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State of Bihar - Section

Section 426 in Bihar Board's Miscellaneous Rules, 1958

426. Rejection of supplies arranged in emergent cases.

- In the case of marches due to sudden emergencies, when sufficient notice of the arrival of a unit in a district cannot be given, or an advance party sent ahead of the troops and the supplies have consequently to be arranged by the civil authorities in a hurry, the Indian Army Service Corps Officer or, in his absence, the Officer Commanding the troops should bear in mind the following factors before rejecting supplies arranged for by the civil authority :-
(a)The notice given and the circumstances in which the supplies were purchased.
(b)The quality which might reasonably be expected in the district traversed.
(c)Whether the supplies are fit for consumption though below the unusual standard.
If it is necessary to reject supplies on account of unfitness for consumption, the Officer Commanding the troops will furnish the civil official concerned with a statement showing the nature and quantity of supplies so rejected and will furnish a duplicate copy of this statement to the military originally responsible for making the demand, who will arrange with the Controller of Military Accounts concerned to obtain a refund from the civil authorities in respect of such supplies.