Section 13 in The Navy (Disposal Of Private Property) Regulations, 1961
13. 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 176, or to a purchaser unless such representative or other person or purchaser is duly licensed, or authorised without licence, to possess them. When the fire-arms 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.
