43. Transport of arms from any place in Nepal to any other place in Nepal through Indian territory
(1)Notwithstanding anything contained in rules 8 and 28, the Ambassador of India in Nepal, on application made by or on behalf of His Majesty the King of Nepal, or the Government of Nepal and subject to confirmation by the Central Government, may grant a licence in Form XXI for the import into, possession in, transport across, or export out of, India from any place in the territory of Nepal to any other place in that territory across the frontiers of India, of arms or ammunition of categories I and II or any other category, by His Majesty the King of Nepal, personal accompanying him, his brothers, the Prime Minister of Nepal and Nepal Governments Troops or Police, as the case may be.(2)Where under the authority of a licence granted under sub-rule (1), arms or ammunition are to pass across Indian territory(a)if entirely by rail, a copy of the licence shall forthwith be sent by the Ambassador to the District Magistrate having jurisdiction over the areas through which the arms or ammunition shall pass across the frontiers of India and also to the railway authorities of the place in the Indian territory through which the consignment shall pass;(b)if by road or river, a copy of the licence shall forthwith be sent to the District Magistrate having jurisdiction over the areas through which the arms or ammunition shall pass to Nepal across the frontiers of India.(3)The Central Government, or the Ambassador with the approval of the Central Government, may make any order regulating the safe transit to Nepal across the frontiers of India of the arms or ammunition mentioned in this rule.
