(1)A licence having effect beyond the local limits of the authority of the officer granting it shall not be granted for the transport or export or re-import of any arms or ammunition to a place, without ascertaining that there is no objection to the grant of such licence on the part of(i)the District Magistrate having jurisdiction over the area in which such place is situated; or(ii)the Government of the State of Jammu and Kashmir, if such place is in that State; or(iii)the Secretary, General Administration Department, Government of Pondicherry, if such place is in any of the ex-French Settlements in India.
