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Union of India - Section

Section 113 in The Arms Rules, 2016

113. Security and precautionary conditions for storage of ingredients of ammunition specified in category VI of Schedule I.

(a)Chlorates shall be kept in a building constructed of nonflammable materials only and separated from any dwelling house, other building, highway, street, public thoroughfare or public place by a distance of not less than ten feet:
Provided that where the total quantity stored does not exceed one hundred kilograms, chlorates may be kept exclusively in a closed and secured receptacle placed in a building used for the keeping of other articles not being of an explosive or highly inflammable nature.
(b)Sulphur shall not be kept in the same room with saltpeter in the premises specified in the license:
Provided that when the quantity of each does not exceed one hundred kilograms, sulphur and saltpeter may be kept in separate closed receptacles in the same room.
(c)No person shall smoke and no open fires shall be allowed at any time in the premises specified in the license or in the vicinity of the receptacles mentioned in the provisos to clauses (a) and (b).
(d)Where any building used for storage of such materials is fitted with electric lighting or power, the licensee shall get these installations tested at least once a year or once during the currency of the license, by an electrical inspector appointed under the Electricity Act, 2003 (36 of 2003).
(e)Any accident, fire or explosion occurring within the premises specified in the license which is attended with loss of human life or serious injury to person or property shall be reported at once by the licensee to the officer-in-charge of the nearest police station having jurisdiction over the place of his business or factory as well as to the inspector of explosives of the circle concerned.
(f)The conversion into explosives of sulphur in admixture with chlorates shall be permitted for the following purposes only (and for no other purposes), namely:-
(i)in small quantities for scientific purposes; or
(ii)for the purposes of manufacturing heads of matches; or
(iii)for use in toy amorces (paper caps for toy pistols).
Schedule I(See rule 3)
Part A
  Category Arms   Ammunition
(1) (2)   (3)
I (a)   Prohibited arms(i) Prohibited arms as defined insection 2(1)(i) of the Act;(ii) Items configured for militaryuse;(iii) Light weapons;(iv) Small arms including automatic and selective fire otherthan those defined in category I(b), I(c) and III   Prohibited ammunition(i) Prohibited ammunition asdefined in Section 2 (1)(h) of the Act;(ii) ammunition for itemsconfigured for military use;(iii) ammunition for light weapons;(iv) ammunition for small arms including automatic andselective fire other than those defined in category I(b), I(c)and III
  (b)   Restricted armsSemi-automatic firearms whichcannot be converted into automatic firearms and other than thosedefined in category III(a), III(c) and III(d);Smooth bore guns having barrel ofless than 20 inches in length;Centrefire rifles of any barrellength (semiautomatic);Electronic disabling devices having firing range of more thanfifteen feet   Restricted ammunitionAmmunition for arms of category I (b).
  (c)   Restricted arms   Restricted ammunition
Category of arm Caliber/chamber specification Ammunition for arms of category I (c).
(i) Rifles other than those mentioned in category I(b), III(b) andIII(c) 7.62mm (7.62mm NATO/7.62 x 51mmNATO)5.56mm (5.56mm NATO/5.56 x 45mmNATO)7.62mm x 39mm.303 British or7.7 x 56mmR
    (ii) Pistols 9mm Parabellum (9 x 19mm/9mm Luger/9mm Parabellum Plus /9mmParabellum)    
(iii) Revolvers .38 Revolver MkIIz also.38/200 x 20R, .380/200 RevolverMk-II.455 WebleyR    
II     Machinery for manufacture or proof testing of firearms   Machinery for manufacturing ammunition
III     Permissible armsArms other than those defined in categories I, II and IV,namely:   Permissible ammunitionAmmunition for arms other than those in categories I, II andIV, namely:
  (a)   Handguns (revolvers and pistols) including semi-automatic   Ammunition for arms of category III (a)
  (b)   Breech loading Centrefire rifles (not semi-automatic)   Ammunition for arms of category III (b)
  (c)   .22 bore Rimfire rifles (including semi-automatic)   Ammunition for arms of category III (c)
  (d)   Smooth bore breech loading shotguns (including semi-automatic)   Ammunition for arms of category III (d)
  (e)   Muzzle-loading guns   Ammunition for arms of category III (e)
  (f)   Air weapons including air rifles and air guns    
    (i) having muzzle energy exceeding 20 joules or 15 ft. lbs. and/orbore exceeding 0.177"or 4.5 mm   Ammunition for arms of category III (f) (i)
    (ii) having muzzle energy less than 20 joules or 15 ft. lbs. and/or bore less than 0.177"or 4.5 mm   Ammunition for arms of category III (f) (ii)
  (g)   Firearm replicas -    
    (i) of modern or contemporary firearms   Nil
    (ii) of muzzle loading antique weapons   Nil
  (h)   Electronic disabling devices having firing range of less thanfifteen feet   Ammunition for arms of category III (h)
  (i)   Paintball markers or paintball guns having muzzle energyexceeding 90 m/s or 300 ft./s (300 fps)   Nil
  (j)   Blank-firing firearms   Ammunition for arms of category III (j)
  (k)   Accessories for any firearms designed or adapted to diminishthe noise or flash caused by the firing thereof   Nil
IV     Curios and historical weapons, other than those excluded undersection 45(c) of the Act   Curios and historical ammunition.
