Section 4 in The Bengal Criminal Law (Arms And Explosives) Act, 1932
4. Amendment of section 20 of Act 11 of 1878. -
At the end of section 20 of the Indian Arms Act, 1878, the following proviso shall be added, namely :-"Provided that if an offence committed under this section is in respect of a pistol, revolver, rifle or shot gun, the offender shall be punished with transportation for life or any shorter term, or with imprisonment for a term which may extend to fourteen years, or with fine.".
