Section 130 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
130. Special orders regarding rifles.
(1)All rifles shall be kept in the armory in a separate rack.(2)A register (form 6) shall be maintained by the nominated Guard under the supervision of the nominated Assistant Director/Inspector showing the names of the men permanently mobilized at headquarters to whom rifles, serial number of the rifle and rifle-bolt are issued.(3)Each man shall take the particular rifle registered against his link. me when issued from the armory and will be held responsible for it.(4)If the nominated Guard finds, when a rifle is being returned to store that any part of it is lost or damaged, he shall produce the man surrendering the rifle before the nominated Assistant Director/Inspector and cause an entry to be made in the unit diary detailing the loss or damage that has occurred.(5)Every officer, who loses or damages his rifle, bayonet, or any part thereof, shall report such loss or damage without delay to the officer commanding of his party and a report shall be immediately in writing to the nominated Assistant Director/Inspector, who will inform the Deputy Director of Force without delay.(6)An enquiry shall be made immediately in accordance with instructions laid down in rule 142.(7)In the event of the loss of a rifle or part thereof, the officer directly responsible shall be suspended until the orders of the Joint Director are received on the report of the Committee of Enquiry.(8)Any officer, who fails to report forthwith the loss of a rifle or rifle-part by a man under his command, shall be suspended and charged with neglect of duty.(9)An officer, to whom the report of such loss is made, shall immediately take all possible steps for the recovery of the rifle or its part.