V     Arms other than firearms:Sharp-edged and deadly weapons, namely: Swords (includingsword-sticks), daggers, bayonets, spears (including; lances andjavelins), battle-axes, knives (including Kirpans and Khukries)and other such weapons with blades longer than 9" or widerthan 2" other than those designed for domestic,agricultural, scientific or industrial purposes, steel batton,"Zipo" and other such weapons called 'life preservers',machinery for making arms, other than category II, and any otherarms which the Central Government may notify under Section 4 ofthe Act.   Nil
Part B
Ingredients of ammunition and other items
  Category Items
VI (a)(b) Articles containing explosives orfulminating material: fuses and friction tubes other than blankfire cartridgesIngredients as defined in section2(1)(b)(vii) of the Act including –(i) lead, sulphur, saltpeter andsodium azide;(ii) chlorates and per chlorates;(iii) fissionable material; and(iv) asphyxiating, poisonous, irritant or other gases andanalogous liquid, materials or devices which are not used in anybonafide industrial process in India
Schedule II(See rule 5)
Licensing Authorities Etc.
Item No. Purpose Categories of arms/ ammunition as defined inSchedule I Place/ Class of persons Licensing Authority Area for which License can be granted Renewing Authority Form No. Conditions
1 2 3 4 5 6 7 8 9
1 Acquisition/ Possession/ Import and Transport I(a),II Whole of India Central Government in the Ministry of Home Affairs Whole of India or any specified area Central Government in the Ministry of Home Affairs I -
2 Acquisition/ possession and use III(b),III(c),III(d),III(e),V, VI District District Magistrate Throughout the district District Magistrate II -
3 Acquisition/ possession/ carrying and use for protection/sport/target practice/ display (i)I(b)I(c) Whole of India Central Government in the Ministry of Home Affairs. Whole of India or any specified part thereof District Magistrate III -
    (ii)III[except (f)(ii) and (g) (ii)],V, VI (i) District District Magistrate Throughout the district or his area of jurisdiction District Magistrate III/V -
    III[except (f)(ii) and (g) (ii)],V, VI (ii) State District Magistrate Whole of the State District Magistrate III/V -
    III[except (f)(ii), and (g) (ii)],V, VI (iii) Whole of India State Government Whole of India District Magistrate III/V For the categories of licensees mentioned in sub-rule (2) ofrule 19 district magistrate is empowered to grant licenses forwhole of India
    (iii)I(b),I(c) In case of retainers of exemptees Central Government in the Ministry of Home Affairs. India or any specified part thereof State Govt. or any officer specially empowered by the StateGovernment in this behalf. III-A -
    III[except (f)(ii) and (g) (ii)],V, VI (i) District District Magistrate Throughout the District District Magistrate III-A -
      (ii) State District Magistrate Whole of the State District Magistrate III-A -
      (iii)Whole of India State Government Whole of India District Magistrate III-A -
4. Acquisition/ possession/ carrying and use for destruction ofwild animals, which do injury to human beings or cattle anddamage to crops III(b),III(c),III(d),III(e),V. District District Magistrate or any officer specially empowered by theState Government in this behalf. Throughout the district Same as licensing Authority. IV -
5(a) Import into, possession, carrying and use of arms orammunition by the International sports persons visiting India forparticipation in tournament/ event or series of tournaments/events or for training III[except (f)(ii) and (g) (ii)] Whole of India Head of the Indian High Commission or Indian Embassy of thecountry to which the sports person belongs, or the DistrictMagistrate at the port of entry/arrival in India or any otherofficer specially empowered by the Central Government India or any specified part thereof No renewal VI The license shall be valid for a maximum period of six monthsor validity of visa whichever is earlier and granted only for thepurpose of shooting sport.
5(b) Acquiring, possessing during the course of his stay in (butnot use) and carrying in, and export out of India by a tourist III[except (f)(ii) and (g) (ii)]IV, V(made inIndia only) - District Magistrate or any officer specially empowered by theState Government - No renewal VI The license shall be valid for a maximum period of six monthsor validity of visa, whichever is earlier and granted for weaponsmade in India only.
5(c) Other temporary categories of Import/ Export licenses III Whole of India Head of the Indian High Commission or Indian Embassy of thecountry to which the person defined in rule 45(1) belongs, or theDistrict Magistrate at the port of entry/arrival in India or anyother officer specially empowered by the Central Government India or any specified part thereof The license shall be valid for a maximum period of six monthsor validity of visa whichever is earlier and granted only for thedefined purpose as mentioned in rule 45(1)    
6(a) Manufacture or Proof Test or both, transfer, sale, keeping forsale, or transfer All [exceptIII(f)] Throughout India Central Government in the Ministry of Home Affairs Within the premises to be specified in the license. Central Government in the Ministry of Home Affairs VII For existing manufacturers holding license in Form IX, theRenewing Authority shall be the State Government.
