111. Transport of arms from any place in Nepal to any other place in Nepal through Indian territory.
(1)Notwithstanding anything contained in rule 6 and rule 87,the Ambassador of India in Nepal, on an application made by the Government of Nepal, and subject to confirmation by the Central Government, may grant a license in Form XV for the import into, possession in, transport across, or export out of, India from any place in the territory of Nepal to any other place in that territory across the frontiers of India, of arms or ammunition specified in categories I and II of Schedule I or any other category of Schedule I by Nepal Government's troops or police, as the case may be.(2)Where under the authority of a license granted under sub-rule(1), arms or ammunition are to pass across Indian Territory,?(a)if entirely by rail, a copy of the license shall forthwith be sent by the Ambassador to the district magistrates having jurisdiction over the areas through which the arms or ammunition shall pass across the frontiers of India and also to the railway authorities of the place in the Indian territory through which the consignment shall pass;(b)if by road or river, a copy of the license shall forthwith be sent to the district magistrates having jurisdiction over the areas through which the arms or ammunition shall pass to Nepal across the frontiers of India.(3)The Central Government, or the Ambassador of India in Nepal with the approval of the Central Government, may make any order regulating the safe transit to Nepal across the frontiers of India of the arms or ammunition mentioned in this rule.
