Section 71(1) in The National Security Guard Rules, 1987
(1)An accused before pleading to charge may offer a plea that the trial is barred under section 72 or section 73. If he does so :-(a)the accused may adduce evidence in support of the plea and the prosecutor may adduce evidence in answer thereto, and(b)the prosecutor may address the Court in answer to the plea and the accused may reply to the prosecutor's address.
