Section 147 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
147. Procedure for return of unserviceable Ordnance Stores.
(1)Whenever stores are returned to the Arsenal, they should be accompanied by four copies of vouchers (from No. I. A. F. Z. 2096), namely two delivery and two receipt vouchers. The Deputy Director should sign the delivery vouchers and one copy of the receipt voucher and the remaining copy of the receipt voucher should be left unsigned. On receipt of the stores at the arsenal, they will be checked and the Arsenal authorities will retain three copies of the vouchers and return one copy of the receipt voucher to the Deputy Director. These vouchers should not be submitted with the requisition but with the stores when they are being stored.(2)All receipts vouchers should be given a number for reference.(3)Vouchers for condemned stores, empty cartridges cases, old lead on returned packages and those for surplus articles, returned to the Ordnance Department must be distinct from each other.(4)A detailed list of every article returned, with the number of each, must be entered in the usual manner in the delivery and receipt vouchers, and a memorandum entered at the foot of the detailed list on the delivery voucher, specifying the date on which the articles are dispatched and the mode of transit. The delivery voucher must be signed by the consignor and the receipt voucher duly signed by the consignee, returned to the former as soon as practicable after the stores have been received.(5)The delivery and receipt voucher accompanying stores ordered to be sent into the Arsenal for alteration, examination or repairs must be endorsed with the word "deposit" written in red ink in a conspicuous place. The stores while in deposit must not be struck of charge in the Stock Accounts, the Ordnance Officer's receipt in such cases not being a sufficient voucher for their writing off. In the event, however if the Director of Ordnance Stores ordering the retention at the Arsenal of any of the stores so returned, a regular receipt voucher will be furnished by the Ordnance Officer or Deputy Director, FPF with a view to their being written off the Stock Accounts.(6)The officer returning the stores should pay freight on the Ordnance Stores returned to the Arsenal before dispatch.(7)Cartridges, which misfire cut, or fail should be returned to the Arsenal with a report of their distinguishing mark and the unit Nos. of the arms with which the failure occurred, requisitions to replace the same being submitted.(8)Deputy Directors will immediately report, as they come to notice any defects in the ammunition they have on charge. In each case the date and place of manufacture and the quantity of that particular issue on hand and other details should be clearly specified.(9)Old lead bullets fired at practice by the Force should be recovered and returned to the Arsenal, packed in old ammunition boxes or, if these are not available, in sacking either in double bags or single bags. This lead should be weighed and accounted for in the Stock Account Register.(10)All packages containing empty cartridges cases or lead under return should be carefully sealed with a readily distinguishable seal before dispatch to the Arsenal, as such articles are otherwise extremely likely to be pilfered in transit.(11)Each of the packages should be marked with the nature, the number and the weight (exclusive of package) of the cases it contains.(12)In order to preclude the possibility of misfires and live rounds being mixed with fired cases, proper precautions should be taken.
