Whenever guns or other arms in respect of which licences have to be taken by purchaser under the Indian Arms Act XI of 1878, are sold by public auction in execution of decree, the Court directing the sale shall give due notice to the Magistrate of the district of the names and addresses of the purchasers and of the time and place of the intended delivery to the purchaser of such arms, so that proper steps may be taken by the Police to enforce the requirements of the Indian Arms Act.
