Section 8(1) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948
(1)The Commandant and subject to the control of the Commandant, an Assistant Commandant or such other officer as may be prescribed, may, without formal trial, award to any officer of the Pradeshik Armed Constabulary of and below the rank of head constable, who is subject to authority, any of the following punishments for the commission of any offence against discipline which is not otherwise provided for in this Act or which, in the opinion of the Commandant, Assistant Commandant or officer, as the case may be, is not of a sufficiently serious nature to call for prosecution before a criminal court, that is to say.-(a)Imprisonment in the quarter-guard, 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 a Commandant, or, to seven days when it is passed any other officer. Such imprisonment shall involve the forfeiture of all pay allowances for the period of imprisonment.(b)Punishment—drill, extra guard, fatigue or other duty, not exceeding twenty-eight days, in duration, with or without confinement to the lines.(c)Fine—not exceeding seven day's pay.
