(2)(a)Where arms or ammunition imported into, or acquired in, India are to be dispatched to Nepal for the Government of Nepal, they shall be accompanied by a certificate from the Indian customs authority or the licensing authority of the area concerned to that effect containing a description of the marks on each package or case sufficient to enable it to be readily identified and a general statement of the contents of such package or case;(b)on receipt of requisition from the clearing agents or the firm concerned, as the case may be, the district magistrate shall arrange for necessary escort up to the railway station;(c)the railway authority shall, not receive for dispatch any package or case containing, arms or ammunition unless accompanied by a certificate as required under clause (a).
