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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(5) in The Arms Rules, 2016

(5)Storage of arms or ammunition for any period not exceeding one month in India, shall be granted in exceptional circumstances by the licensing authority with the prior consent of the local police authority and subject to such conditions of safe storage as the licensing authority may prescribe:Provided that the arms and ammunition, shall be under the direct supervision of the licensee and the local police authority.