(2)The weapons of the following descriptions shall not be allowed to be exported, namely:(i)weapons falling within the definition of antiquity under the [Antiquities (Export Control) Act, 1947 (31 of 1947)] [Now see the Antiquities and Treasures Act, 1972 (52 of 1972.];(ii)weapons of current and popular bores for which ammunition is available in the country; and(iii)automatic weapons and weapons which are in use by the police or the armed forces of the Union.
