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State of Punjab - Section

Section 307 in Punjab Jail Manual, 1996

307. Rules for jail armouries.

(a)The armoury should be damp proof and at all time kept scrupulously clean.
(b)A brush or broom should be kept in armoury for cleaning it out on each occasion it is opened for the receipt, delivery or inspection of the stores.
(c)No unauthorised person should at any time be admitted into the armoury.
(d)The official directly in charge of the armoury should take care that it is clean and securely locked.
(e)The armoury should not be opened during, or on the approach of, a storm except in the cases of extreme emergency mentioned in paragraphs 363 to 367.
(f)Smoking should not be allowed inside the armoury.
(g)Boxes containing ammunition or arms should not be thrown down or dragged along the floor.
(h)Empty boxes or loose packing materials should not be kept in the armoury.
N.B: The Jail armoury is not to be used for the storage of dynamite or any explosive, except ammunition.