(1)If any volunteer commits any of the following offences, that is to say,-(i)without sufficient cause fails to attend at any place when duly required to do so; or(ii)while in camp on duty-(a)absents himself from the camp without leave;(b)uses criminal force or uses threatening or in-subordinate language to a superior officer or assaults a superior officer;(c)disobeys any lawful command of a superior officer;(d)neglects to obey any standing, general or other orders by the officer commanding the camp;(e)uses criminal force to, or assaults, any volunteer or any person subject to the Army Act, 1950 (46 of 1950), or the Territorial Army Act, 1948 (56 of 1948);(f)knowingly does any act which is prejudicial to the maintenance of good order or military discipline in camp;he shall be punishable summarily by order of the prescribed authority with fine which may extend to fifty rupees or, in default, by being confined to barracks for a term which may extend to seven days.(2)Any fine imposed by order of the prescribed authority under sub- section (1) may, on application made in this behalf by the prescribed authority to a magistrate having jurisdiction in the place where the volunteer resides or has a place of business, be recovered in accordance with the provisions of the Code of Criminal Procedure, 1898 (5 of 1898), as if it were a fine imposed by such magistrate.
