission for the examination of the witness following the spirit of the Code of Criminal Procedure, 1898.
