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The Chin Hills Regulations, 1896
(Regulation 5 of 1896)
Last Updated 15th February, 2020 [nag009]
Adopted by Nagaland
Chin Hills Regulation V of 1896 No. 784, dated the 9th October, 1911. - In exercise of the powers conferred by Section 5 of the Schedule Districts Act, 1874 (XIV of 1874) and with the previous sanction of the Governor-General in Council, the Lieutenant Governor of Eastern Bengal and Assam is pleased to extend Sections 22, 23, 38 (2) and 40 of the Chin Hills Regulation, 1896 (Regulation V of 1896), to the areas specified in the Schedule hereto annexed in the restricted and modified form set out below, namely:(1) Where the Superintendent or the Deputy Commissioner of any area specified in the Schedule is satisfied that the presence of any person not being a native of such area is injurious to the peace or good administrative of the area, he may, for reasons to be recorded in writing, order such person to leave the area within a given time.
(2) Whoever, not being a native of any such area, disobeys an order under Clause (1), may, on conviction by a Magistrate, be punished with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 1,000, or with both.
(3) The Local Government may revise any order passed under Clause (1).
(4) No order made under Clause (1) shall be called in question in any Civil or Criminal Court.
Schedule. - The North Cachar Sub-Division of the Cachar District, the Garo Hills, the Khasi and Jaintia Hills, the Dibrugarh Fronteir Tract in the Lakhimpur District, the Naga Hills, the Mikir Hills Tract in the Nowgong and Sibsagar Districts and the Lushai Hills District. [See Eastern Bengal and Assam Gazette of the 11th October 1911, Part II, page 1882].
