Section 146(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(4)The repairs or replacement of ammunition and stores found by Technical Inspector of the Ordnance Department to be defective will be made on payment unless the Inspector certifies that the defect is due to faulty manufacture or causes attributable to the supplying departments in which case the cost of repair or replacement and freight charges will be borne by the Ordnance Department.
