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Union of India - Section
Section 30 in The Arms Act, 1959
30. Punishment for contravention of licence or rule.
- Whoever contravenes any condition of a licence or any provision of this Act or any rule made thereunder, for which no punishment is provided elsewhere in this Act shall be punishable with imprisonment for a term which may extend to [six months] [[Substituted by Act 25 of 1983, Section 12, for "threemonths" (w.e.f. 22.6.1983.]], or with fine which mayextend to [two thousand] [Substituted by Act 25 of 1983, Section 12, for "six months" (w.e.f. 22.6.1983.] rupees, or with both.| Form of Charge ▼ |
| Form of Charge under section 30I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., contravened in condition, to wit,..............., of a licence or a provision of this Arms Act or a rule, to wit,..............., made thereunder, for which no punishment was provided elsewhere in this Act, and thereby committed an offence punishable under section 30 of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge. |