Section 2(5) in The Bengal Smuggling Of Arms Act, 1934
(5)"smuggler of arms" includes any person who -(a)smuggles arms or ammunition into or from [West Bengal] [Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], or abets such smuggling;(b)sells, purchases, receives or transports, or abets the sale, purchase, receipt or transport of, arms or ammunition which he knows or has reason to believe, to have been smuggled;(c)has been convicted by any Court in India of an offence connected with the smuggling of arms and ammunition; or(d)has been externed from any part of India outside [West Bengal] [Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] for any act connected with the smuggling of arms or ammunition.
