4. License for arms other than firearms and applicability of section 4.
(1)Unless the Central or the State Government by notification in the Official Gazette so directs, no license shall be required for the manufacture, sale, possession for sale or test, of arms of category V in Schedule I except in the areas notified under section 4.(2)In any area specified in the notification issued by the Central Government under section 4 of the Act, license for acquisition, possession or carrying in that area of arms of such class or description as may be specified in that notification may also be granted or renewed as provided in Schedule II, subject to such conditions as may be specified in these rules, that Schedule and in the license.
