(3)The officer or magistrate receiving prior intimation under clause (iii) of the proviso to sub-rule (2) shall immediately inform the district magistrate, and if the articles are transported by rail, the Superintendent of railway police having jurisdiction,-(i)over the place of destination, in the case of transport of chlorates, and(ii)over the place of entry into the area where section 4 applies, in the case of transport of arms specified in category V of Schedule I.Explanation. - For the purposes of these rules, 'transport' includes movement of arms or ammunition across any part of the country, but does not include movement of arms or ammunition by a licensed manufacturer or dealer from a warehouse, godown or any other similar place to his factory, shop or other place of business within the same village, town or city.
