Section 142(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(4)When loss, destruction or damage of any weapon is found by the committee assembled in accordance with sub-rule (1) above to be due to the neglect or malice of any officer, such committee shall read its opinion, whether the cost of repair or replacement shall be borne wholly or in part by the officer at fault. Unless there are special reasons to the contrary, the whole cost shall be charged to the officer at fault.
