Section 27 in The Himachal Pradesh Police Act, 2007
27. Scale of arms and ammunition.
(1)The armament of the Civil Police shall be fixed by the orders of the State Government in an Equipment Table and Government shall from time to time issue instructions regarding procurement of armaments.(2)Distribution of arms to districts shall be fixed on the order of the Director-General of Police, who by means of Standing Orders shall lay down the procedures to be followed for custody and care of arms, ammunition, stock of material for repair and maintenance, and the manner in which damaged and unserviceable weapons are to be disposed off and the procedure in case of loss of any weapon or ammunition.
