Section 127 in The Railway Protection Force Rules, 1987
127. Arms and accoutrements.
-127.1The members of the Force to whom arms and accoutrements are issued orgiven or who are required to keep them under their charge shall personallyresponsible for their safe custody and up-keep while in their charge and possession.127.2The Director-General may issue orders relating to the procedure fro safecustody, maintenance, storage, inspection of arms, etc.127.3Enrolled members of the Force shall not be permitted to take arms while goingon leave. Accoutrements shall be deposited while proceeding on leave, other thancasual leave, for more than thirty days.
