Section 146(5) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(5)Ammunition and explosives issued on payment which are re-turned to the arsenal and found to be unserviceable due to age limit or through causes not due to the supply department will be replaced on payment and no refund will be permissible, neither will any debit be raised by the supplying department for expenses, incurred in connection with the breakage of the stores.
