[Cites 0, Cited by 45]
[Section 25]
[Entire Act]
Union of India - Subsection
Section 25(4) in The Arms Act, 1959
| Form of Charge ▼ |
| Form of Charge under section 25(4)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., failed to deliver up a licence when so required by the Licencing Authority under sub-section (1) of section 17 of the Arms Act, 1959 for the purpose of varying the conditions specified in the licence or failed to surrender a licence to the appropriate authority under sub-section (10) of that section on its suspension or revocation and thereby committed an offence punishable under section 25(4) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge. |