Section 9(3) in The M.P. Gram Tatha Nagar Raksha Samiti Rules, 2003
(3)In conformity with the directives issued vide memo No. B-11020/7/97/ Arms/NPS, dated 16th October, 2001 by Grih Mantralaya, Government of India, arms of non-prohibited bore be made available to the members of Gram Raksha Samities, after grant of arms licences, on the recommendation from the Superintendent of Police. Such cases shall be dealt with on priority basis.
