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Union of India - Section

Section 26 in The Arms Act, 1959

26. [ Secret contraventions. [Substituted by Act 25 of 1983, Section 9, for Section 26 (w.e.f. 22.6.1983.]

(1)Whoever does any act in contravention of any of the provisions of section 3, 4, 10 or 12 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 six months but which may extend to seven years and also with fine.
Form of Charge ▼
Form of Charge under section 26(1)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., did an act, to wit, ..............., in contravention of the provision of sections 3, 4, 10 or 12 of the Arms Act, 1959 in such manner, to wit, 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 othermeans of conveyance, give particulars) and thereby committed an offence punishable under section 26(1) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(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.
(3)Whoever on any search being made under section 22 conceals or attempts to conceal any arms or ammunition, shall be punishable with imprisonment for a term which may extend to ten years and also with fine.]
Form of Charge ▼
Form of Charge under section 26(3)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..............., or a search being made under section 22 of the Arms Act, 1959 by...............(name and office of Magistrate making search) concealed orattempted to conceal arms or ammunition, to wit, ..............., (give details of arms, etc.), and thereby committed an offence punishable under section 26(3) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.