1018. Marking of accoutrements. [§ 12, Act V, 1861].
- Leather accoutrements shall be marked immediately on receipt either with a hot iron or some indelible ink. All metal accoutrements, such as oil bottles, etc., shall be marked with a steel punch. The mark shall consist of a serial number, the year of receipt and the distinguishing letters of the district, as given in Appendix LVII. The marks shall be so placed as not to show when the article is in use, and shall be renewed before it becomes illegible.
