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[Section 40]
[Entire Act]
Union of India - Subsection
Section 40(1) in The Arms Rules, 2016
| S.No. | Persons or class of persons | Type of firearm | Quantity and description of each kind ofammunition | |
| To be possessed at any one time | Purchasable during the year | |||
| 1 | Arjuna awardee | All | 100000for all types of firearms collectively | 200000for all types of firearms collectively |
| 2 | International medalist/ renowned shooter | Rifle/ Pistol .22 LR;Center-fire rifle with caliber upto 8 mm;Revolver/ Pistol;Shotgun of caliber up to 12 bore/ gauge | 50000for all typesof firearms collectively | 100000for all typesof firearms collectively |
| 3 | Junior target shooter | Rifle/ Pistol .22 LR;Center-fire rifle with caliber upto 8 mm;Revolver/ Pistol;Shotgun of caliber up to 12 bore/ gauge | 10000for all typesof firearms collectively | 30000for all typesof firearms collectively |
| 4 | Aspiring shooter | Rifle/ Pistol .22 LR;Center-fire rifle with caliber upto 8 mm;Revolver/ Pistol;Shotgun of caliber up to 12 bore/ gauge | 15000for all typesof firearms collectively | 30000for all typesof firearms collectively |
| [5 [Substituted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).] | Other shooters (not falling under Sl. No. 1 to 4 above) holding valid arms licences and who are also members of National Rifle Association of India or affiliated State Rifle Association(s) of NRAI or shooting clubs/District Rifle Association affiliated with State Rifle Association | .22 LR Rifle/ PistolAny other Pistol/ Revolver caliberShotgun caliberAny other Rifle | 500300250200 | 500020005000500] |
| 6 | National Rifle Association ofIndia.Affiliated State RifleAssociation(s) with NRAI.Shooting clubs/District Rifle Association(s)affiliated with State Rifle Association.All shooting clubs affiliated tothe State Rifle Association or the National Rifle Association ofIndia.All shooting ranges under the Sports Authority of India or theSports Authority of the State Governments | Upper limit on the quantity of ammunition, to be decided bythe licensing authority based on the recommendations of theCertifying body | ||
| Note:Shotgun calibers of caliber up to 12 bore/ gauge, mean andinclude the lesser calibers of 16, 20, 28 and 410 bore etc. |