(2)Notwithstanding anything contained in the proviso to sub-section (1) where the [Commissioner of Customs] [Substituted by Act 22 of 1995, Section 89, for "Collector of Customs" (w.e.f. 1.4.1995)] or any other officer empowered by the Central Government in this behalf has any doubt as to the applicability of clause (a) or clause (b) of that proviso to any person who claims that such clause is applicable to him, or as to the reasonableness of the quantities of arms or ammunition in the possession of any person referred to in such clause, or as to the use to which such arms or ammunition may be put by such person, may detain the arms or ammunition in the possession of such person until he receives the orders of the Central Government in relation thereto.
