Section 111 in The Border Security Force Act, 1968
111. Power of confirming authority to mitigate, remit or commute sentences.-
Subject to such restrictions, reservations or conditions, as may be contained in any warrant issued under section 108 or section 109, a confirming authority may, when confirming the sentence of a Security Force Court, mitigate or remit the punishment thereby awarded, or commute that punishment for any punishment or punishments lower in the scale laid down in section 48.
