Section 105(3) in The Border Security Force Rules, 1969
(3)(a)The Court shall then deliberate on its finding in closed Court and if the Court does not adhere to its former finding, it shall revoke the finding and sentence and record a new finding and if such new finding involves a sentence pass sentence afresh.(b)Where the original finding was one of "Not Guilty ", the Court shall, before passing sentence, comply with rules 101 and 102.
