Arms Continuance Act, 1866 [Repealed]
(Received the assent of the Governor-General on the 2nd March 1866.)
An Act to continue Act No. XXXI of 1860 (relating to the manufacture, importation and sale of arms and ammunition, and, for regulating the rigid to keep and use the same, and to give power of disarming in certain cases) and for other purposes.
PREAMBLE
Whereas Act No. XXXI of 1860 as continued by Act No. VI of 1865 will expire on the first day of October 1866; and whereas it is expedient to continue the said Act No. XXXI of 1860 with such modifications as are hereinafter mentioned; and whereas it is desirable to render the license mentioned in the 26th and other Sections of the same Act grantable upon conditions, and to enable the local Governments to exempt classes of persons, Districts and parts of Districts from the operation of Sections 25 and 26 of the same Act; It is enacted as follows:
Section 1. Repeal of Act No. VI of 1865 and of part of Section 55 of Act No. XXXI of 1860 and Rest of Act No. XXXI of 1860 continued
Act No. VI of 1865 and the second Clause of Section 55 of Act No. XXXI of 1860 are hereby repealed; but the rest of the Act last hereinbefore mentioned shall, subject to the modifications hereinafter mentioned, continue in force from the passing of this Act until the Governor-General of India in Council shall by an order published in the Gazette of India declare otherwise.
Section 2. Licenses to bear arms may be granted on conditions
The license mentioned in Sections 26, 28, 29 and 30 of the said Act No. XXXI of 1860 may be granted by the Magistrate or other person specially authorized to grant the same, subject to such condition or conditions, if any, as such Magistrate or other person shall think fit; and on breach of any such condition, or failure to comply therewith, such license shall thereupon lie null and void.
Section 3. Amendment of Section 27 of Act No. XXXI of 1860
For the last Clause of Section 27 of the same Act, the following words shall substituted, (that is to say) Such other persons, classes of persons, Districts or parts of Districts as the local Government may by notification in the Official Gazette from time to time exempt from such provisions.
Section 4. Short Title
This Act may be cited as The Arms' Act Continuance Act, 1866.