Section 2 in The Bengal Smuggling Of Arms Act, 1934
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context. -(1)"arms" and "ammunition" have the same meaning as in section 4 of the Indian Arms Act, 1878;[* * * * * * *] [Clause (2) omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.](3)"Commissioner of Police" means the officer vested with the administration of police in Calcutta under the Calcutta Police Act, 1866, the Calcutta Suburban Police Act, 1866, and the Calcutta Port Act, 1890;(4)"notified area" means any area which is declared to be a notified area under section 3;(5)"smuggler of arms" includes any person who -(a)smuggles arms or ammunition into or from [West Bengal] [Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], or abets such smuggling;(b)sells, purchases, receives or transports, or abets the sale, purchase, receipt or transport of, arms or ammunition which he knows or has reason to believe, to have been smuggled;(c)has been convicted by any Court in India of an offence connected with the smuggling of arms and ammunition; or(d)has been externed from any part of India outside [West Bengal] [Word 'Bengal' by Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] for any act connected with the smuggling of arms or ammunition.
