Section 146 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
146. Disposal of surplus or unserviceable Ordnance Stores.
(1)Ordnance Stores (other than technical and combat like stores issued on payment which become) unserviceable will be disposed of at the discretion of the Head of the Department concerned, local sale being generally the most profitable method of disposal.(2)If it is desired that the I. A. O. C. should dispose of any of the stores, application will be made to the nearest C.O.O. on I. A. F. Z. 2098 showing details of stores. Freight charges on voluntarily returned stores will be prepaid by the consignor.(3)As regards unserviceable technical and combat like stores indenters will submit to the nearest C. O. O. together with an indent for their replacement if replacement is necessary I. A. F. Z. 2098 showing the stores for which disposal orders are required. The C. O. O. will give instructions for their disposal locally or return to arsenal, as he may consider advisable. Unserviceable guns, machine guns, sights, arms ammunition, explosives and components thereof, fired cartridge cases and fired bullets and lead recovered from ranges, must be returned to the Ordnance Corps except in cases where ammunition and explosives are ordered to be destroyed locally. The return of ammunition boxes bandoliers and charges is not compulsory but such stores will be accepted by the I. A. O. C. and refunds granted.(4)The repairs or replacement of ammunition and stores found by Technical Inspector of the Ordnance Department to be defective will be made on payment unless the Inspector certifies that the defect is due to faulty manufacture or causes attributable to the supplying departments in which case the cost of repair or replacement and freight charges will be borne by the Ordnance Department.(5)Ammunition and explosives issued on payment which are re-turned to the arsenal and found to be unserviceable due to age limit or through causes not due to the supply department will be replaced on payment and no refund will be permissible, neither will any debit be raised by the supplying department for expenses, incurred in connection with the breakage of the stores.(6)Refund for stores returned, whether compulsory or voluntary will be replaced based on the condition in which stores are found on receipt by the I. D. O. E. who will be the final conditioning authority.(7)Credit notes to cover the compulsory return of stores to the I. A. O. C. will be issued, on application by the Ordinance Officer concerned.
