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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(4) in The Arms Rules, 2016

(4)The licensing authority may lay down conditions for transportation and route thereof, of the container or consignment through the Indian territory and all incidental expenses related to the security measures from the port of import to the port of re-export through Indian territory shall be borne by the licensee.