RAJESH KUMAR LALAN GOSWAMI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner claims to be the importer of guns, which are used for TV shows, films, and theatrical performances.

(2.) It is the petitioner's case that since the guns imported do not release a projectile, they do not fall within the purview of the definition of 'firearms' as provided under Sec. 2(e) of the Arms Act, 1959 [in short, '1959 Act"].

(3.) Mr Sharma also claims that, although the license for arms and ammunition used for theatrical performances, films, and television productions is required to be obtained under Rule 42 of the Arms Rules, 2016 [in short, '2016 Rules"], an exemption notification dtd. 18/7/2016 has been issued for 'firearm replicas'.