Section 1005(a) in Police Regulations, Bengal , 1943
(a)Whenever any arms of ordnance stores except small arms ammunition are declared unserviceable or not repairable by the district armourer, a report in I.A. Form No. Z. 2098 shall be sent to the officer-in-charge, Allahabad Arsenal, direct, with a request that permission to return the arms to the Arsenal for replacement or repairs may be accorded. They shall on no account be sold or destroyed without specific orders. [See regulation 987(k)].
