[1]Arms Rules, 2016

[15th July, 2016

In exercise of the powers conferred by Sections 5, 9, 10, 11, 12, 13, 16, 17, 18, 21, 41 read with Section 44 of the Arms Act, 1959 (54 of 1959), and in supersession of the Arms Rules, 1962, except as respects things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely-

Chapter I GENERAL

Rule - 1. Short title.-

(1)     These rules may be called the Arms Rules, 2016.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule - 2. Definitions.-

(I)      In these rules, unless the context otherwise requires,-

(1)     ?Act? means the Arms Act, 1959 (54 of 1959);

(2)     ?air weapon? means a device that discharges a projectile from a barrel under the pressure of compressed air or other gas but that does not employ an explosive charge to do so;

(3)     ?antique small arm? means [2][firearm which has been in existence for not less than one hundred years];

(4)     ?appellate authority? means the appellate authority referred to in Rule 105;

(5)     ?authority? or ?officer? means, except where otherwise specifically provided in these rules, the District Magistrate or such other officer as may, from time to time, be notified in the Official Gazette by the Central Government;

(6)     ?automatic? means a small arm or light weapon that, after each discharge, automatically performs all the steps necessary to prepare the weapon to fire again; and that will continue to fire for as long as the trigger (or other activating device) remains depressed (assuming that ammunition remains and jamming does not occur) and an automatic weapon uses a portion of the energy from a firing cartridge to extract the spent cartridge case from the firing chamber and eject it from the weapon, recock the firing mechanism and load a new round of ammunition from the weapon's feed-device or magazine into the firing chamber and if the trigger or other activating device remains depressed, the firing pin is automatically released to begin a new firing cycle;

(7)     ?blank cartridge? means a cartridge without a bullet or any other projectile;

(8)     ?blank firing firearms? means firearms capable of firing a blank cartridge;

(9)     ?bullet? means the conical head of the cartridge normally made of lead or copper that is expelled out of barrel or cylinder by means of explosive charge or compressed air or other gas;

(10)  ?caliber? means the internal diameter or bore of the barrel of a firearm measured in inches or millimeters or geometric circumference;

(11)  ?carry? means to bear a small arm, upon, about or in the proximity of one's person;

(12)  ?cartridge? means a complete object consisting of a cartridge case, primer, propellant, bullet or any single or multiple projectile;

(13)  ?chartered accountant? means a chartered accountant as defined in clause (b) of sub-section (1) of Section 2 of the Chartered Accountants Act, 1949 (38 of 1949) who holds a valid certificate of practice under sub-section (1) of Section 6 of that Act;

(14)  ?company? has the same meaning as assigned to it in the Explanation under Section 33 of the Act;

(15)  ?conversion? of firearm refers to a permanent change of caliber or bore of a firearm and includes replacement or relining or reboring of a barrel having an integral or separate chamber, replacement of cylinder and/or barrel or related parts and change in configuration of action or mechanism of a firearm but does not include converting a permissible category firearm into a restricted or prohibited category firearm;

(16)  ?configured for military use? means firearms and ammunition (other than small arms and light weapons) manufactured and configured according to specifications set by the Department of Defence Production, Ministry of Defence;

(17)  ?curio? means a small arm manufactured at least fifty years prior to the current date or certified by the curator of a Government regulated museum or that derives at least half of its monetary value from the fact that it is novel, rare, bizarre, or associated with some historical figure, period, or event and includes an antique small arm;

(18)  ?deactivation? means to render a small arm or light weapon incapable of expelling or launching a shot, bullet, missile or other projectile by the action of an explosive, and which cannot be readily restored to its original capability, and that has been certified and marked as deactivated by an accredited gunsmith or a competent State Authority.

Explanation.-Deactivation requires that all pressure-bearing components of a small arm or light weapon be permanently altered in such a way so as to render the weapon unusable and includes modifications to the barrel, bolt, cylinder, slide, firing pin and receiver or frame;

(19)  ?dealer? means a person who, by way of trade or business, buys, sells, tests (other than proof test), exports, imports or transfers or keeps for sale, or test (other than proof test) arms or ammunition and includes the Sports Authority of India (SAI), the National Rifle Association of India (NRAI) and the State Rifle Associations affiliated to NRAI or directly affiliated units of NRAI;

(20)  ?dedicated sports person? means a person who actively participates in sports shooting and who is a member of an accredited sports shooting organisation;

(21)  ?electronic disabling device? means an electronic device capable of firing electrode projectiles propelled by compressed gas, which stays connected to the main unit or device by a conductive wire, and causes temporary neuro-muscular incapacitation of the target;

[3][(21-a) ?existing manufacturer? means any manufacturer holding manufacturing licence under the Arms Rules, 1962 in Form IX or under the Industrial Development (Regulation) Act, 1951 or rules framed thereunder on the date of notification of these rules.]

(22)  ?Government arms? means a firearm or other weapon which is the property of Government; and ?Government ammunition? means ammunition manufactured in any Government factory or prepared for and supplied to Government other than such ammunition as may be released by Government for civilian use;

(23)  ?gunsmith? means any person who performs work of minor or major repairs of firearms and subject to grant of prior permission of the licensing authority, may alter the caliber or barrel length of a firearm or perform such other work as may be specified by the licensing authority;

(24)  ?handgun? means a small arm with a short stock at an angle to and extending below the line of the barrel, that is designed to be held and fired with one hand and includes pistols and revolvers;

(25)  ?in-transit? means the conveyance through India to another country of firearms or ammunition that have been imported;

(26)  ?firearm replica? means an object designed to resemble a firearm which has an appearance that is so realistic as to make it indistinguishable, for all practical purposes, from a real firearm and which has been rendered innocuous;

(27)  ?Form? means a form as set out in Schedule III of these rules;

(28)  ?light weapon? means any man portable weapon designed for use by two or three persons serving as a crew (although some may be carried and used by a single person) that expels or launches, is designed to expel or launch, or may be readily converted to expel or launch a shot, bullet or projectile by the action of an explosive and includes, inter alia, heavy machine guns, hand-held under barrel and mounted grenade launchers, portable anti-aircraft guns, recoilless rifles, portable launchers of antitank missile and rocket systems, portable launchers of anti-aircraft missile systems, and mortars of a caliber of less than 100 millimeters, as well as their parts, components and ammunition;

(29)  ?main firearm component? means the barrel, frame or receiver, slide, bolt or breech-block of a firearm;

