74. License for restricted category of firearms and ammunition to arms and ammunition dealers.
- The Central Government in the Ministry of Home Affairs may, by a license granted by it in Form VIII authorize selected dealers to buy, sell or keep for sale a specified amount of firearms and ammunition of category I(b) or I(c) specified in Schedule I and the said licensee shall not sell or transfer any firearms or ammunition of such category to any person, without obtaining a prior confirmation from the licensing authority of the jurisdiction of the holder of the license that the licensee has been issued the said license to possess such restricted firearm or ammunition.
