Section 105(1) in The Border Security Force Rules, 1969
(1)(a)Where the finding is sent back for revision under section 113, the Court shall re-assemble in open Court, the revision order shall be read and if the Court, is directed to take fresh evidence such evidence shall be taken in open Court.(b)Where such fresh evidence is recorded otherwise than at the instance of the accused, the accused shall be given a further opportunity to lead evidence in respect of matters brought out in such fresh evidence.(c)The prosecutor and the accused shall be given a further opportunity to address the Court in respect of the fresh evidence led.(d)The Law Officer may also give a further summing up.
