Section 10 in Bombay Wild Animals and Wild Birds Protection Act, 1951
10. Registration of certain persons in possession of arms. -
Any person who holds a licence granted under [the Arms Act, 1959] for the possession of arms for sport or protection or who is exempt from the provisions of that Act and possesses any arms, [and desires to obtain any licence (other than a Bird Licence) granted under this Act,] shall register his name and address with the Wild Life Preservation Officer or any other Officer authorized by the State Government in this behalf. Such registration shall be made on application made in the prescribed form and on payment of such fee as may be prescribed.
