(6)Subject to the other provisions of this Act,-(a)any offence under section 10 of 11A of this Act shall be tried by General Rifles Court ;(b)any offence under section 11 or 11A of this Act shall be tried by a Battalion Rifles Court : Provided that a General Rifles Court or a Battalion Rifles Court shall not try an offence committed by a member of the Rifles against the person or property of a person who is not subject to this Act.(c)A General Rifles Court or a Battalion Rifles Court may pass such sentence as is authorised by this Act.
