1013. Custody of revolvers and revolver ammunition. [§ 12, Act V, 1861].
(a)Revolvers, when not in use, and revolver ammunition shall remain in the care of an Armed Inspector in a locked chest or almirah in the magazine. The chest or almirah shall be approved of by the Superintendent, a copy of the approval being pasted inside the box or almirah.(b)The ammunition shall be kept in the magazine and shown in a separate part of the register of ammunition. The annual supply shall only be obtained on indent from the Arsenal after return of empty cases (vide regulation 988), in multiples of 12.(c)The Armed Inspector may keep one revolver, and an amount of ammunition for use in emergencies shall be in his own custody, but he shall be responsible that the weapon and ammunition is kept in a secured place.(d)The Armed Inspector, when receiving charge, shall acknowledge receipt of the revolver and ammunition and will remark on their condition in the charge certificate.(e)Inspectors shall be responsible for keeping their revolvers clean. The Superintendent shall certify in the monthly force return that he has examined all the revolvers and ammunition during the month and has found them clean, serviceable and in good condition.
