(1)Any person having in his possession any arms or ammunition the possession whereof has, in consequence of the expiration of the duration of a licence or of the suspension or revocation of a licence or by the issue of a notification under section 4 or by any reason whatever, ceased to be lawful, shall without unnecessary delay deposit the same either with the officer in charge of the nearest police station or subject to such conditions as may be prescribed, with a licensed dealer or where such person is a memberof the armed forces of the Union, in a unit armoury.Explanation. - In this sub-section unit armoury includes an armoury in a ship or establishment of the Indian Navy.
