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