(30)  ?manufacturer? means a person, who manufactures, sells, tests (other than proof test), exports, imports or transfers or keeps for sale, or test (other than proof test) firearms, their parts, components or ammunition or arms other than firearms;

(31)  ?manufacturing? means making, producing or assembling-

(i)      a complete firearm;

(ii)     a pressure-bearing part or component of a firearm (e.g. barrel, slide, cylinder, bolt, breech lock, firing pin, etc.);

(iii)    ammunition for firearm; or

(iv)    an arm other than a firearm, and includes-

(i)      reactivating a deactivated firearm; and

(ii)     substantially modifying the function of a firearm (e.g. conversion to fully automatic), but does not include-

(i)      repair, restoration, maintenance or cosmetic enhancement or alteration of a firearm; nor

(ii)     the non-commercial reloading of ammunition;

(32)  ?marking? means application of permanent inscriptions on firearms, ammunition and ammunition packaging to permit their identification;

(33)  ?muzzle energy? means the kinetic energy of a projectile as it is expelled from the muzzle of a firearm and expressed in joules or foot-pounds;

(34)  ?NDAL? means National Database of Arms Licences;

(35)  ?paintball? means a projectile (spherical gelatin capsule) that primarily consists of non-toxic water soluble substances and dye designed to mark a person or an object;

(36)  ?paintball marker or paintball gun? means a device capable of firing paintballs by use of an expanding gas or compressed air, whether operated mechanically or electro-pneumatically;

(37)  ?parts and components? mean any element or replacement element specifically designed for a firearm and essential to its operation and includes barrel, frame or receiver, slide or cylinder, bolt or breech block, and any device designed or adapted to diminish the sound caused by firing;

(38)  ?pistol? means a handgun with a chamber as an integral part of, or permanently aligned with, the barrel;

(39)  ?port? includes a seaport, an airport and a land port;

(40)  ?rimless? means a cartridge where the rim has the same diameter as the base of the case and used in firearms that feed from a box magazine;

(41)  ?rimmed cartridge? means where the rim has a significantly larger diameter than the base of the cartridge with the rim serving to hold the cartridge at the proper depth in the chamber;

(42)  ?revolver? means a handgun with a breech-loading, chambered cylinder so arranged that the cocking of the hammer or depression of the trigger rotates the cylinder and brings the next cartridge in line with the barrel for firing;

(43)  ?repair? of firearm may be minor or major-

(1)     ?minor repair? includes-

(i)      cleaning and carrying out refinishing, fixing slings, recoil pads, installation of prefabricated stock, general accessories, preservative packaging and ensuring accuracy or safe working of the firearm and its components;

(ii)     fabricating or replacing or working on old, damaged, worn-out, eroded, shot out part of a firearm (excluding barrels or receivers or frames or breech bodies or bolts) for the purpose of repair and safe functioning;

(iii)    making and replacing stocks, grips (butt stock) and other parts;

(iv)    ensuring accuracy or safe working of the firearm by means of carrying out work on complete barreled action, fabricating, fitting or adjusting optics, sights, other components, etc., including test firing;

(v)     making and installing accessories and tuning fabricated parts.

(2)     ?major repair? requires extensive primary and secondary machining operations of critical parts and includes-

(i)      working on critical parts including fabrication of components like barrels and actions (reboring or re-chambering or replacing or remaking barrels, remachining of receivers or frames, bolts, slides, cylinders, breech, etc. and other components) for the purpose of repair or conversion;

(ii)     shortening, conversion, working on triggers, safeties and general safety testing of firearms and devices including firing or testing of firearms repaired or converted.

(44)  ?responsible person? means in the case of a company, the person nominated in an application for an arms licence by a company;

(45)  ?rifle? means a small arm designed to expel, through the action of an explosive, a single projectile through a rifled barrel, while supported against the shoulder and held with both hands;

(46)  ?Schedule? means a Schedule appended to these rules;

(47)  ?selective fire? means capability of a small arm or light weapon that can be adjusted to fire in two or more of the following ways:

(i)      semi-automatic (i.e. one shot per depression of the trigger);

(ii)     multi shot burst (i.e. a set number of shots per depression of the trigger); or

(iii)    automatic (i.e. continuous fire while the trigger is depressed).

(48)  ?self-loading? means semi-automatic;

(49)  ?semi-automatic? means a small arm or light weapon that, after each discharge, automatically performs all of the steps necessary to prepare the weapon to fire again, but that requires a separate depression of the trigger to fire each round of ammunition;

(50)  ?shotgun? means a small arm designed to expel, through the action of an explosive, shot or a single projectile through a smooth-bored barrel, while supported against the shoulder and held with both hands;

(51)  ?small arm? means any man portable lethal weapon designed for individual use (of caliber up to 12.7 mm) that expels or launches, is designed to expel or launch, or may be readily converted to expel or launch a shot, bullet or projectile by the action of an explosive and includes inter alia, revolvers and self-loading pistols, rifles and carbines, sub-machine guns, assault rifles and light machine guns, as well as their parts, components and ammunition but does not include antique small arms and firearm replica.

Note.-Shotguns, sporting rifles and muzzle loading black powder firearms, though of caliber of more than 12.7 mm are also covered under small arms;

(52)  ?sport shooting? means competitive and recreational sports that involve tests of proficiency (accuracy and speed) using permissible category of firearms, ammunition and targets;

(53)  ?section? means a section of the Act;

(54)  ?trade transfer? means sale or transfer of arms or ammunition between a manufacturer and a dealer or between a dealer and another dealer during the normal course of the business and includes a sale or transfer on consignment basis;

(55)  ?unloaded? means that any propellant, projectile or cartridge which can be discharged from the firearm is not contained in the breech-block or firing chamber of the firearm nor in the cartridge, magazine or cylinder attached to or inserted into the firearm;

(56)  ?use of a firearm? includes displaying, aiming and firing as well as manipulating the working parts of a firearm but does not include cleaning or maintenance;

(57)  ?UIN? means Unique Identification Number generated in NDAL for a licensee under these rules.

(II)    Words and expressions used but not defined in these rules shall have the meanings respectively assigned to them in the Act.

Rule - 3. Classification of arms and ammunition.-

For the purposes of the Act and these rules, arms and ammunition shall be of the categories specified in columns (2) and (3) respectively of Schedule I and references to any category of arms or ammunition in these rules shall be construed accordingly.

Rule - 4. Licence for arms other than firearms and applicability of Section 4.-

(1)     Unless the Central or the State Government by notification in the Official Gazette so directs, no licence shall be required for the manufacture, sale, possession for sale or test, of arms of Category V in Schedule I except in the areas notified under Section 4.

