(a)Indents for clothing shall be sent direct to the contractors on the 1st May, 1st September and 15th December each year.(b)Indents shall be in the prescribed form (B. P. Form No. 183) and shall show clearly the number and size of the articles required.(c)Indents shall be carefully checked by Superintendents, who shall see that an unnecessarily large stock is not kept in hand, particularly in the rains. The amount of the indent should be compared with the consumption during the corresponding period of the previous year and should not largely exceed that amount without good reason. Care should be taken that the proportion of the various sizes indented for corresponds with the probable requirements.(d)The budget grant for clothing should be spent economically, and Superintendents will be held responsible that due care is taken to see that indents are not excessive.(e)For extra police, additional police and guards supplied to private parties, railways, etc., separate indents shall be submitted for the clothing actually required as necessity arises.
