Section 145 in The Border Security Force Rules, 1969
145. Procedure after plea of "Not Guilty "
.-(1) After the plea of "Not Guilty "to any charge is recorded, the evidence for the prosecution will be taken.(2)At the close of the evidence for the prosecution the accused shall be asked if he has anything to say in his defence, or may defer such address until he has called his witnesses.(3)The accused may then call his witnesses, including also witnesses to character.