(2)     In any area specified in the notification issued by the Central Government under Section 4 of the Act, licence for acquisition, possession or carrying in that area of arms of such class or description as may be specified in that notification may also be granted or renewed as provided in Schedule II, subject to such conditions as may be specified in these rules, that Schedule and in the licence.

Chapter II LICENSING PROCEDURE

Rule - 5. Licensing authority and forms of licences.-

Licences under Chapter II of the Act may be granted or renewed for, such purposes, by such authorities, in such forms and to be valid for such period and in such areas as are specified in Schedule II, subject to such conditions as are specified in these rules, that Schedule and in the licence:

Provided that the licences granted or renewed by a licensing authority may be signed by such officer subordinate to that authority as may be specially empowered in this behalf by the State Government.

Rule - 6. Restriction in granting licences for acquisition, possession or carrying of arms or ammunition of Category I of Schedule I.-

No licence shall be granted for acquisition, possession or carrying of arms or ammunition specified in Category I(b) or I(c) in Schedule I unless they have been legally manufactured in India or lawfully possessed or lawfully imported into India or are being imported into India with the sanction of the Central Government.

Rule - 7. Licensing authorities to furnish information to District Magistrate.-

(1)     A copy of every licence granted for arms or ammunition specified in Category I(a), I(b), I(c) and Category II in Schedule I shall forthwith be sent to the District Magistrate of the place in which the arms or ammunition are to be kept.

(2)     A copy of every other licence granted in any Form by any authority other than a District Magistrate shall be sent forthwith to the District Magistrate having jurisdiction over the area in which the place of business or residence of the licensee is situated.

(3)     The licences granted under sub-rule (1) and sub-rule (2) shall be intimated through NDAL system to the District Magistrate of the place having jurisdiction over the area in which the place of business or residence of the licensee is situated.

Rule - 8. Possession of arms or ammunition for certain purposes to include use thereof.-

Possession of the following arms or ammunition for the purposes mentioned against each, includes use thereof, for such purposes only provided that such use does not involve manufacture of any arms or ammunition (including explosives and fireworks)-

(a)     arms for theatrical performance, historical re-enactment, historical research (including assessment of performance), cinematograph or television production or signaling for starting races or athletic meets and safety equipment including signal flare guns, line throwing guns, avalanche cannon, etc.;

(b)     ingredients of ammunition including sulphur and chlorates for bona fide industrial, agricultural or medicinal purposes.

Rule - 9. Restrictions by Central Government in certain cases.-

Any licence having effect outside the State in which it is granted, shall be subject to any restrictions, which may be imposed by a general or special order of the Central Government.

Rule - 10. Safe use and storage of firearms.-

(1)     Every applicant applying for a licence in Form II, Form III and Form IV; or a rifle club or association or firing range or staff employed by such club, association or firing range, applying for a licence in Form V; or a manufacturer or dealer or gunsmith or staff employed by such manufacturer, dealer or gunsmith applying for a licence in Form VII, Form VIII, Form IX or Form IX-A, shall be required to complete arms and ammunition safety training course which shall include-

(a)     basic arms and ammunition safety practices, including safe handling and carry procedures;

(b)     firing techniques and procedures;

(c)     care of arms and ammunition;

(d)     safe storage and transportation of arms and ammunition;

(e)     reasonable working knowledge of important provisions of the Act and these rules; and

(f)      responsibilities of the arms owner or user, particularly in relation to children.

(2)     The safety training course under sub-rule (1) shall be conducted by the accredited trainer or master accredited trainer having licence under Rule 39, who shall issue a certificate in Form S-1, to the applicant, on successful completion of the said course.

(3)     The effective date and duration of the safety training course as laid down in sub-rule (1) shall be notified by the Central Government by issuing a general or special order in this regard.

(4)     Every application for a licence in Form II, Form III and Form IV shall be accompanied by-

(a)     a written undertaking that the applicant has the capacity to store the firearm safely and securely in a safe or steel almirah in order to minimise the risk that it could be stolen or accessed by someone other than the licensee; and

(b)     a written undertaking to practice safe storage of the firearm (in knocked down condition) and its ammunition and to educate the children about the dangers of interacting with arms and ammunition, in Form S-2.

(5)     The licensing authority responsible for the grant or renewal of a licence shall conduct periodic inspections of the premises of companies, dealers, gunsmiths and manufacturers where arms and ammunition are stored in order to ensure compliance with safe storage requirements.

(6)     [4][Small arms falling under the category of curio shall be kept securely and out of reach of other persons by the owner. Such small arms shall not be used, carried or transported without the prescribed licence.

(7)     No licence is required for Indian citizens for acquisition, possession of small arms falling under the category of curio. However, appropriate licence as prescribed would be required for use or to carry or transport such small arms. Without the endorsement of such firearms in the prescribed licence of the owner, no ammunition shall be sold for their use.]

Rule - 11. Application for licence.-

(1)     Every application for the grant of a licence under these rules-

(a)     shall be submitted in Form A-1 to A-14 as applicable to the category of the licence applied;

(b)     may be presented by the applicant in person or sent through the medium of post office or filed electronically or otherwise, to the licensing authority, as far as possible, having jurisdiction in respect of the place where he ordinarily resides or has his occupation.

(2)     Where the grant of licence requires a certificate of no objection from some other authority as provided in Rule 98, shall state whether such certificate has been obtained and, if so, be supported by evidence thereof either in physical form or by an electronically generated confirmation on NDAL system for the particular UIN of the applicant.

(3)     Every application for grant of licence for special category under Chapter III of these rules, shall be subject to such additional requirements specified for these categories in that chapter.

(4)     Every application in Form A-1 submitted by an individual for grant of a licence in Form II, Form III or Form IV shall be accompanied by the following documents, namely-

(a)     four passport size copies of the latest photograph of the applicant (in transparent background);

(b)     proof of date of birth;

(c)     identification proof-

(i)      Aadhar Card; or

(ii)     in case the applicant does not have Aadhar Card, a written declaration in the form of an Affidavit to be submitted in this regard along with an alternative identification proof which may include Passport or Voter's Identification Card or Permanent Account Number (PAN) card or Identity Card issued to the employees;

(iii)    in case of exemptee sports persons, shooters identification card issued by the National Rifle Association of India.

(d)     residence proof in case the applicant does not possess Aadhar Card or Passport, which may include-

(i)      voter's identification card; or

(ii)     electricity bill; or

(iii)    landline telephone bill; or

(iv)    rent deed or lease deed or property documents; or

(v)     any other document to the satisfaction of the licensing authority.