III(f) Throughout India State Government Within the premises to be specified in the license. District Magistrate VII C All existing manufacturers of all types of air weapons toobtain manufacturing licenses within one year of the notificationof these rules
6(b) Manufacture transfer, sale, keeping for sale, or transfer V State District Magistrate Within the premises to be specified in the license. District Magistrate VII-A -
6(c) Manufacture transfer, sale, keeping for sale, or transferreplicas of firearms III(g) State District Magistrate Within the premises to be specified in the license. District Magistrate VII-B All existing manufacturers of replicas of firearms includingof antique weapons to obtain new manufacturing licenses withinone year of the notification of these rules
7(a) Sale, transfer or test (other than proof test), and keepingfor sale, transfer or test. I(b)I(c) State State Government Within the premises to be specified in the license State Government VIII -
    IIIV, VI State State Government Within the premises to be specified in the license. District Magistrate VIII -
7(b) Keeping for safe custody For the categories of arms and ammunition in the licenseissued under S.No. 7(a)            
    I(b),I(c)III,V,VI State State Government Within the premises to be specified in the license. District Magistrate VIII -
7(c) Sale, transfer, and keeping for sale, transfer III(f)(ii) State District Magistrate Within the premises to be specified in the license. District Magistrate VIII-A All existing dealers of air weapons of category III(f)(ii) toobtain air weapon dealer license within one year of thenotification of these rules
8(a) License to gunsmiths to convert, shorten, repair (major) ortest (other than proof-test) or keeping for conversion, repair(major) or test (other than proof test) of firearms I(b),I(c),III, VI(b) State State Government Within the premises to be specified in the license. District Magistrate IX Other than that of category I(a) and II
8(b) License to gunsmiths to repair (minor) or test (other thanproof test) or keeping for repair (minor) or test (other thanproof test) of firearms I(b),I(c),III State District Magistrate Within the premises to be specified in the license. District Magistrate IX-A Other than that of category I(a) and II
9(a) Import of arms and ammunition into India (i)I(b)I(c) (i) At any customs port in India. (a) Central Govt. in the Ministry of Home Affairs - No renewal I -
    (ii)III (ii) At any customs port in India. (b) Central Government in the Ministry of Home Affairs. - No renewal X -  
    (iii) Ammunition imported by the arms dealers for the obsoletebores and not manufacture d in IndiaIV, V, VI (iii) At any customs port in India. (c) District Magistrate of the place at which importer islocated or in whose jurisdiction the port of import lies - No renewal X -
    (iv) Sulphur (iv) At ports of Kakinada, Tuticorin and Cochin. (c) State Government in Andhra Pradesh, Tamil Nadu or Kerala. - No renewal X In reasonable quantities for medicinal, agricultural orindustrial purpose.
9(b) Export to a foreign territory (i) All (i) From any customs port in India to a port in a ForeignTerritory. (i) Central Government in the Ministry of Home Affairs or anyofficer specially empowered by the Central Government in theMinistry of Home Affairs - No renewal [X-A] [Substituted 'X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] -
    (ii)III(g) (i),IV, V, VI (ii) From any customs port in India to a port in a foreignterritory. (ii) Government of the State in which the exporter is located - No renewal [X-A] [Substituted 'X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] -
9(c) In-transit license and license for export and re-import (i) All (a) Between one port of India to another (a) Central Government in the Ministry of Home Affairs or anyofficer specially empowered for the purpose by the CentralGovernment in the Ministry of Home Affairs - No renewal [X-A] [Substituted 'X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] -
    (ii)III, IV, V, VI (b) From any place in Nepal (b) Ambassador of India in Nepal - No renewal [X-A] [Substituted 'X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] -
10 Carrying on journey in or through any port in India All [exceptIII(f)(ii),III(g) (ii)] Throughout India District Magistrate India or any specified part thereof. No renewal. XI -
11 Transport I(b),I(c),III[except (f)(ii) and (g)(ii)]IV, V, VI. Throughout India District Magistrate - No renewal XII -
12 Transport license for dispatch of gun-barrels/ completedfirearms for proof-test III Throughout India District Magistrate - No renewal XIII -
13 License to Transporter I(b),I(c),III[except (f)(ii) and (g)(ii)]IV, V, VI Throughout India State Government India or any specified part thereof District Magistrate XIV -
14 Import into, possession and transport out of India by NepalGovt’s forces and Police. All Nepal Ambassador of India in Nepal - No renewal XV Subject to the confirmation by Central Government in theMinistry of Home Affairs
15 Firearm Free Zone All District District Magistrate Within the premises to be specified in the license. District Magistrate XVI