Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Criminal Law Amendment Act, 1953 15 of 1953 [03 June 1953] CONTENTS 1. Short title, extent and commencement 2. Insertion of new rule in the Administration Rules Assam Criminal Law Amendment Act, 1953 15 of 1953 [03 June 1953] PREAMBLE An Act to amend the Rules for the Administration of Justice in Part A Tribal Areas of the State of Assam Whereas it is expedient to amend the Rules for the Administration of Justice in Tribal Areas of the State of Assam specified in Part A of the table appended to paragraph 20 of the Sixth Schedule to the Constitution of India in the manner hereinafter appearing; It is hereby enacted as follows-- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Criminal Law Amendment Act, 1953. (2) It shall extend to the Autonomous Districts of the State of Assam. (3) It shall come into force at once. 2. Insertion of new rule in the Administration Rules :- After rule 23A 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 14A of the Khasi Seimship (Administration of Justice) Order, 1950, published with Notification No. SK. 140/49/8, dated the 25th January 1950, rule 22B 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 11A 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 21C 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 24B of the Rules for the Administration of Justice in the North Cachar Hills Subdivision, published with Notification No. 2530(c)-AP., dated t h e 25th March 1937 and rule 21B of the Rules for the Administration of Justice and Police in the Sibsagar and Nowgong Mikir Hills Tracts, published with Notification No. 2617-AP., dated the 29th March 1937, the following shall be inserted as a new rule numbering 23B, 14B, 22C, 11B, 21D, 24C and 21C of the said Rules respectively, namely-- "Whenever a commission for the examination of witness 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."