1009. Preparation of vouchers when returning ordnance stores. [§ 12, Act V, 1861].
(a)When returning stores to the Allahabad or Fort William Arsenal, or to the Rifle Factory, Ichapur, the officer preparing the vouchers shall see-(i)that the authority for the return of stores is quoted on the vouchers;(ii)that separate vouchers are submitted for small arms and their components, for ammunition and for accoutrements;(iii)that vouchers, both receipt and delivery, are sent, and(iv)that the ordnance establishment number and date of the voucher on which the stores were originally received on payment are quoted on the voucher, or, if this is not available,' that a certificate by the indenting officer concerned to the effect that the stores were originally issued on payment is endorsed on the voucher.(b)When returning stores' to the Arsenals or depots, five copies of vouchers, i.e., one receipt and four delivery vouchers, shall be prepared. Of these, one copy (i.e., delivery voucher) will be retained by the indenting officer or consignor and the remaining four (i.e., one receipt and three delivery vouchers) will be forwarded to the ordnance establishment, who after examination of the stores, will return the receipt voucher to the consignor duly signed, in acknowledgement of receipt of the stores, retaining the other three copies (i.e., delivery vouchers). Instead of, therefore, a receipt voucher being attached to the indent for the replacement of the articles returned to the Arsenal, it will be sufficient if the Arsenal voucher number is quoted on the indent. [Letter No. C. B. 3505 (A.R.), dated the 29th July, 1914, from the Junior Controller of Military Supply Accounts to the Accountant-General, Bengal].
