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Bengal Presidency - Section

Section 1022 in Police Regulations, Bengal , 1943

1022. Care and marking of tents. [§ 12, Act V, 1861].

(a)All tents should be marked on receipt; a piece of stout linen marked with the date of receipt, the place of manufacture, the district initials and a number to avoid having portions of tents mixed up with each other, should be sewn on to each separate portion of the tent in a place where it will not ordinarily be seen when in use. The wooden poles and the ridge-pole, if any, should have the above marks burnt on or cut into them.
All camp equipage should be similarly marked.
(b)Superintendents shall exercise great care in the transportation and storage of tents. When taking over charge of a district tents should always be pitched and closely examined by Superintendents.