(e)     safe use and storage of firearms undertaking referred to in sub-rule (4) of Rule 10;

(f)      for professional category applicant, referred to under clause (a) of sub-rule (3) of Rule 12, self-attested copies of the educational and professional qualification certificates, wherever applicable;

(g)     medical certificate about mental health and physical fitness of the applicant with specific mention that the applicant is not dependent on intoxicating or narcotic substances (in Form S-3);

(h)     in case of an application for a licence in Form IV, the particulars specified in sub-rule (2) of Rule 35 along with a permit from the authority empowered under the Wild Life (Protection) Act, 1972 (53 of 1972);

(5)     Every application in Form A-2 submitted by a company for the grant of a licence in Form II or Form III, shall be accompanied by the following documents, namely-

(a)     written undertaking on the letter head of the applicant duly signed by the responsible person defined under clause (44) of Rule 2;

(b)     original copy of the board resolution passed or an authority letter confirming the appointment of responsible person referred to in clause (a);

(c)     certified copies of the founding documents of the company including Memorandum and Articles of Association;

(d)     safe use and storage of firearms undertaking referred to in sub-rule (4) of Rule 10.

(6)     An application by a member of the armed forces of the Union shall be made through his Commanding Officer to the licensing authority having jurisdiction in respect of the place to which he is for the time being posted.

(7)     The licensing authority may, in accordance with any instructions issued by the State Government in respect of all or any class of firearms, require the personal attendance of the applicant before granting the licence under this rule.

(8)     The applicant shall not suppress any factual information or furnish any false or wrong information in the application form.

Rule - 12. Obligations of licensing authority in certain cases.-

(1)     Save as otherwise provided in the Act, every licensing authority granting a licence in Form III to an individual for the restricted or permissible arms or ammunition as specified in Category I(b) and I(c) or Category III respectively in Schedule I, shall have due regard to the application of norms specified in sub-rules (2) and (3).

(2)     For grant of a licence for the restricted arms or ammunition specified in Category I(b) and I(c) in Schedule I, the licensing authority, may consider the application of-

(a)     any person who faces grave and anticipated threat to his life by reason of-

(i)      being resident of a geographical area or areas where militants, terrorists or extremists are most active; or

(ii)     being the prime target in the eyes of militants, terrorists or extremists; or

(iii)    facing danger to his life for being inimical to the aims and objectives of the militants, terrorists or extremists; or

(b)     any Government official who by virtue of the office occupied by him or by the nature of duty performed by him and/or in due discharge of his official duty is exposed to anticipated risk to his life; or

(c)     any Member of Parliament or Member of Legislative Assembly, who by virtue of having close or active association with anti-militant, anti-terrorist or anti-extremist programmes and policies of the Government or by mere reason of holding views, political or otherwise, exposed himself to anticipated risk to his life; or

(d)     any family member or kith and kin of a person who by the very nature of his duty or performance (past or present) or position occupied in the Government (past or present) or even otherwise for known or unknown reasons exposed himself to anticipated risk to his life; or

(e)     any other person, for any legitimate and genuine reason, to the satisfaction of the licensing authority, by passing of a speaking order in this regard:

Provided that before grant of a licence under this sub-rule, the licensing authority based on the recommendations of the District Magistrate and of the State Government concerned and on examination of the police report and after conducting a separate verification from its own source, shall satisfy itself that the applicant requires such licence.

(3)     For grant of a licence for the permissible arms or ammunition specified in Category III in Schedule I, and without prejudice to the provisions contained in clause (a) of sub-section (3) of Section 13, the licensing authority, based on the police report and on his own assessment, may consider the applications of-

(a)     any person who by the very nature of his business, profession, job or otherwise has genuine requirement to protect his life and/or property; or

(b)     any dedicated sports person being active member for the last two years, of a shooting club or a rifle association, licensed under these rules and who wants to pursue sport shooting for target practice in a structured learning process; or

(c)     any person in service or having served in the Defence Forces, Central Armed Police Forces or the State Police Force and has genuine requirement to protect his life and/or property.

Rule - 13. Time limit for grant of licence.-

The licensing authority, after considering the application and on being satisfied that the applicant has fulfilled the eligibility conditions, shall grant or refuse to grant a licence for permissible category of arms or ammunition specified in Category III of Schedule I, to any person by recording in writing the reasons for such grant or refusal, by passing a speaking order, within a period of sixty days of the receipt of the police report:

Provided that the licensing authority shall specify, the type of arms and ammunition to be procured by the applicant after assessing the reason and the need for possession of the type of arms and ammunition applied for by the applicant, considering its lethality or fire power.

Rule - 14. Time limit for police report for grant of licences.-

(1)     On receipt of an application for grant of a licence under sub-section (1) of Section 13 or every subsequent renewal thereof under Section 15, the licensing authority shall call for a report of the officer in-charge of the nearest police station on that application, and such officer shall send his report in Form S-4, within a period of thirty days from the date of receipt of application by him.

(2)     The Central Government may by issuance of a general or special order, extend the period of thirty days as specified in sub-rule (1) up to ninety days for certain areas or States for any reason deemed appropriate by it.

(3)     The licensing authority may in case of non-receipt of police report within the period of thirty days under sub-rule (1) or within the extended period under sub-rule (2), make an order in writing for grant or refusal of licence, without further waiting for the report.

Rule - 15. Maintenance of records in electronic format and consolidation of licences.-

(1)     Every licensing authority and the renewing authority specified in Schedule II, while granting a licence or renewing a licence, thereof, shall enter the data of the record locally in an electronic format specified by the Central Government.

(2)     [5][Every licensing authority and the renewing authority shall also enter such data in the NDAL system which shall generate a unique identification number (UIN) and with effect from the [6][30th June, 2020], any arms license without UIN shall be considered invalid.]

(3)     The UIN so generated under sub-rule (2) shall be unique for a licensee.

(4)     [7][(Any existing licensee holding multiple licenses in Form III shall on or before the [8][30th June, 2020], make an application for grant of a single license in respect of all the firearms held by him under his UIN, to the concerned licensing authority:

Provided that where the applicant applying a license for restricted category of arms or ammunition specified in Schedule I is also a holder of a licence for permissible category of arms or ammunition specified in the said Schedule; or where the applicant, applying for permissible category of arms or ammunition is also a holder of a licence for restricted category of arms or ammunition specified in the said Schedule, the licensing authority concerned shall issue a new licence for such restricted or permissible category of arms or ammunition, as may be applicable, under the existing UIN of the licensee:

[9][Provided further that separate licence either in book form or in electronic form shall be generated in case of each licence in Form II, Form III, Form III-A and Form IV and in case of a licence in Form III, separately for restricted and permissible categories of arms and ammunition specified in Schedule I, with an overall ceiling of two firearms under a single UIN].]

