Section 41(2) in The Himachal Pradesh Police Act, 2007
(2)Distribution of arms to the Battalions and District Armed Reserves shall be fixed on the order of the Director-General of Police, who shall also lay down the procedure to be followed for custody and care of arms, ammunition, stock of material for the repairs and maintenance, and manner in which damaged and unserviceable weapons are to be disposed off and the procedure in case of loss of any weapon or ammunition.
