Section 145(1) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(1)All packages of Ordnance Stores under delivery by railways or other carrying companies, whether private or Government must, before they are taken over, be carefully examined by the officer specially deputed for this purpose; and in the event of any damage or deficiency being apparent, a clear receipt is to be given only under written protest, when delivery is otherwise refused. In such cases the carrying company's agent must be requested to send a representative to attend the opening and examination of the packages; and this shall be done only in the presence of a committee comprising of(i)The Deputy Director;(ii)The Assistant Director;(iii)Inspector.The senior most officer on the committee shall preside.
