384. List of persons exempted or licensed under Arms Act.
(a)Officers-in-charge of police-stations shall be supplied with list of persons exempted from the operation of the Indian Arms Act, 1878, to enable them to ascertain whether any particular person is or is not exempted.(b)A list of persons licensed to carry or possess arms shall be kept at each police-station in B.P. Form No. 73. The entries shall be arranged village by village, the villages being grouped according to unions. Additions and alterations in lists of licences made during the year shall be reported promptly by District Magistrates to officers-in-charge of police-stations and a list of unrenewed licences shall also be furnished to police-station officers at the end of the year as soon as renewal of licences is over. To guard against the possibility of omission on the part of District Officers to send notices of additions and alterations made in the list to station officers and of the information thus received not being entered in the lists at police-stations, the District Magistrate shall send an up-to-date copy of the list annually to the officer-in-charge of each police-station who shall return the same to the District Magistrate after making necessary corrections in his register.(c)In November of every year officers-in-charge of police-stations shall report to the Superintendent (i) whether any licensee is dead, and (ii) whether there is any objection to the renewal of any license. They need not, however, comment on the suitability of each licensee on the list, but state, when definite objection is taken to the renewal of a license, the grounds of this objection. The Superintendent shall forward these reports with his remarks to the District Magistrate for orders. If any license is cancelled, the licensee shall be called upon to deposit his arms and license at the nearest police-station within 14 days after receipt of notice.
