Section 16 — Fees, etc., for licence.

The Arms Act, 1959
The fees on payment of which, the conditions subject to which and the form in which a licence shall be granted or renewed shall be such as may be prescribed: Provided that different fees, different conditions and different forms may be prescribed for different types of licences: Provided further that a licence may contain in addition to prescribed conditions such other conditions as may be considered necessary by the licensing authority in any particular case.

Official Hindi (PDF) ↗

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