(3)The officer or Magistrate receiving prior intimation under clause (iii) of the proviso to sub-rule (2) shall immediately inform the District Magistrate and, if the articles are transported by rail, the superintendent of railway police having jurisdiction(i)over the place of destination in the case of transport of chlorates, and(ii)over the place of entry into the area, where section 4 applies, in the case of transport of arms of category V.Explanation. For the purposes of this rule, transport includes movement of arms or ammunition across any part of the country, but does not include movement of arms or ammunition by a licensed dealer from a warehouse, godown or any other similar place to his factory, shop or other places of business within the same village, town or city.
