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State of Nagaland - Section

Section 39 in Rules for the Administration of Justice and Police in Nagaland

39.

(1)The Deputy Commissioner may fix the number and description of fire-arms and the quantity and description of ammunition which may be possessed by any person, village, or community and issue licences accordingly. He may also fix the periods for which such licences shall be valid, The number of fire-arms to be licensed for each village is ordinarily limited to one to every 15 hours, but the limit may be modified at the Deputy Commissioner's discretion where its strict enforcements would cause hardship.
(2)The Deputy Commissioner may if he thinks fir, declare the licences of persons residing temporarily in the [Kohima, Mokokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for tire words 'Naga Hills' vide Nagaland Act 7 of 1974.] who possessed licences under the Arms Act issued in other parts of India to be valid in the [Kohima, Mokokchung, Tuensang, Wokha, Zunheboto, Phek and Mon] [Substituted for tire words 'Naga Hills' vide Nagaland Act 7 of 1974.] for such periods as he shall decide and may fix the limits of ammunition to held by such persons.
(3)All fire-arms for which licences have been issued shall be stamped with the letters N.H. and with a number and the make and the description of the weapons shall be entered in a register. This rule, however, does not apply to weapons held under licences made valid under Rule 39 (2); provided that such weapons bear a maker's name and number, in which case the maker's name and number and the description of the weapon will be registered.
(4)Licences shall be granted in Form XVI or XVI-A or Form XIX of the Indian Arms Rules, 1951, subject to such alterations and modifications as the Deputy Commissioner may decide.
(5)There shall be no fee for the issue of licences, or for the renewal of licences, of muzzle loading weapons.The initial fee for the grant of a licence for a breach loading weapon shall be Rs. 10 in the case of a pistol or revolver, and Rs. 5 for any other weapon.The annual renewal fee shall be Rs. 5 for a pistol or revolver and Rs. 2.50 for any other breech-loading weapon. Provided that the Deputy Commissioner may permit the holder of a breech-loading weapon to renew his licence for any period up to 3 years on payment of the combined renewal fees for the period.
(6)Every licence granted under Rule 39 (1) may contain a clause to the effect that the weapons covered by the licence may be used by all the adult male members of the village, clan or kindred, as the case may be, Rhinoceros, elephant, mithan and buffalo shall not be shot and birds shall not be shot during the close seasons laid in the Schedule to Form XVI.
(7)The Deputy Commissioner may grant licences to approved persons for the sale of ammunition. The form of vendor's licence shall correspond as far as possible to Form X of the Indian Arms Rules, 1951, and the fee for such licences shall be Rs. 10 annually. Such persons shall sell ammunition in accordance with instructions issued from time to time by the Deputy Commissioner.
(8)All persons holding licence issued under Rule 39 (1) shall purchase ammunition only at the shops and from the person approved by the Deputy Commissioner under Rule 7 (8) and on written authority from the Deputy Commissioner or in the case of Mokokchung Sub-division, from the Sub-divisional Officer.
(9)The Deputy Commissioner may delegate to the Sub- Divisional Officer, Mokokchung and withdraw from him any or all of the powers given by these Rules.
(10)The Deputy Commissioner may, from time to time, issue instruction in conformity with these Rules for the purpose of the control and supervision of arms and ammunition within the district.
(11)Rules for the sale of ammunition and for its check from time to time :
(i)Licensed vendors will maintain a register in the attached form for all receipts and sales of ammunition. All receipts must be shown in red ink.
(ii)Shop licencees will on receipt of ammunition inform the Deputy Commissioner, who will send an officer to supervise the unpacking and verify the contents, after which the receipts will be immediately entered in the register and initialled by the verifying officer.
(iii)The Deputy Commissioner or one of his Assistants will hold a quarterly check of all ammunitions held by vendors. The Sub-Inspector, Kohima or Mokokchung will make a surprise check once in a month of all ammunition shops and initial the register in token of having done so.
(iv)Slips for ammunition will be destroyed after verification by Deputy Commissioner or Assistant to the Deputy Commissioner, but not by the Sub-Inspector when he inspects the shops.
(v)Issue should not be made by vendor on slips when the calendar year for which the slips are issued has expired or before the date entered on the slip.
(vi)Vendors are responsible that not more is issued than the slips authorize. In the case of gunpowder, shots and caps, issued should not be made by instalments.
(vii)Vendors must endorse issue on licences at the time they are made.
Name of Month.........
Date Name of person to whom issued No. of licence and slips Gun-powder Caps Shot 22 bore 12 bore catridges 16 bore catridges
Ball Shot Ball Shot
  Balance from last month (in red ink)                  
  Total issues for the month:                  
  Closing balance for the month (in red ink)                  
Note.Form is not exhaustive for ammunition of all denominations, hence columns may be inserted or omitted according to stock.