(1)In this Act, unless the context otherwise requires,(a)acquisition with its grammatical variations and cognate expressions, includes hiring, borrowing, or accepting as a gift;(b)ammunition means ammunition for any firearm, and includes,(i)rockets, bombs, grenades, shells [and other missiles] [Substituted by Act 42 of 1988, Section 2, for " and other missiles" (w.e.f. 27.5.1988.],(ii)articles designed for torpedo service and submarine mining,(iii)other articles containing, or designed or adapted to contain, explosive, fulminating or fissionable material or noxious liquid, gas or other such thing, whether capable of use with firearms or not,(iv)charges for firearms and accessories for such charges,(v)fuses and friction tubes,(vi)parts of, and machinery for manufacturing, ammunition, and(vii)such ingredients of ammunition as the Central Government may, by notification in the Official Gazette, specify in this behalf;(c)arms means articles of any description designed or adapted as weapons for offences, or defence, and includes firearms, sharp-edged and other deadly weapons, and parts of, and machinery for manufacturing arms, but does not include articles designed solely for domestic or agricultural uses such as a lathi or an ordinary walking stick and weapons incapable of being used otherwise than as toys or of being converted into serviceable weapons;(d)[ district magistrate in relation to any area for which a Commissioner of Police has been appointed, means the Commissioner of Police thereof and includes any such Deputy Commissioner of Police, exercising jurisdiction over the whole or any part of such area, as may be specified by the State Government in this behalf in relation to such area or part;] [Substituted by Act 55 of 1971, Section 2, for Cl.(d)(w.e.f. 13.12.1971).](e)firearms means arms of any description designed or adapted to discharge a projectile or projectiles of any kind by the action of any explosive or other forms of energy, and includes,(i)artillery, hand-grenades, riot-pistols or weapons of any kind designed or adapted for the discharge of any noxious liquid, gas or other such things,(ii)accessories for any such firearms designed or adapted to diminish the noise or flash caused by the firing thereof,(iii)parts of, and machinery for manufacturing, firearms, and(iv)carriages, platforms and appliances for mounting, transporting and serving artillery;(ea)[ "licence" means a licence issued in accordance with the provisions of this Act and rules made thereunder and includes a licence issued in the electronic form;] [Inserted by Act No. 48 of 2019, dated 13.12.2019.](f)licensing authority means an officer or authority empowered to grant or renew licences under rules made under the Act, and includes, the Government;(ff)[ magistrate means an Executive Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974);] [Inserted by Act 25 of 1983, Section 2 (w.e.f. 22.6.1983)](g)prescribed means prescribed by rules made under this Act;(h)prohibited ammunition means any ammunition, containing, or designed or adapted to contain, any noxious liquid, gas or other such thing, and includes rockets, bombs, grenades, shells, [missiles] [Inserted by Act 42 of 1988, Section 2 (w.e.f. 27.5.1988.] articles designed for torpedo service andsubmarine mining and such other articles as the Central Government may, by notification in the Official Gazette, specify to be prohibited ammunition;(i)prohibited arms means(i)firearms so designed or adapted that, if pressure is applied to the trigger, missiles continue to be discharged until pressure is removed from the trigger or the magazine containing the missiles is empty, or(ii)weapons of any description designed or adapted for the discharge of any noxious liquid, gas or other such thing, and includes artillery, anti-aircraft and anti-tank firearms and such other arms asthe Central Government may, by notification in the Official Gazette, specify to be prohibited arms;(j)public servant has the same meaning as in section 21 of the Indian Penal Code (45 of 1860);(k)transfer with its grammatical variations and cognate expressions, includes letting on hire, lending giving and parting with possession.
