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Union of India - Section

Section 52 in The Arms Rules, 2016

52. Type of firearms for grant of a license in Form VII for manufacture and proof test.

- The licensing authority may grant a license in Form VII for the following types of arms for manufacture or proof test or both, namely:-
(i)I - Small arms
(ii)II - Light weapons
(iii)III - Items configured for military use:
Provided that if any of the items falling under type I, II or III include any prohibited arms or ammunition, the licensing authority shall obtain prior permission of the Central Government under section 7 of the Act before grant of a license in Form VII.