Section 10 in The Bengal Suppression Of Terrorist Outrages Act, 1932
10. Powers regarding arms, ammunition, etc.
(1)The District Magistrate may, by order in writing published in such manner as he thinks best adapted for informing the persons concerned, -(a)prohibit or regulate the purchase, sale or delivery of, or other dealing in, any arms, parts of arms, ammunition or explosive substances; or(b)direct that any person owning or having in his possession or under his control any arms, parts of arms, ammunition or explosive substances, shall keep the same in a secure place approved by the District Magistrate or remove them to any place specified in the order.(2)The District Magistrate may take possession of -(a)any arms, ammunition or explosives, or(b)any tools, machinery, implements or other material of any kind, likely, in his opinion, to be utilized, whether by the owner or by any other person, for the commission of any scheduled offence,and may make such orders as he may think fit for the custody, and disposal thereof.
