(1) The Central Government may, by notification in the Official Gazette, (a) direct that no person shall transport over India or any part thereof arms or ammunition of such classes and descriptions as may be specified in the notification unless he holds in this behalf a licence issued in accordance with the provisions of this Act and the rules made thereunder; or (b) prohibit such transport altogether. (2) Arms or ammunition trans-hipped at a seaport or an airport in India are transported within the meaning of this section.Open in Lexace · Ask the AI about this section
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