Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 136 in Jammu and Kashmir Forest (Protection) Force Rules, 2012

136. Ammunition accounts.

(1)Ammunition of any class expended in action against criminals, or in any manner otherwise than in annual musketry practice, shall be debited to the service stock.
(2)The practice stock shall be provided solely for training purposes, viz. elementary and range practices and repetitions thereof as duly authorized from time to time.
(3)The allotment represents the maximum which may be so expended annually.
(4)The service stock must always be kept complete, any expenditure from it being replaced immediately from the expense stock.
(5)If replacement of service ammunition reduces the practice stock below the amount required for training a special indent against "Service" expenditure may be submitted.
(6)In order to expend the oldest ammunition on charge in practice, all ammunition received from the Ordnance Depot shall be placed in the service stock and a corresponding transfer of the oldest of that stock being made to the practice stock.
(7)This transfer shall normally be carried out when the annual supply of ammunition is received from the Ordnance Depot and it shall be combined with the renewal of all service ammunition on issue in Force Stations and Guards; all such ammunition being withdrawn and transferred to the practice stock in the magazine and being replaced from the next oldest portion of the service stock.
(8)Account of the service stock other than the distribution statement is not necessary but the transactions affecting the practice stock shall be recorded in the magazine register (Form 8).
(9)In this account so far as possible, bulk transactions only shall be shown, the details of which must be kept in the magazine register, issues for whatever purpose form the magazine shall ordinarily be made to the expense stock and the detailed expenditure shall be recorded only in the accounts of the latter, and empty cases and damaged rounds shall be collected in the expense stock and deposited in the magazine in bulk in exchange for fresh ammunition.