Section 14 in The Army And Air Force (Disposal Of Private Property) Rules, 1953
14. Disposal of private fire-arms and ammunition .-Private fire-arms and ammunition forming part of the property of the deceased shall not be delivered to a representative, or to other person to whom the property or surplus of the property is handed over under section 10 or to a purchaser, not being duly licensed, or authorised without licence, to possess them. When the firearms and ammunition are not so delivered, they shall be deposited at the nearest police station, or with a licensed dealer with the sanction of the District Magistrate concerned.
