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[Cites 0, Cited by 144] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Arms Act, 1959

(2)Whoever does any act in contravention of any of the provisions of section 5, 6, 7 or 11 in such manner as to indicate an intention that such act may not be known to any public servant or to any person employed or working upon a railway, aircraft, vessel, vehicle or any other means of conveyance, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to ten years and also with fine.
Form of Charge ▼
Form of Charge under section 26(2)I,..............(name and office of the Court of Session),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., did an act, to wit, ............... contravention of the provisions of section 5, 6, 7 or 11 of the Arms Act, 1959 in such manner, to wit, ..............., as to indicate an intention that such act may not be known to a public servant or to a person employed or working upon a railway/aircraft/vessel/vehicle or other means of conveyance...............(give the name and office of public servant or the name of the railway/aircraft or vessel or details of vehicle, etc., or other means of conveyance, give particulars) and thereby committed an offence punishable under section 26(2) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.