Section 195 in The Railway Protection Force Rules, 1987
195. Withdrawal of plea of "not guilty".
- The accused may, if he thinks fit at any time during the trial, withdraw hisplea of "not guilty" and plead "guilty" and in such case, the Security Court shallrecord a plea and finding of "guilty" and finding of "not guilty" upon all the otheralternative charges which precede such charges.
