(a)A stock book (in B. P. Form No. 169) shall be kept by the Armed Inspector in which shall be entered ordnance stores (except arms and ammunition), accoutrements, camp equipage, handcuffs, steel figures, cots, targets, greatcoats and waterproofs. The Superintendent may also order to be entered therein other Crown property which is kept in the custody of the Armed Inspector.(b)The Armed Inspector shall be responsible for obtaining the orders of the Superintendent on all repairable articles in his charge as soon as they are damaged as well as for their being promptly repaired on receipt of orders. He shall maintain a manuscript register for this purpose.(c)The stock book shall consist of two parts and shall be kept according to the instructions printed with the form.(d)Officers in charge of police-stations, Court offices, etc., shall invariably give a written receipt for all articles entered in the stock book which are issued to them and each receipt shall be given an annual serial number and filed the annual serial number being quoted in column 14 on the issue side of Part I. Similar action shall be taken on receipts given for stores returned to the Arsenal or elsewhere.(e)The number of the page of the stock book in which an article is entered shall be noted against the corresponding bill in the contingent register and the number and date of the pay cheque shall also be entered in column 7 on the receipt side of Part I.(f)With the exception of ordnance stores, articles entered in this stock book shall be condemned by a committee as they become unserviceable (see regulation 994) and shall either be sold and the proceeds credited to the treasury or if sale is not possible shall be destroyed in the presence of the Superintendent. If articles are sold the number and date of the treasury challan shall be entered in column 12 on the issue side of Part I. Articles in the police lines which are destroyed should be shown in column 12 on the issue side of Part I. Articles at police-stations, Court offices, etc., which are destroyed shall be struck off Part II and the authenticated list over the initials of a gazetted officer. Similarly, when articles at police-stations, etc., are brought into the-lines or transferred to other units the necessary corrections and additions in Parts II and I shall be initialled by a gazetted officer. When articles are condemned a certificate shall be given by the Superintendent in the following form:-"Certified that the loss or damage does not disclose a defect of the system or serious negligence on the part of any officer."(g)The Superintendent shall take the stock book with him when he makes his annual inspection of police-stations, Court offices, etc.(h)In April the Superintendent shall make a thorough inspection of the stock book and shall certify in it that all articles shown therein are duly accounted for and that all articles shown as being in the police lines have been inspected by him. A copy of the certificate shall be sent to the Deputy Inspector-General.Note. - (i) Items other than furniture supplied to police-stations, outposts and other offices (vide Appendix LXIV) will find entry in this stock book.(ii)Muskets complete with oil bottle and pull through changed half-yearly, ammunition changed yearly, great coats anti waterproofs issued according to season not being permanent issues need not find entry, but the Armed Inspector should safeguard himself by obtaining detailed receipts from officers concerned on issue.
