(3)(a)(i)Any arms or ammunition deposited in a unit armoury under section 21(1) may, unless returned or disposed of earlier, be transferred, after the expiry of a period of 30 days after such deposit to the nearest police station.(ii)Any arms or ammunition deposited in a police station under section 21(1) which have not been returned or disposed of within 30 days of the deposit and the arms or ammunition transferred under clause (i) may be transferred for the sake of better maintenance or safety to a police armoury in the district/taluqua headquarters or such other place as may bespecified by the District Magistrate, in accordance with such instructions as may be issued by the State Government for the purpose:Provided that the District Magistrate, may, when he considers it desirable, extend the said period of 30 days.(b)Intimation of such transfer shall be given to the depositor of the article and to the licensing authority who granted or last renewed the licence for the article.
