95. Scrutiny by authorities of consignments containing arms and ammunition.
(1)The license issued under Chapter VI of these rules shall be produced wherever applicable, to the authorities involved in the import or export transactions such as Indian customs authority, licensing authority of the port under the Act, railway authority, shipping agent, master of the vessel, air-carrier, transporter and any other authority directly or indirectly related with such transactions and the said authorities shall ensure that the consignment containing arms or ammunition correspond with the details contained in the license.(2)Where in any case referred to in sub-rule (1), the original license is not produced by the importer or the exporter or the consignee or the agent, or the original or attested copy of the license does not accompany the consignment, as the case may be, or the license is not identical in substance with the copy sent to the authority, or the arms or ammunition do not correspond with the description given in such license, the authority shall not receive the consignment for dispatch or allow it to proceed further or deliver the consignment, as the case may be, and shall, in case he is not a district magistrate, forthwith inform the nearest magistrate.
