- A Commanding Officer dealing summarily with an offence under rule 28 may inflict punishment according to the following scale, that is to say, he may :-(a)order dismissal of the offender, below the rank of a non-conmmissioned officer from the Territorial Army with or without forfeiture of all or any arrears of pay and allowances and other pubic money due to him at the time of such dismissal; or(b)order the offender to pay a fine not exceeding Rs. 100; or(c)order stoppages of pay and allowances until any proved damage or loss occasioned by the offence of which the offender is charged is made good; or(d)severely reprimand the offender; or(e)reprimand the offender :Provided that in every case in which the officer proposes to order the offender to pay a fine he shall first ask the offender whether he claims to be tried by a criminal court, and if the offender does so claim, be shall take steps for bringing the offender to trial by a criminal court..
