(7)Any arms or ammunition not returned or disposed of before the expiry of the period specified under sub-rule (6) shall be transferred to the district malkhana or such other place, by order of the district magistrate, for the purpose of forfeiture under sub-section (3) of section 21:Provided that the district magistrate shall, before making such order of forfeiture, serve a notice as required under sub-section (4) of section 21 in like manner as for service of summons under the Code of Criminal Procedure, 1973 (2 of 1974):Provided further that in the case of the depositor being a member of the armed forces of the Union the notice, shall be served personally, through the Commanding Officer, of such member.
