Section 3 in The Bengal Criminal Law (Arms And Explosives) Act, 1932
3. Insertion of new section 19A in Act 11 of 1878. -
After section 19 of the Indian Arms Act, 1878, the following section shall be inserted, namely :-"19A. For breaches of sections 6, 13, 14 and 15 in respect of certain arms. - Notwithstanding anything contained in section 19, whoever commits an offence under clause (c) or clause (e) or clause (f) of section 19 shall, if the offence is committed in respect of a pistol, revolver, rifle or shot gun, be punished with transportation for life or any shorter term, or with imprisonment for a term which may extend to fourteen years, or with fine.".
