(1)A licence in Form XIX may be granted for export of arms or ammunition by sea or air from one place in India and re-import into another place in India(a)by the Central Government or any other officer specially empowered by it, if(i)the arms or ammunition are taken by sea or by an International Air Service or across intervening territory not forming part of India, or(ii)the arms or ammunition form part of the estate of a deceased or insane person who was or is subject to the Indian Navy Act, 1957 (62 of 1957), or whose estate is dealt with under the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950), where such arms or ammunition are to be sent to the wife, widow, legal representative or next-of-kin of such deceased or insane person; or(b)by the licensing authority(i)for import, at the place of destination, or(ii)for export, at the place of despatch subject to the previous consent of the licensing authority at the place of destination as required under rule 50if the arms or ammunition are carried by sea or by an internal air service.Explanation. For the purpose of this rule, India includes any of ex-French Settlements in India.
