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[Cites 0, Cited by 7] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Arms Act, 1959

(2)Every person employed or working upon any railway, aircraft, vessel, vehicle or other means of conveyance shall, in the absence of reasonable excuse the burden of proving which shall lie upon such person, give information to the officer in charge of the nearest police station regarding any box, package or bale in transit which he may have reason to suspect contains arms or ammunition in respect of which an offence under this Act has been or is being committed.