Section 129 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
129. Register of distribution of arms.
(1)The distribution and movement of individual arms on charge shall be recorded in Part-I of the Arms Distribution Register (Form 4) to be kept by the Guard under the supervision of the nominated Assistant Director/Inspector.(2)The register shall show only actual arms and accessories, which are issued with arms.(3)The register shall be divided so that a record of each item may be kept separately vide instructions in the form.(4)Columns 3 and 4 of the form shall be balanced daily, the balance being shown in red ink, provided that no balance need be struck on any day when no transaction has taken place.(5)Whenever any receipt in sub-column (3) is made as a consequence of return of weapon to the arsenal or transfer of weapon to the condemned stock, an explanatory entry shall be made in column 5.(6)In Part-II of the register, a nominal roll of the distribution of revolvers and pistols on charge in the district shall be maintained.(7)A separate register in form 5 shall be maintained by the nominated Guard under the supervision of the nominated Assistant Director/Inspector, in which a history sheet of each weapon on charge in the unit shall be entered.
