Section 131(c) in Criminal Courts - Rules and Orders
(c)An officer or soldier shall not wear his sword or side-arms if he appears in the character of an accused person 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 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.