(5)     The licensing authority on receipt of an application from a multiple licence holder under sub-rule (4) shall cancel the existing multiple licences of the applicant and issue in lieu thereof, a new licence endorsing therein, all the existing firearms of the said licensee.

(6)     The period of validity of the new licence so issued by the licensing authority under sub-rule (5) shall be the farthest period as mentioned in any of the cancelled licences and the area validity endorsed on the new licence shall be the more extensive area in any of the cancelled licences.

Rule - 16. Duty of licensing authority under NDAL.-

(1)     The licensing authority, while granting or renewing a licence or at the time of providing any allied service to any licensee under these rules shall ensure that the data of the transaction approved by him, is simultaneously updated in the electronic format locally and on the NDAL system under its login ID:

Provided that the licensee shall not be held accountable for failure on the part of the licensing authority to update such data in the electronic format.

(2)     The licensing authority shall ensure compliance of delivery of different services specified in column (2) of Schedule V, within the time specified in column (4), of the said Schedule.

Rule - 17. Registration of licence with an outside licensing authority and change of address with existing licensing authority.-

(1)     If a person who holds a licence in Form III changes his place of residence, permanently, or temporarily for a period of more than six months, and carries with him the arms covered by the licence, to a place falling, other than within the jurisdiction of the existing licensing authority indicated in the licence, he shall, immediately before the expiry of a period of six months, send intimation about such change to the licensing authority of the place of his new residence and shall on demand, forthwith produce the licence and the arm or arms to the new licensing authority by applying in Form B-1 and indicating there in the particulars of his new residence.

(2)     The licensing authority of the new place of residence of the licensee on receiving an application in Form B-1 under sub-rule (1), shall within a period of fifteen days, register the licensee in the NDAL system whereby the UIN of the licensee shall stand activated and transferred to its jurisdiction and deactivated from the records of the original licensing authority or the last renewing authority as the case may be and thereupon a new licence book shall be issued to the licensee and such new authority shall be the licensing or the renewing authority in relation to the said licence.

(3)     Where the licensee changes his permanent place of residence within the jurisdiction of the existing licensing authority, he shall forthwith inform the same to the licensing authority with the proof of his new place of residence and if such change has resulted in change of jurisdiction of police station, along with information of the police station of his new place of residence and the licensing authority shall within a period of fifteen days, register the change of residence of the licensee in the NDAL system whereby the UIN of the licensee shall stand activated under the new police station and deactivated from that of the last police station.

Rule - 18. Permission for possession of arms to be acquired subsequent to grant of licence.-

When a licence is granted in Form II, Form III, Form IV or Form V for the possession of arms to be acquired by the licensee subsequent to the grant of the licence, the authority granting the licence shall at the time of granting the same, direct that the arms covered by the licence shall be acquired within a period of two years and that the licence or the arms or both shall be produced for his inspection and if within the said period of two years, the licensee fails to acquire the arms and to produce the licence, or the arms or both, as the case may be, the licence shall cease to be in force:

Provided that the licensing authority may extend the period of two years by a further period of one year, on the basis of a written representation received from the licensee and after recording the reasons for granting such an extension:

Provided further that if during the period of two years or the extended period of one year, as the case may be the licensee wishes to acquire and possess any arm or arms of a different description and the licensing authority has no objection to allow the acquisition and possession of such arm or arms, he may amend the licence accordingly:

Provided also that where the licensee changes his place of residence, after the grant of licence but before acquisition of any arm, he may produce the licence or arm or both for inspection before the licensing authority of the place of his new residence to which the licensee may have shifted and the said authority on inspecting the arm, shall register and update the information on NDAL system:

Provided also that the provisions contained in this rule shall apply mutatis mutandis to any acquisition of an additional arm or arms which the licensee may desire to acquire subsequent to grant of licence on account of sale or transfer or disposal of the arm or arms already possessed or otherwise as a fresh acquisition subject to the [10][overall limit of two firearms].

Rule - 19. Extension of area validity of licence.-

(1)     On receipt of an application from a licensee holding a licence in Form III, the licensing authority may extend the area of validity specified in his licence, if he is satisfied about the need of such extension subject to the condition that the licensing authority has the power to grant a licence in relation to the area to which extension is being sought.

(2)     The application for extending the area validity for whole of India may be granted by the licensing authority as specified in column (5) of Schedule II, in respect of the following category of licensees, namely-

(a)     Union Ministers or Members of Parliament;

(b)     Personnel of Defence Forces and Central Armed Police Forces;

(c)     Officers of All India Services;

(d)     Officers in the Government or Government Sector Undertakings or Public Sector Undertakings with liability to serve anywhere in India;

(e)     Dedicated sports persons and the sports persons specified in serial numbers (1) to (4) of the table in sub-rule (2) of Rule 40.

(3)     In other cases, where the licensing authority is satisfied that the nature of business or profession of the applicant requires him to carry arm or arms frequently beyond the existing jurisdiction and such a requirement may not be met by the issuance of a journey licence in Form XI of these rules, the application for extending the area validity for whole of India may be granted by the licensing authority specified in column (5) of Schedule II to the applicant.

(4)     [11][The Area validity granted under sub-rule (3) shall not terminate with the validity period of the licence and the renewing authority shall not vary the area validity at the time of renewal of licence:

Provided that where in any case, the renewing authority on the basis of some material evidence, is satisfied that area validity for the whole of India is not required anymore, it may send the recommendations to the licensing authority concerned for review of the area validity.]

Rule - 20. Additional licences for individuals.-

(1)     The holder of a licence in Form III, for permissible category of firearms, as specified in Schedule I, may apply for grant of additional licence for any two of his close relatives who are not in possession of any licence in Form III and who are residing with him at the address given in the licence, to possess, carry or use any of the arms or ammunition covered by his licence and the licensing authority shall grant a licence to such additional licensee if the eligibility conditions under the Act and these rules are fulfilled by the said additional licensee and there are no adverse remarks in the police report.

(2)     The additional licensee under his UIN shall be granted a separate licence, with the arms and ammunition of the parent licence endorsed thereupon:

Provided that the additional licensee shall not be permitted to, acquire any arms or ammunition on his licence.

