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Arms Act, 1959

(Act no. 54 of 1959)

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 License for acquisition and possession of firearms and ammunition
4 License for acquisition and possession of arms of specified description in certain cases
5 License for manufacture, sale, etc., of arms and ammunition
6 License 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 License 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 licenses
14 Refusal of licenses
15 Duration and renewal of license
16 Fees, etc., for license
17 Variation, suspension and revocation of licenses
18 Appeals
Chapter IV Powers And Procedure
19 Power to demand production of license, 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 license 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


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