1002. Cleaning and examination of arms. [§ 12, Act V, 1861].
(a)Arms shall be cleaned once a week or oftener if considered necessary by the Superintendent.(b)All muskets shall be stripped and overhauled once every half year and the Armed Inspector shall see that this is done by preparing a roster giving against each weapon the approximate date on which its next overhaul should be taken up. He shall also scrutinise as frequently as possible the work of the armourers while they are stripping or taking down actions or reassembling them.(c)To maintain a proper record of the dates of overhaul the Armed Inspector shall enter these dates in the remarks column of B. P. Form No. 188 which for this purpose shall be divided into 4. This shall be in addition to the vernacular register kept by the armourer.(d)The Superintendent at his monthly check shall see that the overhauls are duly made and that the arms have been recalled from police-stations where necessary. |See regulation 237(h)].(e)The scale of materials and tools for the cleaning, lubrication and preservation of arms and general instructions for the cleaning and examination which have been drawn up by the Inspector of Small Arms, Ichapur, are given in Appendix LVIII (Part II).
