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Union of India - Section

Section 105 in The Arms Rules, 2016

105. Appellate authorities.

(1)The appellate authority to whom an appeal shall lie against an order of the licensing or other authority specified in column (1) of the table below, shall be that specified in the corresponding entry in column (2) thereof :Table
Authority Appellate Authority
(1) (2)
(a) District Magistrate Commissioner of the Division or any other equivalent post orin any State in which there is no post of Commissioner of aDivision, the State Government
(b) Commissioner of Police State Government
(c) Officer empowered by the Central Government in a UnionTerritory Administrator/ Lt. Governor of the Union Territory
(d) Head of Indian Mission Central Government
(e) Other specially empowered officer Authority that empowered
(2)For the purpose of sub-section (6) of section 17, the licensing authority shall be deemed to be subordinate to the appellate authority.
(3)All licensing authorities shall work under the direction and control of their respective appellate authorities.