Section 270(3) in Criminal Rules of Practice and Circular Orders, 1990
(3)An Officer or Soldier shall not wear his sword or side-arms if he appears in the character of an accused person or under Military arrest, or if the Presiding Officer of the Court thinks it necessary to require the surrender of his arms, in which case a statement of the reasons for making the order shall be recorded by the Presiding Officer, and if the Military Authorities so request, forward it for information of the concerned Chief of the Defence Forces.
