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State of Jammu-Kashmir - Section

Section 135 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

135. Pistol ammunition.

(1)Ammunition is issued free to all officers in possession of service pistols on the scale shown in the Equipment Tables.
(2)All replenishment of the free issue must be supported by the deposit of an equivalent number of empty cases or loss statements duly authenticated, in lieu thereof.
(3)Officers are personally responsible for their own ammunition, issued to them.
(4)The total stock of pistol ammunition and its distribution to Gazetted and Non-Gazetted Officers will be shown in Form 3, but no detailed account of it will be kept in the magazine.
(5)Any officer may with the permission of the Assistant Director, deposit such proportion of his pistol ammunition as he may wish for safe custody in the magazine in a box, or other receptacle, locked or sealed by himself.