69. Penalty for carrying weapon without authority.
- Whoever not being a soldier or sailor [in the Indian Army or Navy] [Substituted for the words 'in the army, or navy, of the Queen' by the Adaptation (Amendment) Order, 1950.] or a Police-officer or member of a Volunteer Corps, goes armed with any sword, spear, gun or other offensive weapon in any public place, unless by leave of the Commissioner, shall be liable to be disarmed by any Police-officer, and the weapon so seized shall be forfeited to Government unless redeemed by payment of such fine not exceeding ten rupees as the Commissioner may impose.
