Section 8 in The Eastern Frontier Rifles (West Bengal Battalion) Act, 1920
8. Minor offences and punishments. -
(1)A district Magistrate or a Commandant, or, subject to the control of the Commandant, an Assistant Commandant, and, subject to the same control, an officer not below the rank of a Jamadar commanding a separate detachment or an outpost or in temporary command of the battalion at the headquarters of a district during the absence of the District Magistrate, Commandant and Assistant Commandant, may, without a formal trial, award to any bugler or siphai who is subject to his authority, any of the following punishments for the commission of any petty offence against discipline, which is not otherwise provided for in this Act, or which is not of a sufficiently serious nature to call for a prosecution before a Criminal Court, that is to say-(a)imprisonment to the extent of seven days in the quarter-guard or such other place as may be considered suitable, with forfeiture of pay and allowances during its continuance;(b)punishment drill, extra guard, fatigue or other duty, not exceeding thirty days in duration, with or without confinement to lines;(c)forfeiture of pay and allowances for a period not exceeding one month;(d)any of these punishments may be awarded separately or in combination with any one or more of the others.
