Section 13 in BIHAR SPECIAL ARMED POLICE ACT, 2021
13. Minor punishment :-
(1)A Commandant or Deputy Commandant, or an officer not being below the rank of Inspector (Armed) commanding a separate detachment or an outpost or in temporary command at the headquarters of a Battalion during the absence of the Commandant and Deputy Commandant, may without a formal trial award to any Special Armed Police officer who is subject to his authority any 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 call for a prosecutionbefore a Criminal Court, that is to say -(a)imprisonment to the extent of seven days in the quarter-guard or such other place as may be considered suitable, with forfeiture of all pay and allowances during its continuance;(b)Punishment drill, extra guard, fatigue, or other duty, not exceeding thirty days in duration, with or without confinement to quarters.(2)Any one of these punishments may be awarded separately or in combination with anyone or more of the others. Saving of prosecution under other laws :-
