Section 124 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
124. Indents for arms and ammunition.
(1)Indents for "controlled and uncontrolled" stores should be kept distinct.(2)Indents should be prepared separately for each type of weapon and ammunition.(3)In the case of arms for service, arms for training, ammunition for practice and ammunition for training, the relevant information regarding the number of men or whom particular categories of arms are required, the total entitlement according to the scales in sub-rule (2) of rule 123, the number on charge and the number required shall be shown in the indent.(4)In the case of ammunition for service, it will be sufficient, if the demand is based on the difference in the quantity admissible and that on charge at the time of indenting.(5)The demand for ammunition for training may be calculated on yearly basis according to the scales laid down with reference to the number of men to be trained.(6)The requirements in ammunition for practice may be calculated on yearly basis and one indent for the whole year's consumption should be submitted.(7)The letter forwarding the indents should explain the basis of calculation adopted in each case and any other relevant information.(8)(i)Indents for first issue of replacement shall be submitted only when there is an increase of establishment or a duly authorized change in the sanctioned scale.(ii)Replacement indents shall ordinarily be submitted annually in the first week of May to the Director.(iii)In case, immediate replacement is required, as in the case of an unserviceable weapon, or when the stock of a particular component is exhausted, a special indent may be submitted through the same channel at any time.(9)(i)Replacement indents shall be framed so as to bring the stock of the article indented for up to that authorized in the Equipment Tables.(ii)Only that quantity shall be indented for, which represents the amount by which the authorized stock has been depleted since the last indent was submitted.(iii)Every replacement demanded must be supported by equivalent numbers of damaged weapons or parts, or empty or damaged rounds, or loss statements duly countersigned and accounting for the balance in detail.(iv)Loss statements shall invariably be prepared at the time when the loss is reported, and shall be forwarded to the Joint Director for orders, together with the committee report under rule 142 when necessary.(v)On return by the Joint Director, they shall be kept in the Office of the Deputy Director and attached with the annual indent, unless replacement of the lost articles is demanded on special indent.(10)No period is prescribed for the replacement of weapons, accessories or armourers tools; individual articles shall be replaced as they become unserviceable and are condemned by proper authority.(11)In case replacement is required, the number and date of the voucher on which stores have been returned to the Ordnance Depot shall be quoted in all replacement indents.(12)The description of arms given in the Equipment Tables shall be strictly followed in indents and supporting documents.(13)All articles, the cost of which has been recovered from individual FPF officers shall be replaced by special replacement indent, on which the reference to the treasury receipts for payment of the sums recovered shall be noted.
