Section 247(3) in Criminal Court Rules of the High Court of Judicature at Patna
(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.
