(1)Whenever any weapon or part of a weapon, or ammunition, forming part of the equipment of a unit of the Force, is lost or stolen, an officer not below the rank of the Commandant of a battalion may, after making such inquiry as he thinks fit and subject to the rules and regulations, impose a collective fine upon the subordinate officers, under-officer and men of such unit, or upon so many of them as, in his judgment, should be held responsible for such loss or theft.(2)Such fine shall be assessed as a percentage on the pay of the individuals on whom it falls.
