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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Nagaland - Subsection

Section 39(11) in Rules for the Administration of Justice and Police in Nagaland

(11)Rules for the sale of ammunition and for its check from time to time :
(i)Licensed vendors will maintain a register in the attached form for all receipts and sales of ammunition. All receipts must be shown in red ink.
(ii)Shop licencees will on receipt of ammunition inform the Deputy Commissioner, who will send an officer to supervise the unpacking and verify the contents, after which the receipts will be immediately entered in the register and initialled by the verifying officer.
(iii)The Deputy Commissioner or one of his Assistants will hold a quarterly check of all ammunitions held by vendors. The Sub-Inspector, Kohima or Mokokchung will make a surprise check once in a month of all ammunition shops and initial the register in token of having done so.
(iv)Slips for ammunition will be destroyed after verification by Deputy Commissioner or Assistant to the Deputy Commissioner, but not by the Sub-Inspector when he inspects the shops.
(v)Issue should not be made by vendor on slips when the calendar year for which the slips are issued has expired or before the date entered on the slip.
(vi)Vendors are responsible that not more is issued than the slips authorize. In the case of gunpowder, shots and caps, issued should not be made by instalments.
(vii)Vendors must endorse issue on licences at the time they are made.
Name of Month.........
Date Name of person to whom issued No. of licence and slips Gun-powder Caps Shot 22 bore 12 bore catridges 16 bore catridges
Ball Shot Ball Shot
  Balance from last month (in red ink)                  
  Total issues for the month:                  
  Closing balance for the month (in red ink)                  
Note.Form is not exhaustive for ammunition of all denominations, hence columns may be inserted or omitted according to stock.