Section 35(6) in The Central Reserve Police Force Rules, 1955
(6)In case of loss or damage to arms and ammunition or other Government property where such loss or damage does not exceed Rs. 100 in the case of arms and ammunition and Rs. 500 in the case of other Government property, it shall be dealt with the Commandant in the Orderly Room after a summary enquiry by a Gazetted Officer.] [Substituted by G.S.R. 476, dated 22.4.1980. ]
