| 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 |
