Section 126 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
126. Disposal of indents for Ordnance Store.
(1)The indents for controlled stores received from Joint Director will be consolidated in the office of the Director and forwarded to Ministry of Home Affairs, Government of India through concerned Secretariat for securing necessary supplies, which will be made by the Ordnance Depot concerned under the directions of Government of India.(2)Whenever arms and ammunition are drawn from Ordnance Depots, an escort should be detailed for the purpose. The responsibility of the escort shall be limited to safely escorting the stores only.
