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 |