153. Nature of punishment of detention .-A sentence of detention awarded by a Court-Martial or by an officer exercising authority under section 82 may be carried out-
(a)in a military or air force detention barrack;(b)in a barrack detention room under the control of a military or air force unit;(c)on active service, when the unit is halted at any place where there is a provost-marshal, under the orders of such officer.
