48. Quarrelling, fighting and disorderly behaviour.—
Every person subject to naval law, who,—(a)quarrels, fights with or strikes any other person, whether such person is or is not subject to naval law; or(b)uses reproachful or provoking speeches or gestures tending to make a quarrel or disturbance; or(c)behaves in a disorderly manner;shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.
