999. Distribution account of arms. [§ 12, Act V, 1861].
(a)A detailed account of arms shall be kept, showing their distribution in B. P. Form No. 188. This form consists of two parts. Part I will contain a permanent record of all muskets and bayonets sanctioned for the district, with, the Arsenal and district numbers noted in the appropriate columns. The entries in columns 6 and 7 should be made in pencil so as to be easily erased as occasion arises. For example, when a particular musket issued to a police-station is changed after six months, the pencil note showing the distribution should be erased and a fresh note made when the same musket is issued elsewhere. The issue of muskets to police-stations or guards, etc., should be shown both in parts I and II, one part serving as a check on the other, but no entry should be made in columns 6 and 7 of Part I unless the issue is for a period exceeding 15 days. Part II will show the actual distribution of arms, and the headings are self-explanatory. Any issue or receipt shall be noted in the proper columns and the number present in the armoury shall be shown on the last day of the month when column 7 should be filled in. The temporary issue of arms for periods below 15 days should not be shown in Part I, but must be shown in Part II.(b)In the first week of every month the Superintendent shall certify at the foot of the register that he has personally satisfied himself that all muskets, bayonets, etc., allotted to the district are available and can be satisfactorily accounted for. During the Superintendent's unavoidable absence, which should not occur in two consecutive months, the certificate shall be given by an Assistant or Deputy Superintendent or by an Inspector.
