Section 39(2) in Rules for the Administration of Justice and Police in Nagaland
(2)The Deputy Commissioner may if he thinks fir, declare the licences of persons residing temporarily in the [Kohima, Mokokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for tire words 'Naga Hills' vide Nagaland Act 7 of 1974.] who possessed licences under the Arms Act issued in other parts of India to be valid in the [Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for tire words 'Naga Hills' vide Nagaland Act 7 of 1974.] for such periods as he shall decide and may fix the limits of ammunition to held by such persons.
