24. Sale or keeping for sale certain arms and ammunition
(1)The State Government or, in the States of [Tamil Nadu] [[Substituted byG.S.R. 733, dated 1.7.1974.]], Andhra Pradesh or Kerala, the Board of Revenue, may, bylicence granted by it in Form XI or Form XII, authorise selected dealers tosell or keep for sale a specified amount of ammunition of categoryI(c).(2)A dealer possessing a licence in Form IX, Form XI, or Form XII shall not sell or transfer any arms or ammunition of category I(b) or I(c) to any person, unless the acquisition or possession of such arms or ammunition is expressly permitted in his licence or in his certificate of exemption.
