[Cites 0, Cited by 0]
[Section 47]
[Entire Act]
Union of India - Subsection
Section 47(6) in The Arms Rules, 2016
| S.No. | Reason of deposit of arms and ammunition | Effective date |
| (1) | (2) | (3) |
| 1. | Due to contravention by the owner of any provisions of theAct, the rules or conditions of license | One year from the date of such deposit |
| 2. | Due to suspension or revocation of license or for any otherreason | One year from the date of the order of suspension orrevocation |
| 3. | Where the arms or ammunition are already deposited | One year from the date of the order of revocation, suspensionor refusal to renew the license |
| 4. | When a notification is issued under section 4 | One year from the date of said notification |
| 5. | Where an appeal is preferred by the owner under section 18 | One year from the date of the final order |
| 6. | Where the arms or ammunition are - | |
| the subject of a legal suit or dispute; or | From the date of termination of the dispute or the date offinal order; or | |
| owned or inherited by a person who has not completed the ageof twenty-one years | One year from the date of completion by that person of the ageof twenty one years | |
| 7. | Where the owner is on active service outside India | from the date of his return to India |
| Note 1 - The period of one year may be extended by thedistrict magistrate by another six months in case the depositoror owner is found unfit for any reasons to carry such arms orammunition. | ||
| Note 2 - The State Government may further extend the saidperiod beyond six months by another six months. |