Section 46(4)(b) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(4)(b) in The Arms Rules, 1962

(b)one year—

(i)from the date of deposit, if the arms or ammunition are deposited as a consequence of its possess on becoming unlawful under section 21(1) otherwise than as under clause (a); or

(i)where an appeal is preferred by the owner under section 18 from the date of the final order of the appellate authority;

(i)when the arms and ammunition is owned by a person who is considered by the licensing authority to be unfit, for the time being to carry the arms or ammunition for any reason, or in any other suitable case, the District Magistrate or the Commissioner of Police, in relation to any metropolitan area, may extend the period prescribed under clause (a) or clause (b) for a period upto six months; and

(ii)the State Government may by special or general order extend the period beyond six months:] 1[Provided further that when the arms or ammunition is owned by a person who is considered by the licensing authority to be unfit, for the time being, to carry the arms or ammunition for any reason, the period prescribed under clause (a) may be extended suitably by the District Magistrate, or the Commissioner of Police in relation to any metropolitan area.] 2[(c) 3[two years] if the fire-arms are deposited as consequence of proviso to sub-section (2) of section 3.]

(ii)where the arms or ammunition is the subject of a legal suit or dispute or is owned or inherited by a person who has not completed the age of sixteen years—from the date of termination of the dispute or of completion by that person of the age of sixteen years; and

(iii)where the owner of the arms or ammunition is on active service outside India—from the date of his return to India: 1[Provided further that—

(ii)it is already in deposit, from the date of communication to the owner, of the order revoking, suspending, or refusing to renew the licence, or

(iii)from the date of notification issued under section 4: Provided that any period under clause (a) or (b) shall be reckoned—

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 46(4)(b) in The Arms Rules, 1962