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Union of India - Section

Section 40 in The Arms Rules, 2016

40. Quantity of ammunition to sports persons, shooting associations, etc.

(1)The quantity of ammunition allowed to various categories of sports persons for their personal consumption and shooting sport organizations shall be as per the limits laid down in the table given below, namely:-
S.No. Persons or class of persons Type of firearm Quantity and description of each kind ofammunition
To be possessed at any one time Purchasable during the year
1 Arjuna awardee All 100000for all types of firearms collectively 200000for all types of firearms collectively
2 International medalist/ renowned shooter Rifle/ Pistol .22 LR;Center-fire rifle with caliber upto 8 mm;Revolver/ Pistol;Shotgun of caliber up to 12 bore/ gauge 50000for all typesof firearms collectively 100000for all typesof firearms collectively
3 Junior target shooter Rifle/ Pistol .22 LR;Center-fire rifle with caliber upto 8 mm;Revolver/ Pistol;Shotgun of caliber up to 12 bore/ gauge 10000for all typesof firearms collectively 30000for all typesof firearms collectively
4 Aspiring shooter Rifle/ Pistol .22 LR;Center-fire rifle with caliber upto 8 mm;Revolver/ Pistol;Shotgun of caliber up to 12 bore/ gauge 15000for all typesof firearms collectively 30000for all typesof firearms collectively
[5 [Substituted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).] Other shooters (not falling under Sl. No. 1 to 4 above) holding valid arms licences and who are also members of National Rifle Association of India or affiliated State Rifle Association(s) of NRAI or shooting clubs/District Rifle Association affiliated with State Rifle Association .22 LR Rifle/ PistolAny other Pistol/ Revolver caliberShotgun caliberAny other Rifle 500300250200 500020005000500]
6 National Rifle Association ofIndia.Affiliated State RifleAssociation(s) with NRAI.Shooting clubs/District Rifle Association(s)affiliated with State Rifle Association.All shooting clubs affiliated tothe State Rifle Association or the National Rifle Association ofIndia.All shooting ranges under the Sports Authority of India or theSports Authority of the State Governments Upper limit on the quantity of ammunition, to be decided bythe licensing authority based on the recommendations of theCertifying body
Note:Shotgun calibers of caliber up to 12 bore/ gauge, mean andinclude the lesser calibers of 16, 20, 28 and 410 bore etc.
(2)For the purposes of this rule, certifying bodies and certification contents shall be as specified in the table given below, namely:-Table
S.No. Category of sports person Certifying body Certifying conditions
1 Arjuna Awardee Government of India in the Department of Sports, Ministry ofYouth Affairs and Sports The certificate shall state that the award was conferred forexcellence as a shooter
2 International medalists/ renowned shooters National Rifle Association of India (NRAI) The certificate shall state that the medal has been won by theinternational medalists in the international championships and incase of renowned shooters the merit certificate shall mention thequalifying score along with the Minimum Qualifying Score (MQS)for the event as specified by NRAI
3 and 4 Junior target shooter/ aspiring shooter National Rifle Association of India or the approved oraffiliated State Rifle Association(s) of NRAI The certificate shall mention the qualifying score along withthe Minimum Qualifying Score for the event as specified by NRAIor the State Rifle Association
5 Other shooters National Rifle Association of India or affiliated State RifleAssociation(s) of NRAI or Shooting Clubs/District RifleAssociation affiliated with State Rifle Association. The certificate shall state the membership and other detailsof the shooter
6 Shooting Clubs/ District Rifle Associations affiliated withState Rifle Associations or National Rifle Association of India State Rifle Association or National Rifle Association of Indiaas applicable  
  State Rifle Association National Rifle Association of India  
  National Rifle Association of India Ministry of Youth Affairs and Sports  
  Shooting Ranges Sports Authority of India/Sports Authority of the StateGovernment/ National Rifle Association of India  
Explanation. - For the purposes of this rule,
(a)"international championship" means the Asian Games, the Asian Shooting Championship, the Asian Women or Asian Junior Shooting Championship, the Commonwealth Games, the Commonwealth Shooting Championships, the Olympic Games, the World Junior or Senior Shooting Championships and the World Cups in Senior as well as Junior events;
(b)"international medalist" means a person who has won an individual or team medal in an international championship;
(c)"renowned shooter" means a person who has participated in a National Shooting Championship in an Open Men's Event or Open Women's Event or Open Civilian's Event whether through qualifying tournament or wild card entry conducted in accordance with the rules of International Shooting Sports Federation (ISSF) and has attained the Minimum Qualifying Score prescribed by the National Rifle Association;
(d)"junior target shooter" means a person who has completed the age of twelve years but is below the age of twenty-one years and has taken part in at least one State Championship (held once a year) or in the Zonal Championship or National Level Shooting Competition recognized by National Rifle Association and/or by respective State Rifle Association;
(e)"aspiring shooter" means a person who has taken part in at least one State Championship (held once a year) or in the Zonal Championship or National Level Shooting Competition recognized by National Rifle Association and/or by respective State Rifle Association and attained the prescribed Minimum Qualifying Score specified by the National Rifle Association of India.