Section 37(2)(f) in The Arms Rules, 1962

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State of Assam - Subsection

Section 37(2)(f) in The Arms Rules, 1962

(f)being chlorates, transported for bona fide industrial, agricultural or medical purposes: Provided that—

(i)transport of arms or ammunition under clause (d), clause (e) or clause (f) shall be subject to obtaining a certificate of no objection from the licensing authority at the destination of the articles as provided for in rule 50;

(ii)transport of arms or ammunition personally for any of the purposes stated in sub-clause (i) of clause (e) without using them through any area outside the area of validity of his possession licence, shall be subject to his obtaining a permit from the licensing authority at the starting place of transport; and

(iii)prior intimation of the transport of arms of category V 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 despatch.

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State of Assam - Subsection

Section 37(2)(f) in The Arms Rules, 1962