57. Import of machinery for manufacturing arms and ammunition and other parts etc.
(1)The licensee having a license in Form VII shall submit an application along with the complete list of machinery to be installed, to be procured locally or imported.(2)The license for acquisition, possession, import or transport of machinery shall be issued in Form I.(3)Import of arms specified in category II of Schedule I and raw material in the form of metal, alloy, fiber, polymers, wood and other allied items, for manufacturing of such arms, shall be allowed subject to the provisions of the Foreign Trade Policy notified under the Foreign Trade (Development and Regulation) Act 1992 (22 of 1992) from time to time by the Directorate General of Foreign Trade (DGFT) and on the recommendations of the Ministry of External Affairs (MEA) taking into account international obligations and commitments.(4)The Ministry of Home Affairs may, on an application containing full technical details allow import of such parts of arms and ammunition which are not possible to be manufactured locally, after obtaining the opinion of the Department of Defense Production by grant of an authorization for such import in accordance with the procedure for import under these rules.
