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State of Sikkim - Section

Section 24 in The Sikkim Police Act, 2008

24. Scale of arms and ammunition.

The armament of the Civil Police shall be fixed with the approval of the State Government. Distribution of arms to districts will be fixed on the order of the Director General of Police, who by means of Standing Orders shall lay down the procedures to be followed for custody and care of arms, ammunition, stock of material for repair and maintenance, or the manner in which damaged and unserviceable weapons are to be disposed off, and procedure in case of loss of any weapon or ammunition.