Section 106 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
106. Contents of charge.
(1)Each charge shall state one offence only and in no case shall an offence be described in the alternative in the same charge.(2)Each charge shall be divided into two parts(i)Statement of offence; and(ii)Statement of particulars of the act, neglect or omission constituting the offence.(3)The particulars shall state such circumstances respecting the alleged offence as will enable the accused to know what act, neglect or omission is intended to be proved against him as constituting the offence.(4)The particulars in one charge may be included wholly or partially by a reference to the particulars in another charge, and in that case so much of the later particulars as are so referred to shall be deemed to form part of the first mentioned charge as well as of the other charge.(5)Where it is intended to prove any facts in respect of which any deduction from pay and allowances can be awarded as a consequence of the offence charged, the particulars shall state those facts and the sum of the loss or damage it is intended to recover.
