Section 266 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
266. [ Sale of Arms, etc.] [H.C. Dis. No. 287 of 1800.]:
- Whenever guns or other arms in respect of which licences have to be obtained by purchasers under the Arms Act (Act No. LIV of 1959) are sold by public auction in execution of decrees the Court directing the sale shall give due notice to the District Magistrate concerned of the names of and addresses of the purchasers and of the time and place of the intended delivery to the purchasers of such arms. The Court before delivery of such arms shall satisfy that the purchasers are entitled to possess arms.
