(2)Every such officer subject to naval law, who,—(a)does not defend the ships and goods under his convoy without deviation to any other objects; or(b)refuses to fight in their defence if they are assailed; or(c)cowardly abandons and exposes the ships in his convoy to hazard; or(d)demands or exacts any money or other reward from any merchant or master for convoying any ships or vessels entrusted to his care; or(e)misuses the masters or mariners thereof;shall be punished with death or such other punishment as is hereinafter mentioned, and shall also make such reparation in damages to the merchants, owners and others as a Civil Court of competent jurisdiction may adjudge.
