Section 141 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
141. Care and repair of arms.
(1)In every Gamma Unit, one or more Guards shall be trained who shall be required to know the names and uses of all components, tools and stores referred to in rule 123 and able to carry out all replacements of components, minor repairs, special cleaning and periodical lubrication of arms and accessories held on charge in the unit.(2)The components required for repair of revolvers and pistols shall be maintained only in those Gamma Units where the armourer is fully competent to repair revolvers and in case of other Gamma Units repair-able revolvers and pistols shall be sent to the arsenal.(3)Ordinary replacements of components lost or damaged in the course of duty with arms and losses of ammunition not exceeding 5 rounds in any one case, may be replaced on the authority of a Gazetted Officer who shall in each case prepare a loss statement and pass orders whether the cost of repairs is to be borne by Government or by the individual officer responsible.(4)In the latter case, an order for the recovery of the sum involved (ascertainable from the priced vocabulary of ordnance stores) shall be issued in the order book, and recovery shall be made in the acquaintance roll of the pay next due to the officer concerned.(5)Whenever a weapon is seriously damaged i. e., when its repair involves more than the replacement of a loss or breakage such as might occur in normal use a committee of enquiry under rule 142 shall be held.
