87. Licenses for import and export of arms and ammunition.
- The grant of licenses for import and export of arms and ammunition under these rules shall be subject to the provisions of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992). The persons bringing into India the arms and ammunition as a part of their personal baggage shall be governed by the Customs Act, 1962 (52 of 1962) and the rules made there under:Provided that a license shall not be granted for the import or export for re-import of any arms or ammunition through the medium of post office.
