94. Arms or ammunition to be delivered to Indian customs authority in certain cases.
- Where a vessel or aircraft, bound for a port other than a port in India, calls at any port in India in the course of its voyage, and remains there for a period exceeding forty-eight hours, any arms or ammunition in the possession of any passenger not exempted from liability to take out a license in respect of such possession shall be delivered by him to the Indian customs authority, to be detained until the departure by sea or air, as the case may be, of such passenger, and it shall not be necessary for such passenger to take out any license in respect of the arms or ammunition so delivered and detained.
