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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1)(a) in The Arms Rules, 1962

(a)
(i)Where a package or case containing arms or ammunition is brought for export and transport, to a railway authority or shipping agent or a master of vessel or air carrier, the latter shall, before receiving the articles for despatch or despatching them, verify that they are accompanied by the original licence in the case of export or an attested copy of the licence in the case of transport or of export for re-import.
(ii)Where a consignment is received after import, or transport, by an authority at a port checking import or by a railway authority, such authority shall require the production of the original licence before delivering the consignment.