(a)to convey into a park, or within the confines thereof to be in possession of any explosive, trap or poision except with the permission of the Chief Conservator of Forests or of any officer of the Forest Department authorised by him to grant such permission and subject to the provisions of this Act and of the rules made under this Act: provided that any person entitled under the Indian Arms Act, 1878 or any rule made thereunder to carry or possess arms of any kind to the area in which a park is situated may, after giving due notice to the Chief Conservator of Forests, or such officer aforesaid, convey into or possess within a park such arms and ammunition therefor;
