112. Power to make regulations regarding carrying weapons without authority
(1)The Commissioner may, by notification, make regulations to provide that no person in the area under his charge, other than a member of the armed forces 6f the Union Or of the Central Police Organisations while acting as such or a police officer, shall go armed with any sword, spear, bludgeon, gun or other offensive weapon or with any explosive or corrosive substance in any street or public place unless so authorised by such authority as may be specified in such regulations.(2)Any regulation made under Sub-section (1) may provide that any police officer may seize any weapon, firearm or other substance carried in contravention of such regulation, and the weapon or firearm or other substance so seized shall be forfeiteo to the Government, unless redeemed within two months by payment of such fine, not exceeding one thousand rupees, as the Commissioner may impose.
