Acts › The Navy Act, 1957The Navy Act, 1957 194 sections.
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Open in Lexace · Ask the AI Section 1 — Short title and commencement. Section 2 — Persons subject to naval law. Section 3 — Definitions. Section 4 — Fundamental rights to apply to persons subject to naval law with modifications. Section 5 — Power of Central Government to raise and maintain naval forces. Section 6 — Provision respecting discipline of persons under engagement to serve Central Government. Section 7 — Relations between the members of the Navy, Army and Air Force acting together. Section 8 — Provision respecting discipline of master of merchant vessel under convoy. Section 9 — Eligibility for appointment or enrolment. Section 10 — Commissions and appointments. Section 11 — Enrolment. Section 12 — Validity of enrolment. Section 13 — Oath of allegiance. Section 14 — Liability for service of officers and sailors. Section 15 — Tenure of service of officers and sailors. Section 16 — Discharge on expiry of engagement. Section 17 — Provisions as to discharge. Section 18 — Saving of powers of dismissal by naval tribunals. Section 19 — Restrictions respecting right to form associations, freedom of speech, etc. Section 20 — Immunity from attachment. Section 21 — Immunity from arrest for debt. Section 22 — Immunity of persons attending court-martial or disciplinary court from arrest. Section 23 — Remedy of aggrieved persons. Section 24 — Priority of hearing of cases concerning persons in the naval service. Section 25 — Right of the Chief of the Naval Staff or commanding officers to obtain copies of judgments or orders made by a criminal court. Section 26 — Saving of rights and privileges under other laws. Section 27 — Deductions from pay, etc., not to be made unless authorized. Section 28 — Deductions from pay and allowances of officers. Section 29 — Deductions from pay and allowances of sailors. Section 30 — Deductions awarded by naval tribunals. Section 31 — Liability for maintenance of wife and children. Section 32 — Limit of certain deductions. Section 33 — Remission of deductions. Section 34 — Misconduct by officers or persons in command. Section 35 — Misconduct by persons other than those in command. Section 36 — Delaying or discouraging action or service commanded. Section 37 — Penalty for disobedience in action. Section 38 — Penalty for spying. Section 39 — Correspondence, etc., with the enemy. Section 40 — Improper communication with the enemy. Section 41 — Deserting post and neglect of duty. Section 42 — Mutiny defined. Section 43 — Punishment for mutiny. Section 44 — Persons on board ships or aircraft seducing naval personnel from allegiance. Section 45 — Striking superior officers. Section 46 — Ill-treating subordinates. Section 47 — Disobedience and insubordination. Section 48 — Quarrelling, fighting and disorderly behavior. Section 49 — Desertion. Section 50 — Inducing person to desert. Section 51 — Breaking out of ship and absence without leave. Section 52 — Drunkenness. Section 53 — Uncleanness or indecent acts. Section 54 — Cruelty and conduct unbecoming the character of an officer. Section 55 — Losing ship or aircraft. Section 55A — Dangerous unauthorised flying. Section 55B — Inaccurate certificate. Section 55C — Low flying and annoyance by flying Section 55D — Disobedience of lawful command of captain of an aircraft. Section 56 — Offences by officers in charge of convoy Section 57 — Taking unauthorised goods on board ship Section 58 — Offences in respect of property. Section 59 — Arson Section 60 — Falsifying official documents and false declarations. Section 61 — Malingering, etc. Section 62 — Penalty for endeavouring to stir up disturbance on account of unwholesomeness of victuals or other just grounds. Section 63 — Offences in respect of papers relating to prize. Section 64 — Offences in respect of price. Section 65 — Offences in respect of persons on board a prize ship. Section 66 — Unlawful taking of ransoming a prize Section 67 — Breaking bulk on board a prize ship. Section 68 — Violation of the Act, regulations and orders. Section 69 — Offences in relation to Court-martial. Section 70 — Fraudulent entry Section 71 — Escape from custody Section 72 — Failure to assist in detention of offenders. Section 73 — Penalty for failure to attend by members of reserve forces when called up. Section 74 — Offences against good order and naval discipline Section 75 — Attempts. Section 76 — Abetment of offences. Section 77 — Civil offences Section 78 — Jurisdiction as to place and offences. Section 79 — Jurisdiction as to time Section 80 — Trial after a person ceases to be subject to naval law Section 81 — Punishments. Section 82 — Provisions as to award of punishment Section 83 — Power to issue warrants of arrest. Section 84 — Arrest without warrant. Section 85 — Procedure and conditions of naval custody. Section 86 — Investigation after arrest. Section 87 — Duty to receive or keep in custody. Section 88 — Procedure before trial. Section 89 — Provost-marshals Section 90 — Joinder of charges. Section 91 — Acts amounting to different offences. Section 92 — Joinder of accused person Section 93 — Power of court-martial and commanding officers to try offences Section 94 — Power of Central Government, Chief of the Naval Staff and other officers to impose forfeiture of time or seniority Section 95 — Disciplinary Courts when may be constituted. Section 96 — Constitution and procedure of disciplinary courts. Section 97 — Constitution of courts-martial. Section 98 — Where courts-martial