Any person subject to this Act, who,—(a)deserts his post; or(b)sleeps upon his watch; or(c)fails to perform, or negligently performs, the duty imposed on him; or(d)wilfully conceals any words, practice or design tending to the hindrance of the Coast Guard,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.
