(1)Subject to the provisions of section 57, a commanding officer of and above the rank of Commandant may, in the prescribed manner, proceed against a person subject to this Act, other than an officer or a subordinate officer, who is charged with an offence under this Act and award such person, to the extent prescribed, one or more of the following punishments, namely:–(a)imprisonment in Force custody up to twenty-eight days;(b)detention up to twenty-eight days;(c)confinement to the lines up to twenty-eight days;(d)extra guards or duties;(e)deprivation of any special position or special emoluments or any acting rank;(f)severe reprimand or reprimand;(g)fine up to fourteen days' pay in any one month;(h)deductions from his pay and allowances of any sum required to make good any loss or damage occasioned by the offence for which he is punished.
