CONTENTS |
Sections |
Particulars |
|
Preamble |
| |
|
Chapter I |
PRELIMINARY |
1 |
Short title, extent and commencement |
2 |
Definitions |
| |
|
Chapter II |
ACQUISITION,
POSSESSION, MANUFACTURE, SALE, IMPORT, EXPORT AND TRANSPORT OF ARMS AND AMMUNITION |
3 |
Licence for acquisition and possession of firearms and ammunition |
4 |
Licence for acquisition and possession of arms of specified
description in certain cases |
5 |
Licence for manufacture, sale, etc., of arms and ammunition |
6 |
Licence for the shortening of guns or conversion of imitation
firearms into firearms |
7 |
Prohibition of acquisition or possession, or of manufacture or
sale, of prohibited arms or prohibited ammunition |
8 |
Prohibition of sale or transfer of firearms not bearing
identification marks |
9 |
Prohibition of acquisition or possession by, or of sale or
transfer to young persons and certain other persons of fire arms, etc. |
10 |
Licence for import and export of arms, etc. |
11 |
Power to prohibit import or export of arms, etc. |
12 |
Power to restrict or prohibit transport of
arms |
| |
|
|
Chapter
III
|
PROVISIONS
RELATING TO LICENCES |
13 |
Grant of licences |
14 |
Refusal of licences |
15 |
Duration and renewal of licence |
16 |
Fees, etc., for licence |
17 |
Variation, suspension and revocation of licences |
18 |
Appeals |
| |
|
|
Chapter
IV
|
POWERS
AND PROCEDURE |
19 |
Power to demand production of licence, etc. |
20 |
Arrest of persons conveying arms, etc., under suspicious
circumstances |
21 |
Deposit of arms, etc., on possession ceasing to be lawful |
22 |
Search and seizure by magistrate |
23 |
Search of vessels, vehicles for arms, etc. |
24 |
Seizure and detention under orders of the Central Government |
24A |
Prohibition as to possession of notified arms in disturbed
areas, etc. |
24B |
Prohibition as to carrying of notified arms in or through public
places in disturbed areas, etc. |
| |
|
Chapter V |
OFFENCES
AND PENALTIES |
25 |
Punishment for certain offences |
26 |
Secret contraventions |
27 |
Punishment for using arms, etc. |
28 |
Punishment for use and possession of firearms or imitation
firearms in certain cases |
29 |
Punishment for knowingly purchasing arms, etc., from unlicensed
person or for delivering arms, etc., to person not entitled to possess the same |
30 |
Punishment for contravention of licence or rule |
31 |
Punishment for subsequent offences |
32 |
Power to confiscate |
33 |
Offence by companies |
| |
|
Chapter VI |
MISCELLANEOUS |
34 |
Sanction of the Central Government for Warehousing of Arms |
35 |
Criminal responsibility of persons in occupation of premises in
certain cases |
36 |
Information to be given regarding certain offences |
37 |
Arrest and searches |
38 |
Offences to be cognizable |
39 |
Previous sanction of the district magistrate necessary in certain
cases |
40 |
Protection of action taken in good faith |
41 |
Power to exempt |
42 |
Power to take census of firearms |
43 |
Power to delegate |
44 |
Power to make rules |
45 |
Act not to apply in certain cases |
|
46 |
Repeal of Act 11 of 1878 |
