(9)The punishment of imprisonment or detention whether on board ship or on shore shall, subject to the provisions of sub-section (14), involve reduction in rank, in the case of a petty officer or a person holding a leading rank, and shall in all cases be accompanied by stoppage of pay and allowances during the term of imprisonment or detention:Provided that where the punishment awarded is detention for a term not exceeding fourteen days, the sentence may direct that the punishment shall not be accompanied by stoppage of pay and allowances during the term of detention.
