185. Court of inquiry when rifles, etc., are lost or stolen .-(1) Whenever any weapon or part of a weapon, which forms part of the equipment of a squadron, battery, company or other similar unit, and in respect of the loss or theft of which a fine may be imposed under rule 186 is lost or stolen, a Court of inquiry shall be assembled, under the orders of the officer commanding the army, army corps, division or independent brigade, to investigate the circumstances under which the loss or theft occurred.
(2)The officer who assembled the Court shall direct it to record an opinion as to the circumstances of the loss or theft.
