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Union of India - Section

Section 23 in The Arms Rules, 2016

23. Restriction on the quantity of ammunition used in breech loading firearms.

(1)For the purposes of the Act and these rules, quantity of ammunition for the licenses granted in Form II, Form III or Form IV for breech loading firearms shall be restricted as under, namely:-
Maximum purchasable during a calendar year(per firearm) 200
Maximum to be possessed at any given time(per firearm) 100
(2)
(a)Notwithstanding anything contained in sub-rule (1), the State Government concerned may allow a higher quantity of ammunition in exceptional cases on merits and on the basis of good and sufficient reasons to be recorded in writing.
(b)The Central Government in the Ministry of Home Affairs may allow a higher quantity of ammunition in exceptional cases by issuance of a general or special order in this regard.