(3)The Deputy Commandant, an Assistant Commandant or a subordinate officer not being below the rank of Subedar, commanding a separate detachment or an outpost or in temporary command at the headquarters of a Battalion of the Rifles, may, without a formal trial, award to any Rifleman or Enrolled Follower, who is for the time being subject to his authority, any one or more 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 require trial or prosecution before a criminal court, that is to say,-(a)confinement for not more than seven days in the quarter guard or such other place as may be considered suitable with forfeiture off all pay and allowances during its continuance ;(b)punishment drill, extra-guard, fatigue or other duty, for not more than fourteen days, with or without confinement to quarters, lines or camp ;(c)censure or serve censure :Provided that the punishments specified in clause (a) and (b) shall not be awarded to a Havildar. Naik or Lance Naik.
