(1)Notwithstanding anything contained in rule 6 and rule 87,the Ambassador of India in Nepal, on an application made by the Government of Nepal, and subject to confirmation by the Central Government, may grant a license in Form XV for the import into, possession in, transport across, or export out of, India from any place in the territory of Nepal to any other place in that territory across the frontiers of India, of arms or ammunition specified in categories I and II of Schedule I or any other category of Schedule I by Nepal Government's troops or police, as the case may be.
