Section 96(2)(iii) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(iii) in The Arms Rules, 2016

(iii)prior intimation of the transport of arms specified in category V of Schedule I under clause (c) or of chlorates under clause (f) shall be given to the officer-in-charge of the nearest police station or a magistrate having jurisdiction over the place of dispatch.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 96(2)(iii) in The Arms Rules, 2016