Rajasthan Arms (Deposit and Forfeiture) Rules, 1958

Rajasthan Arms (Deposit and Forfeiture) Rules, 1958 1. Short title, extent and commencement 2. Interpretation 3. Depositing with a licenced dealer 4. DepOsiting in a Police Station , receipt and fees 5. Period for purposes of sub-section (2) of Section 16 of the Act

Rajasthan Arms (Deposit and Forfeiture) Rules, 1958

RJ133

[Jaipur, May 23, 1958]

No. F. 1(9) (5)/Home, D/58 - In exercise of the powers conferred by sub-section (4) of Section 16 of the Indian Arms Act, 1878 (XI of 1878) and entrusted to it by the Central Government, the State Government hereby makes the following rules, namely:-

Note - When a Licence granted under the Arms Act is cancelled or when the term of licence expires, any person possessing arms, ammunition or Military Stores is required, to deposit, the same without any delay, with the officer incharge of the nearest police stators or with a licensed dealer subject to any conditions laid down by the Central Government. Under sub-section (4) of Section 16, the Central Government can make Rules for carrying out of the provisions of this section. Hence, under the authority entrusted to the State Government by the Central Government, the Rajasthan State Government have framed these Rules.

1. Short title, extent and commencement- (1) This rules may be called the Rajasthan Arms (Deposit and Forfeitures) Rules, 1958.

(2) They extend to the whole of the State of Rajasthan.

(3) They shall come into force immediately.

2. Interpretation- (1) In these rules, unless there is anything repugnant in the subject or context, the expression:-

(1) "arms" means and include ammunition and military stores as defined in the Act;

(2) "Act" means the Indian Arms Act, 1878;

(3) "Form" means a Form appended to these rules; and

(4) "Government" means the Government of the State of Rajasthan .

(2) The General Clauses Act, 1897 (X of 1897) shall apply for the purpose of the interpretation of these rules in like manner as it applies for the purpose of the interpretation of a Central Act.

3. Depositing with a licenced dealer- (1) In case when a person deposits, his arms under sub-section (1) of Section 16 of the Act with a licenced dealer, such licenced dealer shall:-

(a) give to him a receipt in the Form 1,

(b) maintain a register in Form II, and

(c) submit, at the end of every quarter of a calendar year, to the District Magistrate, a statement showing the arms that have become liable to forfeiture after the expiration of the period prescribed in rule 5.

4. DepOsiting in a Police Station , receipt and fees- (1) The officer-in-charge of the Police Station at which any arms are deposited under sub-section (1) of Section 16 of the Act shall give a receipt in the Form III to the depositor.

(2) The Officer-in-charge of the Police Station shall recover from the depositor the following fees in respect of each deposited arms for the purpose of cleaning and oiling thereof and shall enter the amount so received on the receipt, namely:-

(a) Foe each firearms	Re. 1/- for a period of one year or any portion thereof
(b) For every other arm	50 n.p. For a period of one year or any portion thereof

The signature of the depositor shall also be taken on the receipt and its counterfoil in token of his agreement or willingness to pay the fees. The fees shall be paid in advance by the depositor.

(3) All arms, kept in deposit in a Police Station or at the Police Headquarters Stores of the District on which fees have paid in advance, or for which a depositor has signed an acceptance to pay the cleaning fees, should be periodically cleaned and oiled by the Police Officer-in-charge of the Police Station or the Police Headquarters Stores, as the case may be, so as to prevent the arms from becoming unfit for use. No such arms shall be returned or disposed of unless the cleaning fees in this respect have been paid.ln the case of any serviceable arms which may appear likely to forfeit to the State and which may be expected to fetch a better price when sold, if kept in good order, the Officer-in-charge of the Police Station or Police Headquarters Stores shall have discretion to clean and oil them, even though no fees have been paid in advance or proper acceptance signed by the depositor.

(4) The prescribed fees shall be paid and received at the Police Station where the arms are deposited, and an intimation of payment made will be sent by the Officer¬in-charge of the Police Station to the Police Headquarters Stores of the District if arms have been transferred there for being kept in deposit.

5. Period for purposes of sub-section (2) of Section 16 of the Act- The period within which a depositor can exercise his rights under sub-section (2) of Section 16 of the Act, shall be one year from the date of deposit of arms by him :

Provided that where within the aforesaid period a depositor dies, leaving a heir who is a minor, the District Magistrate may, on the request of the guardian of such minor may within six months of the date of such death, direct that the arms may be left in deposit until the expiration of one year from the date of such minor attaining majority, when , if the person entitled to receive them back or dispose of them as prescribed by sub-section (2) of Section 16 of the Act has not taken the requisite action, they shall be forfeited to the Government.

Form I

Receipt	Receipt for Fire arms Deposited with licensed Dealer
No ….......................... Dated …............................	No ….................... Dated ….........................
….......................................................................... …..........................................................................…..........................................................................…..........................................................................	Received from Shri …...................................... S/o..................................................................... of….........................................Tehsil….................. District ….......................... the undermentioned firearms for deposits in accordance with rule 3 of the Rajasthan Arms (Deposit and Forefeiture) Rules, 1958.
Number and Description of Arms deposited............................

 

S. No.	Particulars of Firearms	Quantity
1
2
3
4
5
6

Signature of Depositor Signature of Licensed Dealer Licence No.................

Signature of Licensed Dealer Licence No............................

Form II

Register of Firearms, Ammunition and Military Stores deposited with a Licensed Dealer during the year......................

