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Bengal Presidency - Section

Section 993 in Police Regulations, Bengal , 1943

993. Boxes containing ordnance stores, how to be opened. [§ 12, Act V, 1861].

- On receipt of ammunition or stores from the Arsenal, the boxes shall be carefully examined to see that they have not been damaged in any way in transit, but they shall not be opened until required for immediate use. Boxes of ammunition, the seals of which are intact, shall not be opened for the purpose of counting the contents only, as the boxes cannot be soldered up again satisfactorily and, if left open, the contents are likely to deteriorate. The quantity in the invoice from the Arsenal may be accepted as correct. (Vide Inspector-General of Ordnance's letter No. 1478-2940, dated the 13th March, 1900.)