(2)Where under the authority of a licence granted under sub-rule (1), arms or ammunition are to pass across Indian territory—(a)if entirely by rail, a copy of the licence shall forthwith be sent by the Ambassador to the district magistrate having jurisdiction over the areas through which the arms or ammunition shall pass across the frontiers of India and also to the railway authorities of the place in Indian territory through which the consignment shall pass;(b)if by road or river, a copy of the licence shall forthwith be sent to the district magistrates having jurisdiction over the areas through which the arms or ammunition shall pass across the frontiers of India.
