Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 26 in The Arms Rules, 2016

26. [ Form of certain licences. [Substituted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).]

- A licence in Form II, Form III, Form IIIA, Form IV or Form V generated under the UIN of the licensee in NDAL system, shall either be in book form serially numbered or in electronic form and strictly as per the formats specified in the rules and in case of individuals, shall contain the latest photograph of the licensee:Provided that the licence in book form for restricted category of firearms shall be of dark maroon colour and for permissible category of firearms shall be of navy blue colour:Provided further that the licensing authority may levy fee as specified in Schedule IV for providing licence in book form, or issue the licence in electronic form containing details as notified by a local or special order issued by the Central Government including levy of the fee for such electronic form of licence.]