Section 34(3) in The Wild Life (Protection) Act, 1972
(3)No new licences under the Arms Act, 1959 (54 of 1959) shall be granted within a radius of ten kilometres of a sanctuary without the prior concurrence of the Chief Wild Life Warden.[(4) No renewal of any licence under the Arms Act, 1959 (54 of 1959), shall be granted to any person residing within ten kilometres of a sanctuary except under the intimation to the Chief Wild Life Warden or the authorised officer.]
