204. Prescribed officer under section 179.-The prescribed officer for the purposes of section 179 shall be-
(a)as regards persons undergoing sentence in a civil prison or any other place, the officer commanding the army, army corps, division, or independent brigade within the area of whose command the prisoner subject to such punishment may for the time being be;(b)as regards persons convicted on active service, the officer commanding the forces in the field.Authorised deductions
