110. Import, transport and export of arms and ammunition for Government of Nepal.
(1)Where arms or ammunition are imported into India for dispatch to the Government of Nepal, the customs authority at the port of disembarkation, or the licensing authority in other places, shall check the consignment against the list of arms or ammunition received from the Central Government and the packages shall be sealed thereafter in the presence of a Customs Examiner or any other authority appointed for the purpose by the Central Government.(2)(a)Where arms or ammunition imported into, or acquired in, India are to be dispatched to Nepal for the Government of Nepal, they shall be accompanied by a certificate from the Indian customs authority or the licensing authority of the area concerned to that effect containing a description of the marks on each package or case sufficient to enable it to be readily identified and a general statement of the contents of such package or case;(b)on receipt of requisition from the clearing agents or the firm concerned, as the case may be, the district magistrate shall arrange for necessary escort up to the railway station;(c)the railway authority shall, not receive for dispatch any package or case containing, arms or ammunition unless accompanied by a certificate as required under clause (a).(3)Where in any case -(i)the list referred to in sub-rule (1), is not received from the Central Government, or(ii)the arms or ammunition imported into, or intended to be dispatched from India do not correspond with the description given in such list, the authorities concerned shall not allow the consignment to be dispatched to Nepal and shall forthwith inform the Central Government.
