| Contents |
|
| Sections |
Particulars |
| Title |
The Coast Guard Act |
| Chapter I |
Preliminary |
| 1. |
Short title and commencement |
| 2. |
Definitions |
| 3. |
Persons subject to this Act |
| Chapter II |
Constitution of The Coast Guard and Conditions of Service of The Members of The Coast Guard |
| 4. |
Constitution of the Coast Guard |
| 5. |
Control, direction, etc |
| 6. |
Enrolment |
| 7. |
Liability for service outside India |
| 8. |
Oath of allegiance |
| 9. |
Resignation and withdrawal from the post |
| 10. |
Tenure of service under the Act |
| 11. |
Dismissal or removal by Central Government and by other officers |
| 12. |
Certificate of termination of service |
| 13. |
Restrictions respecting right to form association, freedom of speech, etc |
| Chapter III |
Duties and Functions of The Coast Guard |
| 14. |
Duties and functions of Coast Guard |
| Chapter IV |
Offences |
| 15. |
Correspondence, etc., with offenders |
| 16. |
Deserting post and neglect of duty |
| 17. |
Mutiny |
| 18. |
Persons on board ship or aircraft seducing Coast Guard personnel from allegiance |
| 19. |
Striking or threatening superior officers |
| 20. |
Disobedience to superior officer |
| 21. |
Ill-treating subordinates |
| 22. |
Quarrelling, fighting and disorderly behaviour |
| 23. |
Certain forms of disgraceful conduct |
| 24. |
Drunkenness |
| 25. |
Desertion and aiding desertion |
| 26. |
Breaking out of ship and absence without leave |
| 27. |
Losing ship or aircraft |
| 28. |
Dangerous unauthorised flying |
| 29. |
Inaccurate certificate |
| 30. |
Low flying and annoyance by flying |
| 31. |
Disobedience of lawful command of captain of an aircraft |
| 32. |
False accusations |
| 33. |
Falsifying official documents and false declarations |
| 34. |
Offences in respect of property |
| 35. |
Damage to property |
| 36. |
Taking unauthorised goods on board |
| 37. |
Offences in respect of papers relating to vessel, craft or aircraft taken into custody |
| 38. |
Offences in respect of vessel, craft or aircraft taken into custody |
| 39. |
Unlawful taking of ransom |
| 40. |
Offences relating to Coast Guard Courts |
| 41. |
Escape from custody |
| 42. |
Violation of the Act, rules and orders |
| 43. |
False answers on enrolment |
| 44. |
Offences against good order and discipline |
| 45. |
Attempt |
| 46. |
Abetment of offences that have been committed |
| 47. |
Abetment of offence punishable with death and not committed |
| 48. |
Abetment of offences punishable with imprisonment and not committed |
| 49. |
Civil offences |
| 50. |
Civil offences not triable by a Coast Guard Court |
| 51. |
Period of limitation for trial of offences under the Act |
| 52. |
Trial, etc., of a person who ceases to be subject to the Act |
| Chapter V |
Punishments |
| 53. |
Punishments awardable by Coast Guard Courts |
| 54. |
Alternative punishments awardable by Coast Guard Courts |
| 55. |
Combination of punishments |
| 56. |
Punishments otherwise than by Coast Guard Courts |
| 57. |
Minor punishments |
| 57A. |
Punishment for officers below the rank of Commandant |
| 58. |
Provisions as to award of punishments |
| Chapter VI |
Arrest and Proceedings Before Trial |
| 59 |
Custody of offenders |
| 60. |
Duty of Commanding Officer in regard to detention |
| 61. |
Arrest by civil authorities |
| 62. |
Capture of deserters |
| 63. |
Coast Guard police officers |
| Chapter VII |
Coast Guard Courts |
| 64. |
Power to convene a Coast Guard Court |
| 65. |
Composition of Coast Guard Courts |
| 66. |
Dissolution of a Coast Guard Court |
| 67. |
Powers of a Coast Guard Court |
| 68. |
Prohibition of second trial |
| 69. |
Application of Act during term of sentence |
| 70. |
Place of trial |
| 71. |
Choice between criminal court and Coast Guard Court |
| 72. |
Power of criminal court to require delivery of an offender |
| Chapter VIII |
Procedure of Coast Guard Courts |
| 73. |
Law Officer |
| 74. |
Challenges |
| 75. |
Oaths of member, Law Officer and witness |
| 76. |
Voting by members |
| 77. |
General rule as to evidence |
| 78. |
Judicial notice |
| 79. |
Summoning of witnesses |
| 80. |
Documents exempted from production |
| 81. |
Commissions for examination of witnesses |
| 82. |
Examination of a witness on commission |
| 83. |
Alternative findings |
| 84. |
Presumption as to signatures |
| 85. |
Enrolment paper |
| 86. |
Presumption as to certain documents |
| 87. |
Evidence of previous convictions and general character |
| 88. |
Lunacy of accused |
| 89. |
Subsequent fitness of lunatic accused for trial |
| 90. |
Transmission to Central Government of orders under section 89 |
| 91. |
Release of lunatic accused |
| 92. |
Delivery of lunatic accused to relatives |
| 93. |
Order for custody and disposal of property pending trial |
| 94. |
Order for disposal of property regarding which offence is committed |
| 95. |
Powers of Coast Guard Court in relation to proceedings under this Act |
| Chapter IX |
Execution and Suspension of Sentences |
| 96. |
Form of sentence of death |
| 97. |
Interim custody until execution of sentence of death |
| 98. |
Execution of sentence of death |
| 99. |
Commencement of sentence of imprisonment or detention |
| 100. |
Execution of sentence of imprisonment |
| 101. |
Temporary custody of offender |
| 102. |
Conveyance of prisoner from place to place |
| 103. |
Communication of certain orders to prison officers |
| 104. |
Execution of Sentence of fine |
| 105 |
Informality or error in the order or warrant |
| 106 |
Imprisonment or detention of offender already under sentence |
| 107. |
Suspension of sentence of imprisonment or detention |
| 108. |
Release on suspension |
| 109. |
Computation of period of suspension |
| 110. |
Order after suspension |
| 111. |
Reconsideration of case after suspension |
| 112. |
Fresh sentence after suspension |
| 113. |
Scope of power of suspension |
| 114. |
Effect of suspension and remission on dismissal |
| Chapter X |
Chief Law Officer and Law Officers |
| 115. |
Appointment of Chief Law Officer and Law Officers |
| 116. |
Functions of Chief Law Officer |
| Chapter XI |
Judicial Review of Proceedings of Coast Guard Courts |
| 117. |
Judicial review by the Chief Law Officer |
| 118. |
Consideration by the Director-General |
| Chapter XII |
Modification of Findings and Sentences, Pardons, Commutation and Remission of Sentences |
| 119. |
Petitions to Central Government or Director-General against findings and sentences |
| 120. |
Powers of Central Government and Director-General in respect of findings and sentences |
| Chapter XIII |
Miscellaneous |
| 121. |
Powers and duties conferrable and imposable on members of the Coast Guard |
| 122. |
Protection for acts of members of the Coast Guard |
| 123. |
Power to make rules |
