Section 247 in Criminal Court Rules of the High Court of Judicature at Patna
247.
The attention of all Criminal Courts is invited to the following rules which have been approved by the Government of India relative to the dress of Military Officers and Soldiers appearing before Civil or Criminal Courts (other than courts established under Military law) -(1)An officer or soldier required to attend a court in his official capacity should appear in uniform with sword or side arms. Attendance in an official capacity includes attendance-(a)as witness when evidence has to be given of matters which came under the cognizance of the officer or soldier in his military capacity,(b)by an officer for the purpose of watching a case on behalf of a soldier or soldiers under his command.(2)An officer or soldier required to attend a court otherwise than in his official capacity, may appear either in plain clothes or in uniform.(3)An officer or soldier shall not wear his sword or side arms if he appears in the character of an accused or under military arrest, or if the Presiding Officer of the court thinks it necessary to require the surrender of his arms, in which case a statement of the reasons for making the order shall be recorded by the Presiding Officer and if the Military Authorities so request, forwarded for the information of His Excellency the Commander-in-Chief.(4)Fire-arms shall under no circumstances be taken into court.Sessions Judges and District Magistrates Not to IssueCircular Orders
