(1)No person shall, import, transport and re-export any arms or ammunition unless he holds in this behalf an in-transit license in Form X [and Form X-A] [Inserted by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] issued by the Central Government in the Ministry of Home Affairs.(2)The application for grant of in-transit license shall be accompanied by ?(i)a proof of authority to export the arms and ammunition from the country of origin and a documentary proof of authority of import from the country of final destination that the arms or ammunition may lawfully be imported into the said country;(ii)the particulars of the intended transport route and mode of transport and the proposed port of entry and exit and likely date of the entry and exit along with a certified copy of the license, permit, authorization or any proof acceptable to the licensing authority, confirming the lawful possession of the firearm and ammunition in transit through the Indian territory;(iii)complete lists of the firearms and ammunition indicating the quantity, type of action, manufacturer's serial number, model and caliber of the firearms and quantity, type and caliber of ammunition forming part of consignment along with a consignment note to be carried in-transit through Indian territory.(3)The licensee shall immediately on the arrival of the arms or ammunition in India, in writing notify the issuing licensing authority referred to in sub-rule (1) as well as the licensing authority for the area where the shipment has arrived and provide the particulars of the container or consignment and place where it can be inspected and shall further ensure that the consignment is stored in a bonded warehouse under the jurisdiction of Indian customs authority and shall not open the container or consignment unless an inspection has been conducted by the licensing authority for the area and the customs authority.(4)The licensing authority may lay down conditions for transportation and route thereof, of the container or consignment through the Indian territory and all incidental expenses related to the security measures from the port of import to the port of re-export through Indian territory shall be borne by the licensee.(5)Storage of arms or ammunition for any period not exceeding one month in India, shall be granted in exceptional circumstances by the licensing authority with the prior consent of the local police authority and subject to such conditions of safe storage as the licensing authority may prescribe:Provided that the arms and ammunition, shall be under the direct supervision of the licensee and the local police authority.(6)Arms or ammunition under an in-transit license shall not for whatever reasons be sold, transferred or used in India.(7)It shall be the duty of the licensing authority granting an in-transit license in Form X [and Form X-A] [Inserted by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] to send a copy of the license to the district magistrate having jurisdiction over the last port through which the consignment is to cross the frontier of India.
