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Union of India - Section

Section 29 in The Arms Rules, 2016

29. Collection of fees.

- All fees payable shall be paid in cash or by way of bank pay-order or demand draft or electronic banking transfer at the time of application.[Provided that in case of a licence in Form VII for the manufacture and/or proof test of arms and ammunition, the fee shall be payable at the time of grant of a licence] [Inserted by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).]