(3)     The additional licensee shall not obtain a licence in his individual capacity during the period he holds an additional licence under this rule.

(4)     The licensing authority shall ensure that the details of additional licensees are endorsed on the parent licence and the period of validity and the area validity of the additional licence are pari-passu with that of the parent licence and if the parent licence is suspended, revoked or cancelled, the additional licences shall also be subject to the same consequence.

(5)     The additional licensee shall not sell or transfer the arms and ammunition endorsed on his licence.

(6)     In case the holder of an additional licence shifts temporarily or permanently from the premises of the parent licensee, such additional licence shall automatically lapse and the person to whom such additional licence was issued, shall return his licence to the licensing authority by whom the licence was issued and the responsibility for furnishing such intimation to the licensing authority shall be that of the parent licensee.

(7)     The parent licensee may request the licensing authority to revoke or cancel the licence of any of his additional licensees by submitting an application along with the original licence and in all such cases, the licensing authority shall revoke or cancel the licence of the additional licensee.

Explanation.-For the purposes of this rule, ?close relatives? means spouse, son, daughter, brother and sister.

Rule - 21. Retainers for exemptees.-

(1)     A licence in Form III-A for possession and carrying of arms or ammunition may be granted to a person nominated to be his retainer by a person exempted under Section 41 of the Act from licensing requirements:

Provided that the retainer shall have no right, independent of the person so exempted, to use the arms or ammunition covered by the licence, and the licence shall cease to be in force on the day on which the person so exempted has ceased to be an exemptee, or the retainer has ceased to be a nominee of the exemptee.

(2)     The licensing authority shall obtain a report from the police, about the antecedents of the retainer nominated under sub-rule (1) and take into consideration such report before admitting him as a retainer in a licence granted in Form III-A.

Rule - 22. Retainers for companies.-

(1)     A licence in Form II or Form III granted to a company for the protection of its premises or property shall be in the name (with designation) of the responsible person who shall be accountable and responsible for the custody of the arms and ammunition.

(2)     The name of a servant or any other employee entrusted with the arms and ammunition for guarding the premises or property of the company shall be entered as a retainer in the licence.

(3)     The licensing authority shall issue to the licensee a permit in Form III-B for each of such retainers shown in the licence and such permit shall remain in the personal custody of the responsible person of the company and shall be handed over to the retainers when they are entrusted with the arms and ammunition covered by the licence:

Provided that the licensee at the time of making application for retainer shall submit along with the application in Form B-3, four recent passport size photographs of the retainer to be appointed and the proof of his employment with the company:

Provided further that the licensing authority, shall obtain a report from the Police about the antecedents of the retainer and take into consideration such report before admitting him as a retainer.

(4)     On an application from a company, holding a licence in Form II or Form III, for a change of the responsible person of the company in whose name the licence has been granted or of a retainer included in the licence, the necessary amendments may be made in the licence by the licensing authority.

Rule - 23. Restriction on the quantity of ammunition used in breech-loading firearms.-

(1)     For the purposes of the Act and these rules, quantity of ammunition for the licences granted in Form II, Form III or Form IV for breech loading firearms shall be restricted as under, namely-

Maximum purchasable during a calendar year (per firearm)	200
Maximum to be possessed at any given time (per firearm)	100

(2)     (a) Notwithstanding anything contained in sub-rule (1), the State Government concerned may allow a higher quantity of ammunition in exceptional cases on merits and on the basis of good and sufficient reasons to be recorded in writing.

(b) The Central Government in the Ministry of Home Affairs may allow a higher quantity of ammunition in exceptional cases by issuance of a general or special order in this regard.

Rule - 24. Renewal of licences.-

(1)     Every licence may, at its expiration and subject to the same conditions (if any) as to the grant thereof, be renewed by the authority mentioned in Schedule II as renewing authority within a period of thirty days of receipt of the police report:

Provided that the licence so renewed may be signed in the appropriate column of the licence by such officer as may be specifically empowered in this behalf by the State Government under Rule 5.

(2)     An application for renewal of a licence for arms or ammunition shall be filed in the Form wherein specified at least sixty days prior to the expiry of the said licence with the licensing authority along with the documents wherein specified in the Form:

Provided that in the case of arms and ammunition deposited under sub-rule (1) of Rule 48, the renewal application may be filed either by the depositor, or where it is not practicable to make the application direct, through the dealer or any other person authorised by him in writing in this behalf, while the arms or ammunition continue to be so deposited.

(3)     The authority issuing a licence shall ordinarily be responsible for watching all future renewals of the licence:

Provided that where a licensee notifies a change of his place of residence, permanently or temporarily for a period of more than six months, to the licensing authority of the district in which the renewal is sought, the licensing authority of that district shall thenceforth become responsible for watching all future renewals of his licence.

(4)     The new renewing authority shall, in respect of a licensee who notifies a change of his place of residence under sub-rule (3), register the licensee under its own jurisdiction in accordance with the provisions specified in Rule 17 and carry out the renewal thereof and forthwith, inform the original issuing or last renewing authority.

(5)     The licensing authority may consider an application for renewal of a licence, if the period between the date of its expiry and the date of application is not, in his opinion, unduly long with due regard to the circumstances of the case, and all renewal fees are paid; otherwise the application may be treated as one for grant of a fresh licence.

(6)     The licensing authority may, in accordance with any instructions issued by the State Government in respect of all or any class of firearms, require the personal attendance of the applicant before renewing the licence under this rule.

Rule - 25. Grant of licences to legal heirs.-

(1)     The licensing authority may grant a licence-

(a)     after the death of the licensee, to his legal heir; or

(b)     in any other case, on the licensee attaining the age of seventy years or on holding the firearm for twenty five years, whichever is earlier, to any legal heir nominated by him:

Provided that notwithstanding the provisions contained in Rule 12 of these rules, the licensing authority may grant a licence to such legal heir if the eligibility conditions under the Act and these rules are fulfilled by the said legal heir and there are no adverse remarks in the [12] [police report : ]

[13][Provided further that while granting arms licence on inheritance or heirloom basis, the limit of two firearms shall not be exceeded.]

(2)     Where a licensee leaves behind more than one legal heir and the legal heirs decide amongst themselves to retain the arm or arms of the deceased, one of the legal heirs nominated by all other legal heirs may apply for a licence under sub-rule (1) along with the following documents, namely-

(i)      a declaration of no-objection from the remaining legal heirs;

(ii)     an indemnity bond executed by the applicant giving full details of the licence and the arm or arms endorsed thereupon; and

(iii)    a copy of the death certificate of the deceased licensee.

