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Union of India - Section

Section 8 in The Arms Rules, 2016

8. Possession of arms or ammunition for certain purposes to include use thereof.

- Possession of the following arms or ammunition for the purposes mentioned against each, includes use thereof, for such purposes only provided that such use does not involve manufacture of any arms or ammunition (including explosives and fireworks) :-
(a)arms for theatrical performance, historical re-enactment, historical research (including assessment of performance), cinematograph or television production or signaling for starting races or athletic meets and safety equipment including signal flare guns, line throwing guns, avalanche cannon, etc.;
(b)ingredients of ammunition including sulphur and chlorates for bona fide industrial, agricultural or medicinal purposes.