Section 24(2) in The Bengal Criminal Law Amendment Act, 1925
(2)[ Any offence under the Indian Arms Act, 1878, or any attempt or conspiracy to commit, or any abetment of, such offence, if, in the opinion of the] [The First Schedule numbered as paragraph (1) of the First Schedule and to this Schedule as so numbered, paragraph (2) was added by Bengal Act 21 of 1932.][appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], there are reasonable grounds for believing that such offence, or such attempt, conspiracy or abetment, has been committed for the purpose of making, or assisting any person to make, unlawful gain by trafficking in arms or ammunition without a license under the said Act.The Second Schedule. - Repealed by Bengal Act 3 of 1930.
