1005. Return of unserviceable or not repairable arms and ordnance stores. [§ 12, Act V, 1861].
(a)Whenever any arms of ordnance stores except small arms ammunition are declared unserviceable or not repairable by the district armourer, a report in I.A. Form No. Z. 2098 shall be sent to the officer-in-charge, Allahabad Arsenal, direct, with a request that permission to return the arms to the Arsenal for replacement or repairs may be accorded. They shall on no account be sold or destroyed without specific orders. [See regulation 987(k)].(b)In the application for permission to return arms, component parts of arms or other ordnance stores, it shall be distinctly noted whether the arms, etc., to be returned are-(i)surplus over requirements ;(ii)unserviceable and to be replaced by others ;(iii)for repairs and reissue.Note. - Orders regarding the disposal of arms surplus to requirements or other stores of ordnance supply shall in the first instance be obtained from the Inspector-General through the Deputy Inspector-General of the Range and oil receipt of his orders it should he referred to the Chief Ordnance Officer, Allahabad Arsenal, in LA. Form No. Z. 2098, before the stores are returned to the Arsenal.(c)On receipt of permission, the arms or ordnance stores, including arms for repairs in Rifle Factory shall be sent to the Arsenal and a report in I.A. Form No. Z. 2098, shall be submitted to the Chief Ordnance Officer.(d)When arms are inspected by the Civil Chief Master Armourer, the Superintendent shall, immediately after the inspection is completed, prepare and forward to the Allahabad Arsenal through the Deputy Inspector-General of the Range indents in duplicate for components which are deficient. Only one report is required to be submitted in I.A. Form No. Z. 2098 where a condemned arm has to be returned to the Arsenal and replacement demanded at the same time.(e)In all cases of the return of unserviceable or repairable arms or stores to the Arsenal, receipt and issue vouchers, each in quintuplicate in I. A. Form No. Z. 2096 showing the Arsenal nomenclature and the numbers of the stores, shall be sent by post so as to reach the Arsenal or factory a day or two before the arrival of the stores. Three copies of the vouchers should be signed and two copies should remain unsigned.(f)The receipt of arms, ammunition, empty cartridge cases, or other stores returned to the Arsenal without proper vouchers will not be acknowledged, and such stores will remain in the Arsenal at the risk and responsibility of the senders.
