Although the Naval Discipline Act and the Indian Navy (Discipline) Act do not supersede the authority of the ordinary Courts where an offence mentioned in those Acts is punishable or cognizable by common or statute law (Section 101 in both Acts), the rules made under Section 549 (1) of the Code and reproduced in Rule 338 below require that where a person subject to naval law is brought before a Magistrate charged with such an offence the procedure laid down in those rules shall be followed.
