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[Cites 0, Cited by 69] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Arms Act, 1959

(3)Whoever sells or transfers any firearm, ammunition or other arms
(i)without informing the district magistrate having jurisdiction or the officer in charge of the nearest police station, of the intended sale or transfer of that firearm, ammunition or other arms; or
Form of Charge ▼
Form of Charge under section 25(3)(i)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., sold or transferred a firearm/ammunition, namely,..............., or other arms without informing the District Magistrate having jurisdiction or the officer-in-charge of the nearest police station of the intended sale or transfer of that firearm/ammunition or other arms, in contravention of the provisions of clause (a) or clause (b) of proviso to sub-section (2) of section 5 of the Arms Act, 1959, and thereby committed an offence punishable under section 25(3)(i) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.
(ii)before the expiration of the period of forty-five days from the date of giving such information to such district magistrate or the officer in charge of the police station,
in contravention of the provisions of clause (a) or clause (b) of the proviso to sub-section (2) of section 5, shall be punishable with imprisonment for a term which may extend to six months, or with fine of an amount which may extend to five hundred rupees, or with both.
Form of Charge ▼
Form of Charge under section 25(3)(ii)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., sold or transferred a firearm/ammunition, namely,..............., or other arms before the expiration of the period of forty five days from the date of giving such information to such District Magistrate having jurisdiction or the officer-in-charge of the police station, in contravention of the provisions of clause (a) or clause (b) of the proviso to sub-section (2) of section 5 of the Arms Act, 1959, and thereby committed an offence punishable under section 25(3) (ii) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.