(5)Any arms or ammunition deposited in a police station under sub-section (1) of section 21, which have not been returned or disposed of ?(i)with-in thirty days of the deposit with it; and(ii)transferred from the unit armory under sub-rule (4)may be transferred by the officer-in-charge of the police station for the sake of better maintenance or safety, to a police armory in the district/ taluqa headquarters or such other place as may be specified by the district magistrate, in accordance with such instructions as may be issued by the State Government for the purpose:Provided that the district magistrate may, if he considers it necessary, extend the said period of thirty days up-to ninety days and intimation of such transfer shall be given to the depositor of the article and to the licensing authority who, granted or last renewed the license.
