(3)The Commandant General or subject to the control of the Commandant General, the Commandant or Officer not below such rank as may be prescribed, may for any act of commission or omission punishable under sub-section (1) award to any member of Horae Guards, without formal trial, who is subject to his authority, any of the following punishments namely,(a)imprisonment in the quarter guard of a police line or such other place as may be considered suitable, for a term which may extend to 28 (twenty eight) days when the order is passed by the Commandant General or to 7 (seven ) days when it is passed by any other officer. Such imprisonment shall involve the forfeiture of pay and allowances, if any, for the period of imprisonment;(b)punishment drill, extra guard, fatigue or other duty not exceeding twenty eight days in duration with or without confinement to the lines as may be appropriate.
