The Arms Act, 1959

48 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Definitions and interpretation.
Section 3 — Licence for acquisition and possession of firearms and ammunition.
Section 4 — Licence for acquisition and possession of arms of specified description in certain cases.
Section 5 — Licence for manufacture, sale, etc., of arms and ammunition.
Section 6 — Licence for the shortening of guns or conversion of imitation firearms into firearms.
Section 7 — Prohibition of acquisition or possession, or of manufacture or sale of prohibited arms or prohibited ammunition.
Section 8 — Prohibition of sale or transfer of firearms not bearing identification marks.
Section 9 — Prohibition of acquisition or possession by, or of sale or transfer to, young persons and certain other persons of firearms, etc.
Section 10 — Licence for import and export of arms, etc.
Section 11 — Power to prohibit import or export of arms, etc.
Section 12 — Power to restrict or prohibit transport of arms.
Section 13 — Grant of licences.
Section 14 — Refusal of licences.
Section 15 — Duration and renewal of licence.
Section 16 — Fees, etc., for licence.
Section 17 — Variation, suspension and revocation of licences.
Section 18 — Appeals.
Section 19 — Powers to demand production of licence, etc.
Section 20 — Arrest of persons conveying arms, etc., under suspicious circumstances.
Section 21 — Deposit of arms, etc., on possession ceasing to be lawful.
Section 22 — Search and seizure by magistrate.
Section 23 — Search of vessels, vehicles for arms, etc.
Section 24 — Seizure and detention under orders of the Central Government.
Section 24A — Prohibition as to possession of notified arms in disturbed areas, etc.
Section 24B — Prohibition as to carrying of notified arms in or through public places in disturbed areas etc.
Section 25 — Punishment for certain offences.
Section 26 — Secret contraventions.
Section 27 — Punishment for using arms, etc.
Section 28 — Punishment for use and possession of firearms or imitation firearms in certain cases.
Section 29 — Punishment for knowingly purchasing arms, etc., from unlicensed person or for delivering arms, etc., to person not entitled to possess the same.
Section 30 — Punishment for contravention of licence or rule.
Section 31 — Punishment for subsequent offences.
Section 32 — Power to confiscate.
Section 33 — Offences by companies.
Section 34 — Sanction of Central Government for warehousing of arms.
Section 35 — Criminal responsibility of persons in occupation of premises in certain cases.
Section 36 — Information to be given regarding certain offences.
Section 37 — Arrest and searches.
Section 38 — Offences to be cognizable.
Section 39 — Previous sanction of the district magistrate necessary in certain cases.
Section 40 — Protection of action taken in good faith.
Section 41 — Power to exempt.
Section 42 — Power to take census of firearms.
Section 43 — Power to delegate.
Section 44 — Power to make rules.
Section 45 — Act not to apply in certain cases.
Section 46 — Repeal of Act 11 of 1878.

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