Section 47(3)(b) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(3)(b) in The Arms Rules, 1962

(b)the articles shall in no case be returned to the owner unless the licence to possess them is renewed or a new licence is obtained. 1[(4) The depositor may be charged a fee for the custody of the articles deposited at the following rates:—

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 47(3)(b) in The Arms Rules, 1962