(7)No licence is required for Indian citizens for acquisition, possession of small arms falling under the category of curio. However, appropriate licence as prescribed would be required for use or to carry or transport such small arms. Without the endorsement of such firearms in the prescribed licence of the owner, no ammunition shall be sold for their use.] [Inserted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).]
