(3)(a)In the event of failure to get the licence renewed, the arms or ammunition shall continue to be possessed by the dealer on the authority of his licence in Form XIV or by the officer in charge of the police station or unit armoury; but, if the licence is not renewed for a period of 3 years after its expiry, the dealer or the officer in charge of the police station or unit armoury shall bring this to the notice of the District Magistrate for such action as he may consider necessary.(b)the articles shall in no case be returned to the owner, unless the licence to possess them is renewed or a new licence is obtained.