to be held. Section 99 — Trial judge advocate Section 100 — Courts-martial to be public. Section 101 — Commencement of proceedings. Section 102 — Objections to members. Section 103 — Further objections Section 104 — Administering oath or affirmation Section 105 — Arraignment. Section 106 — Opening of prosecution case. Section 107 — Calling of prosecution witness not in the original list Section 108 — Swearing of interpreter and shorthand-writer. Section 109 — Objection to interpreter or shorthand-writer. Section 110 — Swearing of witnesses. Section 111 — Plea of no case and defence of accused Section 112 — Adjournment to view Section 113 — Summing up by the trial judge advocate Section 114 — Duties of the trial judge advocate Section 115 — Duties of the court Section 116 — Retirement to consider finding Section 117 — Announcement of the finding Section 118 — Drawing up of the finding Section 119 — Evidence of character and previous convictions Section 120 — Consideration of the sentence Section 121 — Announcement of the sentence Section 122 — Adjournment Section 123 — Provisions relating to dissolution of courts-martial Section 124 — Ascertaining the opinion of the court Section 125 — Finding that the offence was committed with intent involving less degree of punishment Section 126 — Alternative findings Section 127 — Finding lesser offence proved on charge of greater offence Section 128 — Transmission of proceedings to the Judge Advocate General of the Navy Section 129 — Right of accused to copy of proceedings and sentence Section 130 — Application of the Evidence Act Section 131 — Accused competent witness for defence Section 132 — Judicial notice Section 133 — Presumption as to certain documents Section 134 — Summoning of witnesses Section 135 — Commissions for examination of witnesses Section 136 — Examination of witnesses on commission Section 137 — Power to summon and examine material witnesses Section 138 — Power of court to pay compensation out of fine Section 139 — Summary punishment for contempt of court person subject to naval law Section 140 — Summary punishment for contempt of court by person not subject to naval law Section 141 — Powers of court-martial when certain offences are committed by persons not subject to naval law Section 142 — Powers of courts martial and disciplinary courts in relation to proceedings under this Act Section 143 — Accused found insane during trial Section 144 — Lunacy of the accused at the time of offence Section 145 — Disposal of property pending trial Section 146 — Disposal of property regarding which offence is committed Section 147 — Form of sentence of death Section 148 — Interim custody until execution of sentence of death Section 149 — Execution of sentences of death Section 150 — Place of imprisonment and detention Section 151 — Commencement of sentence Section 152 — Imprisonment of offender already under sentence Section 153 — Change of place of confinement Section 154 — Discharge or removal of prisoners Section 155 — Time of detention in naval custody Section 156 — Removal of insane prisoners Section 157 — Naval prisons and naval detention quarters Section 158 — Execution of sentence of fine Section 159 — Power to make regulations in respect of naval prisons and detention quarters. Section 160 — Judicial review by the Judge Advocate General of the Navy. Section 161 — Consideration by the Chief of the Naval Staff. Section 162 — Petitions to the Central Government or Chief of the Naval Staff against findings or sentences Section 163 — Powers of Central Government and the Chief of the Naval Staff in respect of findings and sentences. Section 163A — Provision relating to parole. Section 164 — Suspension of sentences. Section 165 — Offences by persons not subject to naval law in relation to courts-martial and disciplinary courts. Section 166 — Penalties for aiding escape or attempt to escape of prisoners and for breach of prison regulations. Section 167 — Penalty as regards gaolers, etc. Section 168 — Appointment of the Judge Advocate General of the Navy and his subordinate officers Section 169 — Functions of the Judge Advocate General of the Navy. Section 170 — Discharge of functions of the Judge Advocate General of the Navy in his absence. Section 171 — Disposal of property of deceased sailors. Section 172 — Disposal of property of deceased officers. Section 173 — Decision of questions as to ship and service debts and other debts in ship or quarters. Section 174 — Nature of the powers of commanding officer or Committee of Adjustment. Section 175 — Powers of Central Government to hand over estate of deceased persons to the AdministratorGeneral. Section 176 — Disposal of surplus by prescribed persons. Section 177 — Disposal of effects not converted into money. Section 178 — Termination of liability of commanding officer, Committee, prescribed person and the Central Government. Section 179 — Saving of rights of representative. Section 180 — Application of sections 171 to 179 to persons of unsound mind. Section 181 — Appointment of Standing Committee of Adjustment in certain cases. Section 182 — Exercise of powers by other persons. Section 183 — Forfeiture of effects for absence without leave. Section 184 — Power to make regulations. Section 184A — Power to make regulations with retrospective effect Section 185 — Regulations to be laid before Parliament. Section 186 — Repeals. Section 187 — Provisions as to existing naval forces, appointments, etc. Section 188 — Power of officers of the Royal Navy. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.