Section 41(1)(b) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(1)(b) in The Arms Rules, 1962

(b)deliver that licence within six days of the arrival of the consignment—

(i)at the destination, in the case of such consignment has been imported or transported to a place in India, or

(ii)in the area of which such consignment, being exported/transported across Indian territory for re-export, is to cross the frontier of India and before it so crosses, to the district magistrate having jurisdiction over the area in which the destination or place of crossing as the case may be, is situated, or such other officer as the District Magistrate/State Government may appoint in that behalf.

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State of Assam - Subsection

Section 41(1)(b) in The Arms Rules, 1962