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Union of India - Section

Section 48 in The Arms Rules, 2016

48. Deposit of arms and ammunition for safe custody (otherwise than under section 21).

(1)
(a)A person lawfully possessing arms or ammunition may deposit them for safe custody with a dealer holding a license in Form VIII or in a police station or, if he is a member of the armed forces of the Union, in a unit armory.
(b)Before accepting the arms or ammunition for deposit otherwise than under section 21, the dealer or officer-in-charge of a police station or unit armory shall satisfy himself that they are possessed under a valid license issued under the Act and these rules or under exemption from the need for such license.
(c)Members of the armed forces of the Union may be allowed to keep their arms or ammunition in safe custody in a unit armory only during the tenure of their service.
(2)Where the arms or ammunition have been deposited under sub-rule (1), the dealer or officer-in-charge of the police station or unit armory, as the case may be, shall attach to each article deposited, a card, easily distinguishable from that described in rule 47 and issue a receipt to the depositor and send a copy to the authority who granted the license or renewed it last, containing the following particulars, namely:-
(i)Description (No. etc.) of the article;
(ii)Name and address of the depositor;
(iii)Particulars of license or exemption (if any);
(iv)Serial No. in register and date of deposit;
(v)Date of expiry of the license;
(vi)Date up to which deposited;
(vii)Signature of the depositor; and
(viii)Signature of the dealer or officer-in-charge of police station or unit armory.
(3)In the event of failure to get the license renewed, the arms or ammunition shall continue to be possessed by the dealer on the authority of his license in Form VIII or by the officer-in-charge of the police station or unit armory; but, if the license is not renewed, after its expiry, the dealer or the officer-in-charge of the police station or unit armory shall bring this to the notice of the district magistrate for such action as he may consider necessary:Provided that the articles shall in no case be returned to the owner unless the license to possess them is renewed or a new license is obtained.
(4)The depositor may be charged a fee for the custody of the articles deposited and maintenance thereof at the rates specified in the following table, namely:-Table
1. For each firearm Two hundred rupees per month or portion thereof
2. For every other arm or package of ammunition One hundred rupees per month or portion thereof
(5)Any extra charges for maintenance of the articles in good condition may be levied at such rates as may be fixed from time to time by the State Government.
(6)The fee charged for depositing the arms or ammunition in the police station and unit armory shall be deposited in the treasury.