Section 7 — Prohibition of acquisition or possession, or of manufacture or sale of prohibited arms or prohibited ammunition.

The Arms Act, 1959
No person shall-- (a) acquire, have in his possession or carry; or (b) 1 [use, manufacture] sell, transfer, convert, repair, test or prove; or (c) expose or offer for sale or transfer or have in his possession for sale, transfer, conversion, repair, test or proof, any prohibited arms or prohibited ammunition unless he has been specially authorised by the Central Government in this behalf.

Official Hindi (PDF) ↗

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