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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Nagaland - Subsection

Section 39(5) in Rules for the Administration of Justice and Police in Nagaland

(5)There shall be no fee for the issue of licences, or for the renewal of licences, of muzzle loading weapons.The initial fee for the grant of a licence for a breach loading weapon shall be Rs. 10 in the case of a pistol or revolver, and Rs. 5 for any other weapon.The annual renewal fee shall be Rs. 5 for a pistol or revolver and Rs. 2.50 for any other breech-loading weapon. Provided that the Deputy Commissioner may permit the holder of a breech-loading weapon to renew his licence for any period up to 3 years on payment of the combined renewal fees for the period.