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Bengal Presidency - Section

Section 1006 in Police Regulations, Bengal , 1943

1006. Fired and empty cartridge cases. [§ 12, Act V, 1861].

(a)Fired cartridge cases shall be returned to the Fort William Arsenal, as soon as possible after the annual musketry course. They shall be returned in good condition in used ammunition boxes, securely closed, to prevent loss in transit. Care shall be taken that grit and dirt are removed and that no live cartridges are included. Disciplinary action will be taken if live cartridges are found in any consignment of fired cases.
(b)The number of small arm ammunition empty cases returned at one time shall be multiples of the number of ball cartridges contained in a full box. Under no circumstances shall the bullets be removed from "misfires" of S. A. A., nor shall any round of ball or blank be tampered with.
(c)All fired cases made of paper shall be thoroughly burnt in the presence of the Armed Inspector, who shall certify to that effect in the ammunition account register, noting therein the number thus disposed of and a copy of his certificate shall be reproduced on the next indent for blank ammunition. The metal bases shall be thrown away.
(d)Empty cases of .380 cartridges expended in practice shall be melted down, if possible, and sold as old brass. If this is not possible, they should be destroyed.