Section 35(5) in The Central Reserve Police Force Rules, 1955
(5)If the total value of the loss exceeds Rs. 2,000, the Commandant shall submit the findings through the Deputy Inspector-General of Police to the Inspector-General of Police or the Director-General, as the case may be, within the competence of such authority, as provided for in the Delegation of Financial Powers Rules, or other orders as may be notified from time to time, who may pass orders for writing off such loss or damage.