(3)     Where the legal heirs decide to dispose of the arm or arms endorsed on the licence of the deceased licensee, they may apply to the licensing authority for grant of a limited period permission to sell the arm or arms, within the time allowed by such authority, to any licensed dealer or to any other person entitled to possess an arm under these rules.

Explanation.-For the purposes of this rule, ?legal heir? [14][includes father, mother,] husband, wife, son, daughter, son-in-law, daughter-in-law, brother, sister and grandchildren of the licensee or the deceased licensee.

[15][Rule - 26. Form of certain licences.-

A licence in Form II, Form III, Form IIIA, Form IV or Form V generated under the UIN of the licensee in NDAL system, shall either be in book form serially numbered or in electronic form and strictly as per the formats specified in the rules and in case of individuals, shall contain the latest photograph of the licensee:

Provided that the licence in book form for restricted category of firearms shall be of dark maroon colour and for permissible category of firearms shall be of navy blue colour:

Provided further that the licensing authority may levy fee as specified in Schedule IV for providing licence in book form, or issue the licence in electronic form containing details as notified by a local or special order issued by the Central Government including levy of the fee for such electronic form of licence.]

Rule - 27. Fees for licences.-

(1)     (a) Every licence granted or renewed under these rules shall, save as herein otherwise expressly provided, be chargeable with the fee (if any) specified in Schedule IV.

(b) In any case where fee is prescribed for a year, fee for a fraction of a year shall be the same as for a whole year.

(2)     Where a licensee submits his application for renewal of his licence after the expiry of the period for which the licence was granted, the licensing authority may, if he decides to renew the licence, at his discretion, levy-

(a)     full fee as for initial grant of the licence; and

(b)     a late fee of Rupees Two thousand, if he is satisfied that the delay is not justifiable or excusable, nor serious enough to warrant revocation of the licence or prosecution of the licensee:

Provided that if an application for renewal for a licence in Form III is made within one month from the date on which the licence expires, no late fee may be leviable.

(3)     The Central Government may, by issuance of a general or special order and for reasons to be recorded in writing and subject to such conditions, if any, as it may specify in the order, grant exemption from, or reduction of, the fee payable in respect of any licence:

Provided that it shall be a condition of every exemption from payment of the fee chargeable in respect of the grant or renewal of any licence in Form III that if application for renewal of such licence is not made within one month from the date on which the licence expires, the licensing authority may, unless the applicant satisfies the licensing authority that he had sufficient cause for not making the application within that period, levy renewal fee at the rate specified in Schedule IV.

(4)     Differential fee shall be chargeable in respect of a change of type of the arm or ammunition entered in a licence granted for its acquisition under second proviso to Rule 18, if the licence fee in respect of the arm or ammunition so changed is higher than that for the original arm or ammunition.

Rule - 28. Fee payable for copies and duplicates.-

Where a licence granted or renewed under these rules is lost or accidentally destroyed, the authority empowered to grant such licence may grant a duplicate licence on payment of the fee with which the original licence was chargeable.

Rule - 29. Collection of fees.-

All fees payable shall be paid in cash or by way of bank pay order or demand draft or electronic banking transfer at the time of application:

[16][Provided that in case of a licence in Form VII for the manufacture and/or proof test of arms and ammunition, the fee shall be payable at the time of grant of a licence.]

Rule - 30. Inspection of arms by the licensing authority.-

The authority by whom any licence in Form II, Form III, Form IV or Form V has been granted or renewed, may, for the purpose of satisfying itself that any arms covered by such licence are still in the possession of the licensee at the time of renewal or at any time while the licence is in force, by order in writing require the licensee to produce the arm or arms at such time and place for inspection of such officer as may be specified in the order.

Rule - 31. Production of licences.-

Any person who holds a licence granted or renewed, or a permit or certificate granted under these rules shall forthwith produce such licence, permit or certificate upon demand by any Magistrate or any police officer of a rank not below that of an officer in-charge of a police station.

Rule - 32. Restrictions on carrying of firearm in public place.-

(1)     No person shall carry a firearm in a public place unless the firearm is carried-

(a)     in the case of a handgun-

(i)      in a holster or similar holder designed, manufactured or adapted for the carrying of a handgun and attached to his person; or

(ii)     in a rucksack or similar holder; or

(b)     in the case of any other firearm, in a holder designed, manufactured or adapted for the carrying of a firearm.

(2)     A firearm contemplated in sub-rule (1) must be completely covered and the person carrying the firearm must be able to exercise effective control over such firearm.

(3)     Brandishing or discharge of firearms or blank firing firearms in any public place or a firearm free zone is strictly prohibited.

(4)     Any violation of this rule shall be liable to revocation of the licence and seizure of the firearm in addition to the penalty specified under the Act.

Rule - 33. Correction of information.-

(1)     Any request for correction of the information contained in a licence which has been incorrectly uploaded in the NDAL system shall be made by submitting a written application together with supporting documents, to the concerned licensing authority.

(2)     Where an application referred to in sub-rule (1) concerns the detail of a firearm which has been incorrectly reflected on a licence, the licensing authority may call for the physical inspection of the firearm to confirm the details of the firearm or call for a certificate from a gunsmith holding a licence in Form IX or an armourer working with Defence Forces, Central Armed Police Forces and State Police Forces.

(3)     The gunsmith or armourer referred to in sub-rule (2), on having examined the firearm, shall issue a certificate stating the action, design, type, make, model, caliber and serial number or additional marking of the firearm.

(4)     The correction of information shall take place at no cost to the applicant where the error in uploading the information was attributable on the part of the licensing authority.

Rule - 34. Identification marks on firearms.-

(1)     A person, who has in his possession any firearm which does not bear distinctly a manufacturer's name, number or other identification mark shall get the identification mark stamped on the firearm after obtaining prior approval of the licensing authority which will consist-

(a)     such distinct letters as may be prescribed for the purpose by the State Government;

(b)     serial number of the arms licence; and

(c)     the year of stamping, in that order on the barrel and the frame, or the barrel and the receiver of the firearm.

(2)     When an imported firearm kept for sale by a dealer does not bear the manufacturer's name, such distinguishing mark of the importer as allotted by the State Government shall be engraved on the barrel and the frame, or the barrel and the receiver of the firearm after obtaining prior permission of the licensing authority:

Provided that if a barrel bears more than one number, the distinguishing mark shall be affixed to the number appearing on the original invoice:

Provided further that where the manufacturer's number appears only on the trigger-guard or other replaceable part, that number shall also be engraved on the barrel and the frame, or the barrel and the receiver of the firearm.

