Section 4(3) in The Indian Naval Armament Act, 1923
(3)[ Any person who, in pursuance of a licence granted under subsection (1) before the commencement of the Indian Naval Armament (Amendment) Act, 1937, is engaged in building any vessel of war or in altering, arming or equipping any ship so as to adapt her for use as a vessel of war, or is about to despatch or deliver, or allow to be despatched or delivered, from any place within the States any ship which has been so built, altered, armed or equipped, either entirely or partly within the States, shall, upon written demand, furnish to the [Central Government] [Inserted by Act, 2 of 1937, Section 4.] such designs and particulars as may be required by the [Central Government] [Substituted by the A.O. 1937 for "Local Government".] for the purpose of securing the observance of the obligations imposed by the Treaty.
