41. Production and delivery of licence for import/export/transport
(1)The consignee of arms or ammunition imported/transported under a licence or his agent in the case of arms or ammunition exported under a licence shall(a)produce the licence, where the consignment in the course of import crosses the frontiers of India by land or river, within six days of such crossing, before the District Magistrate having jurisdiction over the area into which the consignment so crosses or before such other officer as the District Magistrate may appointment in that behalf;(b)deliver the licence within six days of the arrival of the consignment(i)at the destination, in case of such consignment has been imported or transported to a place in India, or(ii)in the area out 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.(2)Every officer, to whom a licence is produced or delivered under sub-rule (1), shall satisfy himself that(a)the arms or ammunition correspond with the description given in the licence, and(b)any deficiency is properly accounted for.(3)If the officer to whom a licence is delivered under sub-rule (1) is an officer other than the District Magistrate, the licence shall be forwarded by such other officer to the District Magistrate.
