(4)Nothing contained in clause (a) of sub-section (1) shall apply to -(i)the holding of, or taking part in, any drill with arms or training with arms held by the, -(a)members of Home Guards;(b)members of Bharat Scouts and Guides in their capacity as such members;(c)Police personnel;(d)Fire Service personnel;(e)Jail Service personnel;(f)members of the Armed Forces of the Union including the National Cadet Corps; or(ii)the doing of any physical exercise other than drill with arms or training with arms.
