1010. Despatch of ordnance stores. [§ 12, Act V, 1861].
(a)Before despatching any ordnance stores the following instructions shall be followed:-(i)The correct nomenclature and the number of the stores shall be entered in the prescribed vouchers (I. A. Form No. Z. 2096).(ii)A packing note in Army Form No. G. 1028 shall be placed in each box, detailing its contents and giving the packer's name.(iii)The weight of the packing case or box and the station from which despatched shall be shown in the receipt and delivery vouchers (I. A. Form No. Z. 2096), which are forwarded with the railway receipt to the Arsenal.(iv)Stores intended for the Allahabad Arsenal shall be booked to "Allahabad Fort Station" and not "Allahabad."(b)All arms, whether repairable, or unserviceable, shall be carefully examined and unloaded before return to the Arsenal, and any small screws or other components found deficient shall be shown in the vouchers.(c)No consignment of ordnance stores shall be forwarded "bearing" to the Arsenal. When stores are despatched to the Arsenal by railway or steamer, the amount paid as freight shall be entered in the delivery voucher. This is necessary to enable the Arsenal authorities to pay for any undercharge made by the railway or steamer company through error at the despatching station. The Arsenal authorities decline to pay demurrage incurred while enquiries are being made on this point.
