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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 5 in The Arms Rules, 1962

5. Appellate authorities

(1)For the purposes of the Act and these rules the appellate authority to whom an appeal shall lie from an order of the [licensing or other authority] [[Added by G.S.R.1011(A), dated
7.8.1972.]] specified in column (1) of the Table below shall be that specified in the corresponding entry in column (2) thereof:
Table
(2)For the purpose of sub-section (6) of section 17 of the Act the licensing authority shall be deemed to be subordinate to the appellate authority.
Authority Appellate Authority
(1) (2)
(a) Tehsildar or 1st or 2nd Class Magistrate or Sub-divisionalMagistrate. District Magistrate
(b) Additional District Magistrate, District Magistrate. (i) Commissioner of the Divisionor in a Union Territory, theAdministrator thereof, or(ii) In the States of Tamil Nadu,Andhra Pradesh and Kerala, the Board of Revenue, or(iii) In the States of Jammu and Kashmi [- - -], West Bengal, Gujarat and in any other State not being a State mentioned in entry(ii) above, in which there is no post of Commissioner of a Division, the State Government.
(c) Commissioner of Police. State Government.
(d) Commissioner of the Division in a Union Territory. The Administrator.
(e) Head of Indian Mission, or Political Officer. Central Government.
(f) Other specially empowered officer. Authority that empowered.