Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1) in The Arms Rules, 2016

(1)The license issued under Chapter VI of these rules shall be produced wherever applicable, to the authorities involved in the import or export transactions such as Indian customs authority, licensing authority of the port under the Act, railway authority, shipping agent, master of the vessel, air-carrier, transporter and any other authority directly or indirectly related with such transactions and the said authorities shall ensure that the consignment containing arms or ammunition correspond with the details contained in the license.