22. Quarrelling, fighting and disorderly behaviour.—
Any person subject to this Act, who,—(a)quarrels, fights with or strikes any other person, whether such person is or is not subject to this Act; or(b)uses reproachful or provoking speeches or gestures tending to make a quarrel or disturbance; or(c)behaves in a disorderly manner,shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.
