Section 79(2) in The Border Security Force Rules, 1969
(2)When an accused pleads guilty to one of two or more charges which are laid in the alternative other than the first of such charges, the Court may-(a)proceed as if the accused had pleaded not guilty to all the charges; or(b)(i)with concurrence of the convening officer (which may be signified by the prosecutor) record a finding of guilty on the charge to which the accused has pleaded guilty and a finding of not guilty on any alternative charge which is placed before it in the charge-sheet;(ii)where the Court records such finding, the prosecutor shall before the accused is arraigned on it withdraw any charge which is alternative to the charge of which the Court has found the accused guilty and which is placed after it in the charge-sheet.
