Section 4(1) in The Indian Naval Armament Act, 1923
(1)A licence under this Act for any of the purposes specified in section 3 may be granted by the [Central Government] [Substituted by the A.O. 1937 for "Local Government".], and shall not be refused unless it appears to the [Central Government] [Substituted by the A.O. 1937 for "Local Government".] that such refusal is necessary for the purpose of securing the observance of the obligations imposed by the Treaty; and, where a licence is granted subject to conditions, the conditions shall be such only as the [Central Government] [Substituted by the A.O. 1937 for "Local Government".] may think necessary for the purpose aforesaid.
