Every person subject to naval law, who,—(a)wilfully disobeys any lawful command of his superior officer; or(b)in the presence of his superior officer, or otherwise shows or expresses his intention to disobey a lawful command given by such superior officer; or(c)uses insubordinate, threatening or insulting language to his superior officer; or(d)behaves with contempt to his superior officer;shall, if the offence is committed on active service or in a manner to show wilful defiance of authority, be punished with imprisonment for a term which may extend to ten years or such other punishment as is hereinafter mentioned and in other cases, be punished with imprisonment for a term which may extend to three years or such other punishment as is hereinafter mentioned.
