Section 39(1) in Rules for the Administration of Justice and Police in Nagaland
(1)The Deputy Commissioner may fix the number and description of fire-arms and the quantity and description of ammunition which may be possessed by any person, village, or community and issue licences accordingly. He may also fix the periods for which such licences shall be valid, The number of fire-arms to be licensed for each village is ordinarily limited to one to every 15 hours, but the limit may be modified at the Deputy Commissioner's discretion where its strict enforcements would cause hardship.
