Section 39(7) in Rules for the Administration of Justice and Police in Nagaland
(7)The Deputy Commissioner may grant licences to approved persons for the sale of ammunition. The form of vendor's licence shall correspond as far as possible to Form X of the Indian Arms Rules, 1951, and the fee for such licences shall be Rs. 10 annually. Such persons shall sell ammunition in accordance with instructions issued from time to time by the Deputy Commissioner.
