(3)[ The Commandant-General, the District Magistrate, or, subject to the control of the Commandant-General, Commandant or an officer not below such rank as may be prescribed, may, for any act of commission or omission punishable under sub-section (1), without formal trial, award to any Home Guard below the rank of Commandant, who is subject to his authority, any of the following punishments, namely,-(a)imprisonment in the Quarter Guard of a police line or such other place as may be considered suitable, for a term which may extend to twenty-eight days when the order is passed by the Commandant-General or the District Magistrate, or to seven days when it is passed by any other officer. Such imprisonment shall involve the forfeiture of pay, honorarium and allowances, if any, for the period of imprisonment;(b)punishment drill, extra guard, fatigue or other duty, not exceeding twenty-eight days induration, with or without confinement to the lines as may be appropriate.]
