Acts › The Coast Guard Act, 1978The Coast Guard Act, 1978 124 sections.
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Open in Lexace · Ask the AI Section 1 — Short title and commencement. Section 2 — Definitions. Section 3 — Persons subject to this Act. Section 4 — Constitution of the Coast Guard. Section 5 — Control, direction, etc. Section 6 — Enrolment. Section 7 — Liability for service outside India. Section 8 — Oath of allegiance. Section 9 — Resignation and withdrawal from the post. Section 10 — Tenure of service under the Act. Section 11 — Dismissal or removal by Central Government and by other officers. Section 12 — Certificate of termination of service. Section 13 — Restrictions respecting right to form association, freedom of speech, etc. Section 14 — Duties and functions of Coast Guard. Section 15 — Correspondence, etc., with offenders. Section 16 — Deserting post and neglect of duty. Section 17 — Mutiny. Section 18 — Persons on board ship or aircraft seducing Coast Guard personnel from allegiance. Section 19 — Striking or threatening superior officers. Section 20 — Disobedience to superior officer. Section 21 — Ill-treating subordinates. Section 22 — Quarrelling, fighting and disorderly behaviour. Section 23 — Certain forms of disgraceful conduct. Section 24 — Drunkenness. Section 25 — Desertion and aiding desertion. Section 26 — Breaking out of ship and absence without leave. Section 27 — Losing ship or aircraft. Section 28 — Dangerous unauthorised flying. Section 29 — Inaccurate certificate. Section 30 — Low flying and annoyance by flying. Section 31 — Disobedience of lawful command of captain of an aircraft. Section 32 — False accusations. Section 33 — Falsifying official documents and false declarations. Section 34 — Offences in respect of property. Section 35 — Damage to property. Section 36 — Taking unauthorised goods on board. Section 37 — Offences in respect of papers relating to vessel, craft or aircraft taken into custody. Section 38 — Offences in respect of vessel, craft or aircraft taken into custody. Section 39 — Unlawful taking of ransom. Section 40 — Offences relating to Coast Guard Courts. Section 41 — Escape from custody. Section 42 — Violation of the Act, rules and orders. Section 43 — False answers on enrolment. Section 44 — Offences against good order and discipline. Section 45 — Attempt. Section 46 — Abetment of offences that have been committed. Section 47 — Abetment of offence punishable with death and not committed. Section 48 — Abetment of offences punishable with imprisonment and not committed. Section 49 — Civil offences. Section 50 — Civil offences not triable by a Coast Guard Court. Section 51 — Period of limitation for trial of offences under the Act. Section 52 — Trial, etc., of a person who ceases to be subject to the Act. Section 53 — Punishments awardable by Coast Guard Courts. Section 54 — Alternative punishments awardable by Coast Guard Courts. Section 55 — Combination of punishments. Section 56 — Punishments otherwise than by Coast Guard Courts. Section 57 — Minor punishments. Section 57A — Punishment for officers below the rank of Commandant. Section 58 — Provisions as to award of punishments. Section 59 — Custody of offenders. Section 60 — Duty of Commanding Officer in regard to detention. Section 61 — Arrest by civil authorities. Section 62 — Capture of deserters. Section 63 — Coast Guard police officers. Section 64 — Power to convene a Coast Guard Court. Section 65 — Composition of Coast Guard Courts. Section 66 — Dissolution of a Coast Guard Court. Section 67 — Powers of a Coast Guard Court. Section 68 — Prohibition of second trial. Section 69 — Application of Act during term of sentence. Section 70 — Place of trial. Section 71 — Choice between criminal court and Coast Guard Court. Section 72 — Power of criminal court to require delivery of an offender. Section 73 — Law Officer. Section 74 — Challenges. Section 75 — Oaths of member, Law Officer and witness. Section 76 — Voting by members. Section 77 — General rule as to evidence. Section 78 — Judicial notice. Section 79 — Summoning of witnesses. Section 80 — Documents exempted from production. Section 81 — Commissions for examination of witnesses. Section 82 — Examination of a witness on commission. Section 83 — Alternative findings. Section 84 — Presumption as to signatures. Section 85 — Enrolment paper. Section 86 — Presumption as to certain documents. Section 87 — Evidence of previous convictions and general character. Section 88 — Lunacy of accused. Section 89 — Subsequent fitness of lunatic accused for trial. Section 90 — Transmission to Central Government of orders under section 89. Section 91 — Release of lunatic accused. Section 92 — Delivery of lunatic accused to relatives. Section 93 — Order for custody and disposal of property pending trial. Section 94 — Order for disposal of property regarding which offence is committed. Section 95 — Powers of Coast Guard Court in relation to proceedings under this Act. Section 96 — Form of sentence of death. Section 97 — Interim custody until execution of sentence of death. Section 98 — Execution of sentence of death. Section 99 — Commencement of sentence of imprisonment or detention. Section 100 — Execution of sentence of imprisonment. Section 101 — Temporary custody of offender. Section 102 — Conveyance of prisoner from place to place. Section 103 — Communication of certain orders to prison officers. Section 104 — Execution of Sentence of fine. Section 105 — Informality or error in the order or warrant. Section 106 — Imprisonment or detention of offender already under sentence. Section 107 — Suspension of sentence of imprisonment or detention. Section 108 — Release on suspension. Section 109 — Computation of period of suspension. Section 110 — Order after suspension. Section 111 — Reconsideration of case after suspension. Section 112 — Fresh sentence after suspension. Section 113 — Scope of power of suspension. Section 114 — Effect of suspension and remission on dismissal. Section 115 — Appointment of Chief Law Officer and Law Officers. Section 116 — Functions of Chief Law Officer. Section 117 — Judicial review by the Chief Law Officer. Section 118 — Consideration by the Director-General. Section 119 — Petitions to Central Government or Director-General against findings and sentences. Section 120 — Powers of Central Government and Director-General in respect of findings and sentences. Section 121 — Powers and duties conferrable and imposable on members of the Coast Guard. Section 122 — Protection for acts of members of the Coast Guard. Section 123 — Power to make rules. 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.