Name and address of Licensed Dealer.......................

Date of deposit	Description, No of arms, ammunitions, or Military Stores	Name and address of the depositor	Date when due forfeiture	Date & method of disposal	Remarks
1	2	3	4	5	6

Form III

Receipts for Firearms deposited at a Police Station by a Depositor

(obverse side)

Receipt	Receipt for Fire arms Deposited with licensed Dealer
No ….......................... Dated …............................	No ….................... Dated ….........................
Name of the Depositor with address …..........................................................................…..........................................................................…..........................................................................….......................................................................... Number and Description of Arms deposited …...............................................................................…..........................................................................…..........................................................................…..........................................................................	Received from Shri …...................................... S/o..................................................................... of….........................................Tehsil….................. District ….......................... the undermentioned firearms for deposits in accordance with rule 3 of the Rajasthan Arms (Deposit and Forefeiture) Rules, 1958. A separate receipt accompanies for the sum of Rs …...................................................................... As …..................... (in Words …..................) being the cleaning charges for a period of one year ending …..................... at the prescribed scale:-

Signature of Depositor Signature of officer-in-charge Police Station …..................

S. No.	Particulars of Firearms	Number

Place....... Date......

Signature of Officer-in-charge Police Station

I agree to pay the cleaning charges at the prescribed rate/I do not desire to pay the cleaning charges.

Signature of Depositor of Weapon

Place....... Date......

Note: - The depositor is entitled, during the period of one year from the date of deposit, to sell or otherwise of the weapons deposited by him to any person lawfully entitled to possess them. If not so disposed of or if possession thereof by the owner has not again become lawful, within the said period, the weapons are forfeited to Government.

Jaipur, May 23, 1958

No. F. 1 (9) (5)/Home, D/58.-In exercise of the powers conferred by clause (c) of Section 17 of the Indian Arms Act, 1878 (XI of 1878) and entrusted to it by the Central Government , the State Government does hereby direct that the holders of licences in any of he Forms IX, X, XI and XII, shall keep a record or account of all arms, ammunition or military stores in the following manner :-

1. The licensee shall maintain a register of all arms, ammunition or military stores in stock and of all sales in the Forms 7A and 7B given in the Appendix hereto.
2. The licensee shall submit a weekly report of sales made by him in the Form 8 contained in the Appendix in the week next following the sales.

Appendix

Form 7-A

Register of Daily stock of Firearms, Ammunition and Military Stores of Licensees in Forms IX, X, XI, and XII for the year............

Name of licensed dealer with address and licence No..............

Date	Particulars Arms, Ammunition & Military Stores in stock	Balance at the beginning of the day in hand	Stock received by import or purchase during the day	Total stock	Sold during the day	Balance at the end of the day	Signature of licensed dealer or his authorised salesman
1	2	3	4	5	6	7	8

In Column No. 2, the licensed dealer will give particulars of Arms, Ammunition and Military Stores in which he has been authorised to deal, for example in following manner:-

1.	Rifles	Breech loading
		Muzzle loading
2.	Guns	Breech loading
		Muzzle loading
3.	Combined Rifle and shot guns	Breech loading
		Muzzle loading
4.	Pistols
5.	Revolvers
6.	Air guns
7.	Ammunition Catridges	Empty
		Loaded
8.	Percussion Caps	Breech loading
		Muzzle loading
9.	Shots and Bullets	T.
		Cwt.
		qr.
		lb.
10.	Gun Powder	T.
		Cwt.
		qr.
		lb.
11.	Blasting Powder	T.
		Cwt.
		qr.
		lb.
12.	Other Military Stores, lead, sulphur etc.
13.	Parts of Rifles
14.	Parts of Guns
15.	Parts of pistols and Revolvers

Form 7-B

Register of Daily Sales of Firearms, Ammunition and Military Stores by licensees in forms IX, X, XI and XII for the year .................

Name of licensed Dealer with address and Licence No.......................

Date	Particular of arms, Ammunition & Military Stores, sold	Name of purchaser with address	Number and date of purchaser's licence	Sold to
				Quantity	Signature of purchaser	Signature of licensed dealer or his authorised salesman
1	2	3	4	5	6	7

In Column No. 2, the licensed dealer will give particulars of Arms, Ammunition and Military Stores in which he has been authorised to deal and which he sells to a licensed purchaser e.g.;-

1.	Rifles	Breech loading
		Muzzle loading
2.	Guns	Breech loading
		Muzzle loading
3.	Combined Rifle and shot guns	Breech loading
		Muzzle loading
4.	Pistols
5.	Revolvers
6.	Air guns
7.	Ammunition Catridges	Empty
		Loaded
8.	Percussion Caps	Breech loading
		Muzzle loading
9.	Shots and Bullets	T.
		Cwt.
		qr.
		lb.
10.	Gun Powder	T.
		Cwt.
		qr.
		lb.
11.	Blasting Powder	T.
		Cwt.
		qr.
		lb.
12.	Other Military Stores, lead, sulphur etc.
13.	Parts of Rifles
14.	Parts of Guns
15.	Parts of pistols and Revolvers

Form 8

Weekly Report of Sales of Arms and Ammunition sold to licensed and exempted persons by Licensed Dealers in Rajasthan for the year.............

Name of Licensed Dealer with address and licence No..............

Date of Sale	Name and address of the purchaser and No. and form of the licence if the purchaser is an exempted person the fact should be so stated.	Name and full description of firearms sold and the bore	Quantity and full description of the ammunition sold (including bore)
1	2	3	4