(5)(a)Any arms or ammunition not returned or disposed of before the expiry of the period prescribed under sub-rule (4) shall be notified to the district magistrate; and subject to the provisos of sub-rule (4) and the proviso to the section 21(3) transferred to the district malkhana or such other places as required by order of the District Magistrate, for the purpose of forfeiture under section 21(3).(b)The district magistrate shall, before making an order of forfeiture after the expiry of the prescribed period serve a notice as required under section 21(4) in the like manner as for service of summons under the code of Criminal Procedure, 1898 (5 of 1898)4: Provided that, in the case of the depositor being a member of the armed forces of the Union, the notice shall served personally through the Commanding Officer of such member.
