(1)No licensee holding a valid license under these rules or a journey license in Form XI [or import licence in Form X or export licence in Form X-A] [Substituted 'or import and export license in Form X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] or holding a transport license in Form XII, may carry or cause or permit to be carried, arms and ammunition endorsed on his license by air, except with the prior permission of the Director General of Civil Aviation (DGCA) in accordance with the Aircraft Rules, 1937 framed under the Aircraft Act, 1934 (22 of 1934).(2)The arms and ammunition granted permission under sub-rule (1) shall be so packed, protected and secured as to avoid any possibility of their being a source of danger and the packages shall be clearly and conspicuously marked on the outside.
