Section 28(3) in Punjab Military Transport Act, 1916
(3)omits to do any thing which he is legally bound to do under this Act or the rules thereunder, shall be punishable with fine which may extend to fifty rupees or should the offence be committed on an occasion of the mobilization of troops proceeding on active service, shall be punishable with imprisonment of either description not exceeding three months or fine which may extend to one hundred rupees or both.
