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Bengal Presidency - Section

Section 992 in Police Regulations, Bengal , 1943

992. Receipts for ordnance stores to be returned immediately. [§ 12, Act V, 1861].

(a)Receipts for stores issued the Allahabad or Fort William Arsenal shall be signed and returned by receiving officers without delay through the Deputy Inspector-General of the Range to the Ordnance Officer-in-charge of the Arsenal, with a view to their transmission to the Examiner of Ordnance Accounts as vouchers for the adjustment of ordnance accounts.
(b)A close adherence to the foregoing clause is particularly requested, as much correspondence, labour and trouble fall on the Arsenal through the departmental rules not being adhered to by officers indenting for or returning stores.
Note. - (i) Receiving officers should return receipt vouchers as soon as possible after Ordnance stores are received in order to facilitate prompt adjustment of accounts.
(ii)The Superintendents, 24-Parganas and Howrah, shall present the receipted copy of the issue voucher to the Ordnance Officer, Fort William Depot, Calcutta, before they take delivery of the stores.