(1) Any person subject to this Act who is found in a state of intoxication, whether on duty or not, shall, on conviction by court-martial, if he is an officer, be liable to be cashiered or to suffer such less punishment as is in this Act mentioned ; and, if he is not an officer, be liable, subject to the provisions of sub-section (2) , to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned. (2) Where an offence of being intoxicated is committed by a person other than an officer when not on active service or not on duty, the period of imprisonment awarded shall not exceed six months.Open in Lexace · Ask the AI about this section
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