Section 66 — Unlawful taking of ransoming a prize

Every commanding officer of a ship of the Indian Navy subject to naval law, who,-- (a) by collusion with the enemy take as prize any vessel, goods or thing; or (b) unlawfully agrees with any person for the ransoming of any vessel, goods or thing taken as prize; or (c) in pursuance of any unlawful agreement for ransoming or otherwise by collusion actually quits or restores any vessel, goods or thing taken as prize; shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.

Official Hindi (PDF) ↗

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