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[Cites 0, Cited by 987] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in The Arms Act, 1959

(1)Whoever uses any arms or ammunition in contravention of section 5 shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and shall also be liable to fine.
Form of Charge ▼
Form of Charge under section 27(1)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., used arms or ammunition, to wit,..............., in contravention of section 5 of the Arms Act, 1959, and thereby committed an offence punishable under section 27(1) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.