Section 131 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
131. Custody and care of arms.
(1)All arms, when not in use shall be kept in racks in the armory or other place specified for the purpose.(2)In absence of unit armory, the arms shall be deposited in the nearest police station and a receipt thereof shall be obtained from police kot in charge.(3)In the unit, the nominated Guard, under the direct and personal supervision of the nominated Assistant Director/Inspector at Gamma Units and at all other places the officer in command of the detachment shall be directly responsible for the custody and care of all arms borne on charge and for the correctness of all issues and receipts.(4)Detailed instructions for the cleaning of arms shall be issued in directives.(5)The individual officer to whom weapon is issued shall be responsible for cleaning it according to these directives before and after use.(6)The periodical cleaning and oiling of arms not in use shall be done by fatigues told off for the purpose.(7)The "pull off" of all rifles shall be tested annually.(8)Every officer is personally responsible for the safe custody and care of every weapon, or accessory thereto, issued to him, until it is returned to the custody of the officer responsible for issuing it.
