Section 105 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
105. Framing of charges.
(1)A charge sheet shall contain the whole issue or issues to be tried by Judicial Magistrate at one time.(2)A charge means an accusation contained in a charge sheet that member of the Force has been guilty of an offence.(3)A charge sheet may contain one charge or several charges (as per the section 16 of J&K FPF Act).
