(1)A license in [Form X-A] [Substituted 'Form X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] may be granted for export of arms or ammunition from one place in India and its re-import into another place in India by the Central Government in the Ministry of Home Affairs or any other officer, specially empowered by it, if the arms or ammunition are taken across intervening territory not forming part of India.(2)A copy of every license granted under sub-rule (1) shall forthwith be sent by the Central Government both to the licensing authority of the place of dispatch and place of destination of the articles in India.(3)Arms and ammunition exported from India for the purpose of exhibitions, evaluations and demonstrations shall be returned to India within a period of six months after the date of export reflected on the export license issued in [Form X-A] [Substituted 'Form X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] .
