614A. [ Restriction on carrying of Arms. [Inserted by Notification No. 592/VIII-b-1, Correction Slip No. 104, dated 2-12-1985, published in U. P. Gazette, Part II, dated 1-5-1993.]
- Save as provided in Rule 614, no person, not belonging to the police force on duty, shall carry or have in his possession any arm as defined in clause (c) of sub-section (1) of Section 2 of the Arms Act, 1959, within the court premises.Explanation I. - The expression 'police force on duty' includes such members of the police force who escort under-trials or are posted at Hawalat guard or are otherwise posted within the Court premises for purposes of security and maintenance of law and order, or come to Court for evidence or pairvi of Government cases or other Government work.Explanation II. - The expression 'Court premises' includes all lands, building and structures therein, but does not include residential quarters, if any, of the officer and the staff, situate within its limits.]
