 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Arms Act, 1959 16. Fees, etc., for license- The fees on payment of which, the condition subject to which and the form in which a license shall be granted or renewed shall be such as may be prescribed: Provided that different fee, different conditions and different forms may be prescribed for different types of licenses: Provided further that a license may contain in addition to prescribed conditions such other conditions as may be considered necessary by the licensing authority in any particular case.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back