Section 5(2) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 5] [Entire Act]

(2)For the purpose of sub-section (6) of section 17 of the Act the licensing authority shall be deemed to be subordinate to the appellate authority.

Authority	Appellate Authority
(1)	(2)
(a) Tehsildar or 1st or 2nd Class Magistrate or Sub-divisionalMagistrate.	District Magistrate
(b) Additional District Magistrate, District Magistrate.	(i) Commissioner of the Divisionor in a Union Territory, theAdministrator thereof, or(ii) In the States of Tamil Nadu,Andhra Pradesh and Kerala, the Board of Revenue, or(iii) In the States of Jammu and Kashmi [- - -], West Bengal, Gujarat and in any other State not being a State mentioned in entry(ii) above, in which there is no post of Commissioner of a Division, the State Government.
(c) Commissioner of Police.	State Government.
(d) Commissioner of the Division in a Union Territory.	The Administrator.
(e) Head of Indian Mission, or Political Officer.	Central Government.
(f) Other specially empowered officer.	Authority that empowered.

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