Section 141(3) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(3)Ordinary replacements of components lost or damaged in the course of duty with arms and losses of ammunition not exceeding 5 rounds in any one case, may be replaced on the authority of a Gazetted Officer who shall in each case prepare a loss statement and pass orders whether the cost of repairs is to be borne by Government or by the individual officer responsible.
