Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(43) in The Arms Rules, 2016

(43)"repair" of firearm may be minor or major -'minor repair' includes -
(i)cleaning and carrying out re-finishing, fixing slings, recoil pads, installation of pre-fabricated stock, general accessories, preservative packaging and ensuring accuracy or safe working of the firearm and its components;
(ii)fabricating or replacing or working on old, damaged, worn-out, eroded, shot-out part of a firearm (excluding barrels or receivers or frames or breech bodies or bolts) for the purpose of repair and safe functioning;
(iii)making and replacing stocks, grips (butt stock) and other parts;
(iv)ensuring accuracy or safe working of the firearm by means of carrying out work on complete barreled action, fabricating, fitting or adjusting optics, sights, other components, etc., including test firing;
(v)making and installing accessories and tuning fabricated parts.
'major repair' requires extensive primary and secondary machining operations of critical parts and includes -
(i)working on critical parts including fabrication of components like barrels and actions (re-boring or re-chambering or replacing or remaking barrels, re-machining of receivers or frames, bolts, slides, cylinders, breech, etc. and other components) for the purpose of repair or conversion;
(ii)shortening, conversion, working on triggers, safeties and general safety testing of firearms and devices including firing or testing of firearms repaired or converted.