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Chapter V Punishments 53. Punishments awardable by Coast Guard Courts.- (1) Punishments may be inflicted in respect of offences committed by persons subject to this Act and convicted by Coast Guard Courts according to the scale following, that is to say,- (a) death; (b) imprisonment which may be for the term of life or any other lesser term; (c) dismissal from the Coast Guard; (d) detention in Coast Guard custody for a period not exceeding two years; (e) reduction to the ranks or to a lower rank in the case of sailors; (f) forfeiture of seniority of rank, forfeiture of all or any part of the service for the purpose of promotion; (g) forfeiture of service for the purpose of increased pay, pension or any other prescribed purpose; (h) fine, in respect of civil offences; (i) mulcts of pay and allowances; (j) severe reprimand or reprimand except in the case of persons below the rank of an Uttam Navik or Uttam Yantrik. (2) Each of the punishments specified in sub-section (1) shall be deemed to be inferior in degree to every punishment preceding it in the above scale.    |
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