1015. Deposit of small arms and ammunition in the police armoury.
(a)Inspectors, Sergeants and Sub-Inspectors proceeding on leave shall, if they possess any small arms, deposit their revolvers and ammunition in the police armoury at the headquarters of their district, unless the Superintendent in his discretion permits the officers to take their arms with them. This permission should ordinarily be granted when applied for.(b)A register shall be maintained in the police armoury at the headquarters of each district in which shall be entered particulars of all the arms and ammunition received from officers proceeding on leave. A proper receipt shall be issued to all officers who deposit their arms in the district police armoury.
