69. - Penalty for carrying weapon without authority
Whoever not being a soldier or sailor in the Indian Army or Navy or a Police Officer or member of a Volunteer corps, goes armed with any sword, spear, gun or other offensive weapon in any public place, unless by leave of the Commissioner, shall be liable to be disarmed by any Police Officer, and the weapon so seized shall be forfeited to Government unless redeemed by payment of such fine not exceeding ten rupees as the Commissioner may impose.
