Section 147(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(5)The delivery and receipt voucher accompanying stores ordered to be sent into the Arsenal for alteration, examination or repairs must be endorsed with the word "deposit" written in red ink in a conspicuous place. The stores while in deposit must not be struck of charge in the Stock Accounts, the Ordnance Officer's receipt in such cases not being a sufficient voucher for their writing off. In the event, however if the Director of Ordnance Stores ordering the retention at the Arsenal of any of the stores so returned, a regular receipt voucher will be furnished by the Ordnance Officer or Deputy Director, FPF with a view to their being written off the Stock Accounts.
