Section 124(9) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(9)(i)Replacement indents shall be framed so as to bring the stock of the article indented for up to that authorized in the Equipment Tables.(ii)Only that quantity shall be indented for, which represents the amount by which the authorized stock has been depleted since the last indent was submitted.(iii)Every replacement demanded must be supported by equivalent numbers of damaged weapons or parts, or empty or damaged rounds, or loss statements duly countersigned and accounting for the balance in detail.(iv)Loss statements shall invariably be prepared at the time when the loss is reported, and shall be forwarded to the Joint Director for orders, together with the committee report under rule 142 when necessary.(v)On return by the Joint Director, they shall be kept in the Office of the Deputy Director and attached with the annual indent, unless replacement of the lost articles is demanded on special indent.
