16. Deserting post and neglect of duty.-

Any person subject to this Act, who,-

(a) deserts his post; or

(b) sleeps upon his watch; or

(c) fails to perform, or negligently performs, the duty imposed on him; or

(d) wilfully conceals any words, practice or design tending to the hindrance of the Coast Guard,

shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.