Section 147(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)Whenever stores are returned to the Arsenal, they should be accompanied by four copies of vouchers (from No. I. A. F. Z. 2096), namely two delivery and two receipt vouchers. The Deputy Director should sign the delivery vouchers and one copy of the receipt voucher and the remaining copy of the receipt voucher should be left unsigned. On receipt of the stores at the arsenal, they will be checked and the Arsenal authorities will retain three copies of the vouchers and return one copy of the receipt voucher to the Deputy Director. These vouchers should not be submitted with the requisition but with the stores when they are being stored.
