Section 96(2)(e) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(e) in The Arms Rules, 2016

(e)transported -

(i)by a person lawfully entitled to possess such articles, in reasonable quantities for his own use from the premises of a licensed manufacturer or dealer, or for purposes of examination or repair or test to or from any such premises, or to the address of any other person lawfully entitled to possess such articles; or

(ii)by a licensed manufacturer or a dealer, in a case or package legibly addressed to a person lawfully entitled to possess such articles, in compliance with an order given by such person for the supply of such articles, in reasonable quantities, for his own use or after carrying out necessary repairs thereto;

(iii)by a dealer to another dealer under trade transfer, within the same State against a sale invoice;

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Union of India - Subsection

Section 96(2)(e) in The Arms Rules, 2016