Section 2(1)(b) in The Arms Act, 1959

Central Government Act

(b) " ammunition" means ammunition for any firearm, and includes--

(i) rockets, bombs, grenades, shells[ and other missiles] 2[

(ii) articles, designed for torpedo service and submarine mining,

(iii) other articles containing, or designed or adapted to contain, explosive, fulminating or fissionable material or noxious liquid, gas or other such thing, whether capable of use with firearms or not,

1. 1st October, 1962, vide Notification No. G. S. R. 992, dated 13- 7- 1962, see Gazette of India, Pt. II, Sec. 3 (i), p. 1092. This Act has been extended to-- Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and Sch.; and comes into force in Pondicherry vide Reg. 7 of 1963, s. 3 and Sch. I (w. e. f. 1- 10- 1963 ); and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I (w. e. f. 1- 7- 1965 ); Sikim vide Notification No. G. S. R. 461 (E), dated 21- 7- 1976 (w. e. f. 1- 8- 1976 ). 2. Subs. by Act 42 of 1988, s. 2, for" and other like missiles" (w. e. f. 27- 5- 1988 ).

(iv) charges for firearms and accessories for such charges,

(v) fuses and friction tubes,

(vi) parts of, and machinery for manufacturing ammunition, and

(vii) such ingredients of ammunition as the Central Government may, by notification in the Official Gazette, specify in this behalf;