(2)[ Save where he is specially authorised in this behalf by the District Magistrate concerned, the licensee shall not carry any arms covered by the licence within the campus or precincts of any educational institution.] [[Rule 11 renumbered as sub-rule (1) thereof and sub-rule (2) inserted byG.S.R. 1259, dated 27.11.1980.]][- - -] [Rule 12 omitted by G.S.R.1418, dated 15.9.1965.]
