(a)Requisitions for ammunition, as it is periodically required, shall be submitted in duplicate in LA. Form No. Z. 2098 through the Deputy Inspector-General of the Range to the Officer-in-charge, Fort William Arsenal and a.certificate in B. P. Form No. 189, duly filled in and signed by the indenting officer shall invariably be attached to each indent. In all requisitions the description of weapons for which the ammunition is required shall be given in the terms used in the Arsenal. A first issue of ammunition shall always be distinguished from a periodical supply, a separate requisition being submitted in each case. A note shall be made on all indents that the Superintendent is prepared to receive the ammunition.(b)The demand for practice and service ammunition shall be shown separately; one description of ammunition shall not be indented for in lieu of the other. This precaution is very necessary, as practice ammunition should cover all expenditure and service ammunition should never be deficient.(c)If there is any deficiency owing to loss of cartridges or fired cases, the Superintendent shall submit to the Deputy Inspector-General of the Range a statement of the number of cases so lost with a committee report.(d)The Deputy Inspector-General shall, if the explanation is considered satisfactory, sanction the writing off of the deficiency and the supply of the ammunition on indent.(e)The Arsenal authorities will issue ammunition only in exchange for fired cases returned, plus those lost and written off as laid down in the preceding clause. Only fired metal cases shall be returned.(f)The requisition demanding ammunition in replacement shall be supported by a quotation of the Arsenal receipt voucher for fired cases or the railway receipt in which cases are under despatch.(g)Fired cases of ball-cartridges shall be returned only in numbers representing full boxes of 180 rounds and blank or buckshot cases, if of metal, in packets of 10 rounds each.
