Any person subject to this Act who commits any of the following offences, that is to say,—(a)uses criminal force to or assaults his superior officer; or(b)uses threatening language to such officer; or(c)uses insubordinate language to such officer; or(d)behaves with contempt to such officer,shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to ten years or such less punishment as is in this Act mentioned:Provided that in the case of offences specified in clauses (c) and (d), the imprisonment shall not exceed five years.
