(3)Import of arms specified in category II of Schedule I and raw material in the form of metal, alloy, fiber, polymers, wood and other allied items, for manufacturing of such arms, shall be allowed subject to the provisions of the Foreign Trade Policy notified under the Foreign Trade (Development and Regulation) Act 1992 (22 of 1992) from time to time by the Directorate General of Foreign Trade (DGFT) and on the recommendations of the Ministry of External Affairs (MEA) taking into account international obligations and commitments.
