The Indian Naval Armament Act, 1923

[Act No. 7 of 1923]

[5th March 1923.]

Contents:
Title	The Indian Naval Armament Act, 1923
Sections:	Particulars:
1.	Short title, extent and application
2.	Definitions
3.	Restriction on building or equipping vessels of war
4.	Licences
5.	Offences
6.	Liability
7.	Seizure, detention and search of ships
8.	Procedure in forfeiture of ships
9.	Disposal of forfeit
10.	Special proof of relevant facts
11.	Penalties for proceeding to sea after seizure
12.	Power to enter dock-yards, etc
13.	Courts by which and conditions subject to which offences may be tried
14.	Indemnity
Schedule I	Schedule I