11. Restrictions may be imposed by Central Government
.[(1)] [[Rule 11 renumbered as sub-rule (1) thereof and sub-rule (2)inserted by G.S.R.1259, dated 27.11.1980.]] Any licence havingeffect outside the State in which it is granted, shall be subject to any restrictions which may be imposed by a general or special order of the Central Government.(2)[ Save where he is specially authorised in this behalf by the District Magistrate concerned, the licensee shall not carry any arms covered by the licence within the campus or precincts of any educational institution.] [[Rule 11 renumbered as sub-rule (1) thereof and sub-rule (2) inserted byG.S.R. 1259, dated 27.11.1980.]][- - -] [Rule 12 omitted by G.S.R.1418, dated 15.9.1965.]
