(1)In the case of a person of or over sixteen years of age, whipping shall be inflicted with a light ratan not exceeding the legal minimum of half an inch in diameter, in such mode, and on such part of the person, as the Local Government directs; and in the case of persons under sixteen years of age, it shall be inflicted with a still lighter ratan in such mode, and on such part of the person, as the Local Government directs.
