127. Power to make regulations regarding carrying weapons without authority.
(1)The Commissioner of Police may, by notification in the official Gazette, make regulations to provide that no person, other than a member of the armed forces of the Union acting as such or a police officer, shall go with any sword, spear, bludgeon gun or other offensive weapon or with explosive or corrosive substance in any street or public place unless so authorised by such authority as may be specified in such regulations.(2)Any regulation made under sub-section (1) may provide that any person who goes armed in contravention of such regulation shall be liable to sarmed by any police officer and the weapon or substance so seized shall forfeited to the Government, unless redeemed within two months by payment such fine, not exceeding five hundred rupees, as the Commissioner of Polices.
