Section 9(1) in The Arms Act, 1959

Central Government Act

(1) Notwithstanding anything in the foregoing provisions of this Act,- -

(a) no person,--

(i) who has not completed the age of 2[ twenty- one years], or

1. Subs. by Act 42 of 1988, s. 4, for" maanufacture" (w. e. f. 27- 5- 1988 ). 2. Subs. by Act 25 of 1983, s. 5, for" seventeen yeay" (w. e. f. 22- 6- 1983 ).

(ii) who has been sentenced on conviction of any offence involving violence or moral turpitude to imprisonment for 1[ any term], at any time during a period of five years after the expiration of the sentence, or

(iii) who has been ordered to execute under Chapter VIII of the 1[ Code of Criminal Procedure, 1973 (2 of 1974 ),] a bond for keeping the peace or for good behaviour, at any time during the term of the bond, shall acquire, have in his possession or carry any firearm or ammunition;

(b) no person shall sell or transfer any firearm or ammunition to, or convert, repair, test or prove any firearm or ammunition for, any other person whom he knows, or has reason to believe--

(i) to be prohibited under clause (a) from acquiring, having in his possession or carrying any firearm or ammunition, or

(ii) to be of unsound mind at the time of such sale or transfer, or such conversion, repair, test or proof.