41. [ Restriction on carrying of arms. [Added by Notification No. 168/VIII-C-2, dated 19.3.1982, published in U.P. Gazette, Part II, dated 17.4.1982.]
- No person, not belonging to the security force on duty shall carry or have in his possession within the court premises any arm as defined in sub-clause (c) of sub-section (1) of section (2) of the Arms Act, 1959, except by authority in writing of the Chief Justice.]Explanation I. - The expression 'Security force' shall include such member of the Police Force, P.A.C. or any other like force as may be placed at the disposal of the Court for purposes of security and for maintenance of law and order within the court premises.Explanation II. - The expression 'Court premises' shall mean all land, buildings and structures situate within its limits at Allahabad and Lucknow including buildings in the occupation of the Members of the Bar, but shall not include residential quarters, if any, of the Judges, officers and staff situated within its bounds.
