- Every magistrate and any police officer not below the rank of Inspector, or, if the Central Government so directs, of Sub-Inspector, acting within the local limits of his authority, or any officer of the Central Government specially empowered in this behalf may, -(i)enter and inspect the premises in which arms or ammunition are manufactured or proof-tested or repaired or in which arms or ammunition are kept by a manufacturer of or dealer in or gunsmith of such arms or ammunition; and(ii)examine the stock and accounts of receipts and disposals of arms and ammunition or any other register or document.
