Section 132(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)When an officer to whom a pistol has been issued ceases to be a Force Officer or ceases to belong to a rank to which pistol is issued, or proceeds on leave other than casual, he shall return the pistol issued to him, together with all equipment, ammunition and accessories issued to him with such pistol, to the nominated Assistant Director/Inspector for deposit in the Headquarters armory.Note:Each pistol on charge shall be fitted with mustered cord lanyard of approved pattern at the cost of equipment grant.
