Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 916 in Police Regulations, Bengal , 1943

916. Register of receipt and issue of clothing. [§ 12, Act V, 1861].

(a)In the register of receipt and issue of clothing (B.P. Form No. 176) all clothing received into stock from contractors, or officers who have left the force or gone on leave for more than four months, shall be entered immediately it has been passed by the committee under the following heads:-
(1)New.
(2)Returned clothing (serviceable).
(b)Under head (1) shall come all clothing received from contractors and new clothing received back from officers.
(c)Returned clothing shall be of three kinds-new, serviceable and unserviceable-
(i)The new returned clothing shall be entered under head (1).
(ii)Serviceable returned clothing shall be entered under head (2).
(iii)Unserviceable clothing shall be cut up or destroyed and struck off the accounts.