Section 145 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
145. Receipt of arms from Ordnance Stores.
(1)All packages of Ordnance Stores under delivery by railways or other carrying companies, whether private or Government must, before they are taken over, be carefully examined by the officer specially deputed for this purpose; and in the event of any damage or deficiency being apparent, a clear receipt is to be given only under written protest, when delivery is otherwise refused. In such cases the carrying company's agent must be requested to send a representative to attend the opening and examination of the packages; and this shall be done only in the presence of a committee comprising of(i)The Deputy Director;(ii)The Assistant Director;(iii)Inspector.The senior most officer on the committee shall preside.(2)All Ordnance Stores when received must be at once examined, the packages containing the stores opened and the contents counted and carefully inspected in the presence of the Deputy Director to whom the stores are issued or an officer deputed by him.(3)This examination must be made before the stores are taken on charge, and previous to the signing and return of the receipts voucher and any damage detected should be at once reported to the Ordnance Officer who issued them, in order that it may be determined whether the damage was caused by the carelessness of the carriers or otherwise.(4)A note shall always be made of the circumstances on the bill of landing, convey note, or delivery and receipt voucher and the receiving officer, who fails to take these precautions, will be held responsible for any loss or damage that may be brought to light subsequently.(5)The above instructions refer to ordinary consignments of stores, i.e. stores packed in boxes or bundles for transport only but the boxes containing small arms ammunition should not be opened until their contents are required for use if the weight is correct and seals intact. Deputy Directors may make a remark on the receipts to be signed and returned by them to the Ordnance Department that the boxes are not opened and contents not checked.(6)Full boxes of ammunitions shall not be opened on receipt, if the weight is correct and the seals intact. If the seal has been damaged in transit, the pin with which the lid is attached shall be withdrawn and the lid removed to permit inspection of the inner tin casing; provided the latter is perfectly sealed, the contents shall be assumed to be correct.
