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State of Punjab - Section

Section 309 in Punjab Jail Manual, 1996

309. Firearms to be numbered and placed in charge of an officer.

- Every firearm Shall be numbered and placed in the special charge of the officer for whose use it is intended, who will be held responsible that such firearms with the bayonet and accoutrements entrusted to his care, are always kept clean and in good serviceable condition.Note. - A list showing the number and name of each officer, the number of his firearm and the Various arms and accoutrements for which he is responsible, shall be pasted up in the interior of every armoury.