987. General instructions regarding indents for ordnance stores. [§ 12, Act V, 1861].
(a)In indenting for ordnance stores the greatest possible care should be observed in the use of the proper forms, in filling in the proper columns and in noting the necessary references and certificates, such as the Government sanction or authority. In making any entry no column or space other than the allotted one should be used. If any additional space is required entry should be made on the other side of the form, or on a separate sheet of paper.(b)In preparing these indents only printed forms should be used, and these are to be obtained from the Central Government, Forms Stores [vide regulation 1283(b)]. Superintendents should keep in stock a sufficient quantity of these forms.(c)The purpose for which the stores are demanded must be clearly stated in the remarks column, e.g., "required for first issue;" "to replace unserviceable;" "to complete proportion;" "for repairs and reissue;" or in the case of ammunition, "for the periodical supply authorised."Note. - The procedure for the replacement of lost or damaged arms or lost ammunition is laid down in regulation 994(e).(d)The number and date of the original letter of the Central Government or the Provincial Government authorizing the supply should be written at the top of the form.(e)Every requisition must be signed by a gazetted officer when the Superintendent is himself unable to sign it.(f)Separate requisition vouchers (forms) must be submitted for each of the following stores indented for or returned, and such articles must also be returned separately :-(i)Small arms and components.(ii)Ammunition.(iii)Empty cartridge cases.(iv)Condemned arms.(v)Condemned ammunition.(vi)Condemned stores.(vii)Surplus articles.(g)The correct vocabulary nomenclature should always be used. If this is not done it is difficult to know what is really required.(h)In all indents for arms, the full description must be given of those in possession, as well as of those required. All indents for arms and ammunition must show in detail the actual items required.(i)In all indents for arms and ammunition and in sending arms for repairs and replacement the designation of the actual consignee, his address, the means of conveyance and the route should be clearly specified, the name of the nearest and most convenient railway or steamer station being given.(j)The Arsenal authorities will not send any ordnance stores except small arms ammunition by passenger train, unless a request to that effect be endorsed on the requisition. In such cases sanction to the extra cost to the Provincial Government over that at goods train rates is required, and when such has been incurred, a request by the Arsenal is attached to the delivery voucher, asking the Superintendent to obtain the requisite sanction.In case any stores are demanded by telegram, they will, in accordance with the above regulation, be issued by passenger train, unless a request for despatch by the cheapest route is embodied in the telegram.(k)Condemned and unserviceable arms, component parts of arms and ordnance stores must on no account be sold locally, but must be returned to the Arsenal, as must empty brass cartridge cases, (short or long) and lead, which should be dug out of the butts annually.Empty drums of oil, lubricating G.S., shall, however, be disposed of locally by public auction and the sale proceeds credited to the treasury.(l)The cost of arms, equipment and stores issued from the Arsenal is, under the orders of the Central Government, debited to the Police Department, and the articles therefore become its property.(m)The value of unserviceable arms and ordnance stores returned to the Arsenal will be paid into the Reserve Bank of India to the credit of the Police Department.(n)When ordnance stores including wooden cases are returned by the Police Department to the Arsenal, original credits for the same with the deduction, of 10 per cent, on the total value are afforded by the Military Audit officer concerned to the respective Accounts officers of the consignors.(o)Indents for which no disposal orders are necessary should be submitted in a single copy. Where disposal orders are necessary indents should be submitted in duplicate and the original copy will be treated as an indent on which stores will be issued and the duplicate copy will be returned to the indenting officer with the necessary disposal instructions. Indents for the component parts of arms to be supplied by the Allahabad Arsenal should be submitted in duplicate.Indents are not required for the return of arms repaired by the Arsenal.(p)All indents should be submitted in I.A. Form No. Z. 2098 to the Deputy Inspector-General of the Range for countersignature and transmission to the Arsenal concerned. Applications for the repair of arms should be submitted in I.A. Form No. O. 1370 in quadruplicate. Three copies of the application will be returned by the Arsenal to the applying officer with the necessary orders stating the date by which the arm's should be sent to the Arsenal for repairs. On this authority the applying officer will treat the three copies of the forms as an issue voucher and will arrange to despatch the arms to the Arsenal.(q)Vouchers for arms or other ordnance stores sent for repair and return shall be marked with the word "deposit" in red ink in a conspicuous place. Those for stores finally returned shall be marked in red ink "finally returned to ordnance stores".(r)Stores in section H1, K, L and Q1 of the Vocabulary of ordnance stores, India, are supplied by the Fort William Depot, Calcutta. Indents for these stores should be submitted in duplicate.
