Arms Act, 1959

4. License for acquisition and possession of arms of specified description in certain cases -

If the Central Government is of opinion that having regard to the circumstances prevailing in any area it is necessary or expedient in the public interest that the acquisition, possession or carrying of arms other than firearms should also be regulated, it may, by notification in the Official Gazette, direct that this section shall apply to the area specified in the notification and thereupon no person shall acquire, have in his possession or carry in that area arms of such class or description as may be specified in that notification unless he holds in this behalf a license issued in accordance with the provisions of this Act and the rules made thereunder .

Comments

Lead in the ‘raw shape/form’ i.e. when used for industrial or manufacturing purposes, is excluded from the ambit of this provision. But if it takes the shape / form of a finished product like bullet or even empty cartridges, it comes under the definition of ‘ammunition’. However, lead in the form of a finished product like pencil is also excluded for such purposes.