In section 3 of the principal Act, in sub-section (2),—(i)for the words "three firearms", the words "two firearm" shall be substituted;(ii)for the proviso, the following provisos shall be inserted, namely:—"Provided that a person who has in his possession more firearms than two at the commencement of the Arms (Amendment) Act, 2019, may retain with him any two of such firearms and shall deposit, within one year from such commencement, the remaining firearm with the officer in charge of the nearest police station or, subject to the conditions prescribed for the purposes of sub-section (1) of section 21, with a licensed dealer or, where such person is a member of the armed forces of the Union, in a unit armoury referred to in that sub-section after which it shall be delicensed within ninety days from the dateof expiry of aforesaid one year:Provided further that while granting arms licence on inheritance or heirloom basis, the limit of two firearms shall not be exceeded.".
