(3)Where, after the end of any harvest season, the State Government considers it expedient that for the protection of wild life in any area, any arms or ammunition licensed in Form IV should be deposited in a police station or with a licensed dealer, it may, by order, require any licensee to deposit such arms or ammunition for such period as the arms or ammunition are not required for the purposes for which the license is granted and as may be specified therein, and thereupon the licensee shall be bound to comply with such order.
