43. Acquisition, possession and export of arms or ammunition by tourists visiting India.
(1)A license in Form VI may be granted to any tourist, to acquire, possess (but not use) during the course of his stay in India, carrying and export out of India, of arms and ammunition specified in category III, category IV and category V of Schedule I:Provided that every application for the grant of a license for export of arms specified in category IV of Schedule I shall be accompanied by a certificate from the Director-General of Archeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of "antiquity" under the Antiquities and Art Treasures Act, 1972 (52 of 1972).(2)The licensee shall produce the arms or ammunition, at the time of leaving India and return his license to the passport checking authority, or other authority empowered by the district magistrate in this behalf, at the port or other place of departure from India.(3)The passport checking authority or other authority to whom the license is returned by the licensee, shall forward the same to the authority who issued it, with the remarks that the arms or ammunition have been duly exported.
