Chapter IV

Punishments

47. Punishments awardable by Security Guard Courts.-

(1) Punishments may be inflicted in respect of offences committed by persons subject to this Act and convicted by Security 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 but excluding imprisonment for a term not exceeding three months in Security Guard custody;

(c) dismissal from the service;

(d) imprisonment for a term not exceeding three months in Security Guard custody;

(e) reduction to the ranks or to a lower rank or grade in the case of a Ranger Grade I;

(f) forfeiture of seniority of rank and forfeiture of all or any part of the service for the purpose of promotion where promotion depends upon length of service;

(g) forfeiture of service for the purpose of increment or pension or other prescribed purpose;

(h) severe reprimand or reprimand except in the case of persons below the rank of Ranger Grade I;

(i) forfeiture in the case of a person sentenced to dismissal from the service of all arrears of pay and allowances and other public money due to him at the time of such dismissal;

(j) deduction from pay and allowances to make good any proved loss or damage occasioned by the offence for which he is convicted.

(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.