982. Responsibility of officers regarding the upkeep of clothing.[§ 12, Act V, 1861].
(a)Officers-in-charge of Court offices, Reserve offices and lines, Town Police and police-stations are responsible that the officers under them look after their clothing with due care.(b)Coats, shorts and pagris get damp both from rain and from perspiration. These garments should never be put away damp into boxes or holdalls, because if this is done they are bound to rot. Such garments should be aired or dried first and then folded neatly. Cardigan jackets are only required in the cold weather. When no longer required for wear, they should first be carefully washed and dried. A few neem leaves, napthalene balls or powdered borax should be put in the cardigan jacket before it is folded and put away for the hot weather. Haversacks should be carefully washed periodically. Boots and shoes must be well-cleaned. Without the use of any polish or dubbin, the leather is bound to dry and crack. Similarly, when the stitching begins to give way or a hole appears anywhere, the boot or shoe must be taken to the muchi for repair.(c)All ranks to whom free clothing is issued are expected to give the same attention to this free clothing that they would give to their own private clothing, and all articles whether cloth or leather must be repaired at the expense of the wearer as soon as the first hole or tear appears.(d)Before depositing kit when proceeding on leave, every officer must have each kit carefully washed and Superintendents are entitled to detain in the lines, until this has been done, any officer who neglects this regulation.
