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[Cites 0, Cited by 0] [Section 237] [Entire Act]

Bengal Presidency - Subsection

Section 237(h) in Police Regulations, Bengal , 1943

(h)The quantity of arms and ammunition sanctioned for each police-station or post shall be always maintained at the maximum, that is to say, arms or ammunition recalled to headquarters shall first be replaced by a new issue. Empty cases of ammunition expended shall also be sent to the Armed Inspector, who shall recoup the amount expended without delay. The Armed Inspector shall be responsible for seeing that arms are recalled to headquarters once each half year and fresh arms supplied from the magazine. On the commencement of the annual musketry course, the unexpended ammunition in police-station stocks shall be brought in and fired, fresh supplies being sent previously.