165. Offences by persons not subject to naval law in relation to courts-martial and disciplinary court.—
Every person not subject to naval law, who,—(a)being duly summoned or ordered to attend as a witness before a court-martial or disciplinary court fails to attend without due cause, or(b)refuses to take an oath or make an affirmation legally required by a court-martial or disciplinary court to be taken or made, or(c)being sworn or affirmed, refuses to answer any questions put by or before a court-martial or disciplinary court, which he is in law bound to answer, or(d)refuses to produce or deliver up a document in his power which the court-martial or disciplinary court may legally demand, or(e)is guilty of contempt of court-martial or disciplinary court,shall be punished with imprisonment for a term which may extend to two years, or with fine, or with both.
