.Every Magistrate and police-officer not below the rank of Inspector, or if the Central Government so directs, of Sub-Inspector, [acting within the local limits of his authority, or any officer of the Central Government specially empowered in this behalf may] [Substituted by G.S.R. 3, dated 28.12.1967.](a)enter and inspect the premises in which arms or ammunition are manufactured or in which arms or ammunition are kept by a manufacturer or in such arms or ammunition; and(b)examine the stock and accounts of receipts and disposals of arms and ammunition or any other register or document.
