Section 47(2)(a) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2)(a) in The Arms Rules, 1962

(a)attach to each article deposited a card, easily distinguishable from that described in rule 46(2)(a) showing the following— Deposit for safe custody:—

(i)Description (No. etc.) of article ..................

(ii)Name and address of depositor ..................

(iii)Particulars of licence/exemption ..................

(iv)Serial No. in register and date of deposit

(v)Date of expiry of licence ..................

(vi)Date up to which deposited ..................

(vii).................................................. Signature of depositor

(viii).................................................. Signature of dealer or officer-in-charge of police station/unit armoury.

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State of Assam - Subsection

Section 47(2)(a) in The Arms Rules, 1962