Section 42 in The Border Security Force Rules, 1969
42. Cases not to be tried by Security Force Court
.-Without prejudice to the provisions of rule 41, an offender may not be claimed for trial by a Security Force Court-(a)where the offence is committed by him alongwith any other person not subject to the Act whose identity is known; or(b)where the offence is committed by him while on leave or during absence without leave.
