Section 1009(a) in Police Regulations, Bengal , 1943
(a)When returning stores to the Allahabad or Fort William Arsenal, or to the Rifle Factory, Ichapur, the officer preparing the vouchers shall see-(i)that the authority for the return of stores is quoted on the vouchers;(ii)that separate vouchers are submitted for small arms and their components, for ammunition and for accoutrements;(iii)that vouchers, both receipt and delivery, are sent, and(iv)that the ordnance establishment number and date of the voucher on which the stores were originally received on payment are quoted on the voucher, or, if this is not available,' that a certificate by the indenting officer concerned to the effect that the stores were originally issued on payment is endorsed on the voucher.
