(1)A license in [Form X-A] [Substituted 'Form X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] may be granted for export of arms or ammunition from one place in India and its re-import into another place in India by the Central Government in the Ministry of Home Affairs or any other officer, specially empowered by it, if the arms or ammunition are taken across intervening territory not forming part of India.
