- (A) Close arrest. - (1) (a) Close arrest in the case of enrolled persons shall be imposed by informing the person to be arrested and ordering him to be marched to the place of confinement under an escort of another person of similar or superior rank.(b)Where no such escort is available, the person arrested shall be ordered to report himself immediately to the quarter-guard or other place of confinement.(2)(a)Close arrest in the case of officers, subordinate officers or under officers shall be imposed by placing such officer, subordinate officer, or under officer under the custody of another person of similar or superior rank and wherever considered necessary such officer, subordinate officer, or under officer may be confined under charge of a guard.(b)The person under arrest shall not leave the place of his confinement without permission of the Commandant or a superior officer designated by the Commandant.(B)Open arrest. - (3) (a) Open arrest shall be imposed by informing the person to be arrested that he is under open arrest and that he shall confine himself within such limits as may be specified in this behalf by the concerned superior officer effecting such arrest.(b)The Commandant may, from time to time, vary the limits referred to in clause (a) above.
