Every commanding officer of a ship of the Indian Navy subject to naval law, who,—(a)by collusion with the enemy take as prize any vessel, goods or thing; or(b)unlawfully agrees with any person for the ransoming of any vessel, goods or thing taken as prize; or(c)in pursuance of any unlawful agreement for ransoming or otherwise by collusion actually quits or restores any vessel, goods or thing taken as prize;shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.
