.In these rules, unless the context otherwise requires,(a)Act means the Arms Act, 1959 (54 of 1959);(b)appellate authority means the appellate authority referred to in rule 5;(c)authority or officer means, except where otherwise specifically provided in these rules, the District Magistrate or such other Officer as may, from time to time, be notified in the Official Gazette by the Central Government;(d)company has the same meaning as that assigned to it in the Explanation under section 33;(e)dealer means a person who, by way of trade or business, manufacturers, converts, repairs, proves, tests sells, exports, imports, or transfers or keep, for sale, repair or test arms or ammunition;(f)District Magistrate, includes[***] [Clause (i) omitted by G.S.R.947, dated 24.8.1973 (w.e.f. 8.9.1973.](ii)in relation to any district or part thereof, an Additional District Magistrate or any other officer specially empowered in this behalf by the Government of the State concerned;(iii)in relation to a Union territory, any officer specially empowered by the Central Government in this behalf;(iv)in relation to the tribal areas of Assam, specified in Part B of the Table appended to paragraph 20 of the Sixth Schedule to the Constitution, a Political Officer; and(v)[ in relation to the suburbs of Calcutta, as defined by notification issued from time to time by the Government of West Bengal in their Official Gazette under the Calcutta Suburban Police Act, 1866 (Bengal Act 2 of 1866), the Commissioner of Police, Calcutta, and a Deputy Commissioner of Police, Calcutta, nominated by the State Government in this behalf;] [Substituted by G.S.R. 1470, dated 23.5.1963.](g)Form means a form as set out in Schedule III;(h)Port includes an airport;(i)Schedule means a Schedule appended to these rules;(j)section means a section of the Act;(k)[ Sub-divisional Magistrate includes Additional Sub-divisional Magistrate, Sub-divisional Officer and Additional Sub-divisional Officer.] [Inserted by G.S.R.1567, dated 24.8.1968.]
