34. Sanction of the Central Government for warehousing of arms.
- Notwithstanding anything contained in the [Customs Act, 1962 (52 of 1962)] [[Substitutedby Act 25 of 1983, Section 13, for "Sea Customs Act, 1878 (8 of 1878)" (w.e.f. 22.6.1983.]] no arms or ammunition shall be deposited in any warehouse licensed under [section 58] [[Substituted by Act 25 of 1983, Section 13, for[section 16" (w.e.f. 22.6.1983).]] of that Actwithout the sanction of the Central Government.
