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Union of India - Section

Section 29 in The Arms Rules, 1962

29. Import by sea or air

.Arms or ammunition shall be deemed to have been brought into India by a person when such arms or ammunition are imported though an agent and are either
(i)consigned to such person direct, or
(ii)consigned to the said agent, if the agent possesses, a certificate from the said person that the arms or ammunition are bona fide his property and the agent only clears the arms or ammunition from the customs house and forwards the same.