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State of Jammu-Kashmir - Section

Section 134 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

134. "Expense" stock.

(1)A small stock, the amount of which shall be fixed for each Gamma Unit with the approval of the Director and shall not ordinarily exceed one full box, shall in the case of the following classes of ammunition, be issued from the "practice" stock in the magazine to the charge of the nominated Guard, to be kept by him in the armory as the "expense" stock, viz. cartridges ball and blank cartridges, be issued to the "expense" stock or stored elsewhere than in the magazine.
(2)Cartridges and drill ammunition shall be kept in the expense stock.
(3)Armed parties proceeding on patrol, escort and other armed duties and to all parties detailed for practice with blank ammunition or on the range shall be issued ammunition from the expense stock.
(4)If the expense stock is insufficient for the needs of such parties, an issue from the magazine shall supplement it.
(5)The nominated Guard in a locked box shall keep the remainder of the expense stock.
(6)The ammunition kept in pouches shall, however always be issued on the first opportunity for expenditure on the range and replenished from the balance of the stock.
(7)The nominated Guard shall personally make all issues and receipts and keep the account of this stock in Form 7 and shall replenish the stock as required from the magazine in exchange for a corresponding number of empty cases, damaged or lost rounds.