Chapter III SPECIAL CATEGORIES OF LICENCES

Rule - 35. Licence for destruction of wild animals which do injury to human beings or cattle and damage to crops.-

(1)     The grant of arms licences under this rule shall be subject to the provisions of the Wild Life (Protection) Act, 1972 (53 of 1972), in respect of the States and Union Territories where the said Act is applicable.

(2)     The application under this rule for grant of a licence in Form IV shall specify details of the land and cultivation requiring protection and area in which the arms and ammunition are required to be carried.

(3)     Where, after the end of any harvest season, the State Government considers it expedient that for the protection of wild life in any area, any arms or ammunition licensed in Form IV should be deposited in a police station or with a licensed dealer, it may, by order, require any licensee to deposit such arms or ammunition for such period as the arms or ammunition are not required for the purposes for which the licence is granted and as may be specified therein, and thereupon the licensee shall be bound to comply with such order.

Rule - 36. Licence for training and target practice.-

(1)     Any person below the age of twenty one years but not below the age of twelve years may be allowed to use permissible category of arms for the purposes of training in the use of such arms in the immediate presence, or, under the direct supervision and guidance, of an adult instructor or the licensee:

Provided that no person below the age of twenty-one years shall be allowed, to carry any permissible category of arms requiring a licence in a public place except in the immediate presence and supervision of the person who is lawfully authorised to carry such arms by the licensee.

(2)     Any person who applies for a licence to possess permissible category of arms in Form III in order to practice sport shooting shall be required to show evidence that he participates in such activities or that he is in a structured learning process.

(3)     The use of arms that are licensed for the purpose of sport shooting shall be limited to practice and competition at sport shooting clubs or at shooting ranges.

(4)     A dedicated sports person, holding a licence in Form III shall be able to lend his arms temporarily for a period not exceeding three months for the purpose of sport only to another dedicated sports person lawfully entitled to possess such type of armband subject to the conditions that-

(a)     the arm is used by the borrower in the presence of the licence holder or under his written authority along with a certified copy of his licence, which shall show the number and other identification marks of the arm and the period for which it is lent;

(b)     in the event of the arm being misused by, or stolen or lost due to the gross negligence of the borrower, the licence of the lender thereof shall be liable to be revoked in addition to being liable to be prosecuted under the provisions of the Act; and

(c)     the borrower shall, on demand produce proof of such lending.

(5)     Where in the absence of lender, the borrower of arms under sub-rule (4), intends to take the arms and ammunition to a shooting range for training or target practice or participation in a shooting competition, he shall carry a written authority in Form V-A signed by the lender in respect of the arms and ammunition and in the area and for the period specified in the said written authority along with a certified copy of the arms licence of the lender:

Provided that where the arms or ammunition are intended to be taken out of the State, the written authority shall be attested by the President or Secretary of the district or State Rifle Association, with whom such lender is registered.

Explanation.-For the purpose of this rule, an ?adult? means a person who has completed the age of twenty one years.

Rule - 37. Licence for sport shooting association.-

(1)     Sport shooting association or a club or a military mess affiliated to the respective State Rifle Association or National Rifle Association of India, shall be eligible to apply for a licence in Form V and to acquire and possess arms and ammunition that are used and/or stored at their premises.

(2)     An application under sub-rule (1) for grant of a licence at the time of initial grant or at every subsequent renewal thereof, shall be submitted along with the following documents, as may be applicable, namely-

(a)     its memorandum and articles of association and the membership rules;

(b)     the lists of office bearers and permanent members;

(c)     particulars of the accredited shooting range for training and target practice;

(d)     details of the training/target practice activities undertaken for promoting or encouraging the sport of shooting;

(e)     details of the shooting sport tournaments or events conducted;

(f)      details of safe storage of arms and ammunition specified under Rule 10; and

(g)     complete records of the ammunition consumed by the club or association and/or its members.

(3)     Where a licence in Form V has been granted in the name of any sport shooting association or club or a military mess, it shall be lawful for any member of such mess, club or association to use the arms or ammunition covered by such licence at the approved shooting range mentioned in the licence for the purpose of training and target practice, subject to the conditions of the licence.

(4)     Where a member of a rifle club or association intends to take the arms and ammunition out of the premises of the club or association for the purpose of repair or to a shooting range for training or target practice or for participation in a shooting competition, he shall be required to carry a pass in Form V-B signed by the President or the Secretary of the club or association in respect of the arms and ammunition and in the area and for the period specified in the pass.

Rule - 38. Licence for shooting ranges.-

(1)     Any person, applying for a licence for an indoor or an outdoor private shooting range shall be required to meet the technical and security standards as may be specified by the Central Government in this regard by passing a general or special order:

Provided that the licensing requirements shall not be applicable to indoor ranges up to ten metres used for target practice of air pistols and air rifles.

(2)     No licence shall be granted under this rule unless the owner or operator of such shooting range has in place adequate financial arrangements to meet any injury or damage claims requiring third party insurance covers or mandatory bank guarantees or bond requirements:

Provided that the ranges owned and operated by military, Central Armed Police Forces and State Police Departments shall normally cover their own risk as per the respective internal guidelines.

(3)     The Sports Authority of India or the National Rifle Association of India or the State Sports Authority or the State Rifle Association shall conduct regular inspection of their affiliated associations or bodies, owning or operating such ranges at regular intervals to ensure strict adherence of safety standards and other norms laid down for shooting ranges.

(4)     The licensing authority may also conduct periodic or surprise inspection of all categories of firing ranges falling under its jurisdiction to ensure the adherence to technical and security conditions applicable to such ranges.

(5)     Practical training regarding the safe and efficient handling of arms and testing of arms during which ammunition will be fired, may only be undertaken at an accredited shooting range that holds a licence in Form V.

Rule - 39. Licence for accredited trainers.-

(1)     Any person applying for a licence to be an accredited trainer shall be required to clear the eligibility test and undergo training before being granted a licence under this rule:

Provided that the policy guidelines containing syllabus and conduct of examination for accredited trainers may be specified by the Central Government by passing a general or special order in this regard.

(2)     Any person applying for grant of a licence to be a master accredited trainer shall be required to possess the technical knowledge and expertise in handling various types of small arms and submit the documentary evidence to the satisfaction of the licensing authority in this regard:

Provided that the policy guidelines for grant of licences to master accredited trainers may be specified by the Central Government by passing a general or special order in this regard:

Provided further that master accredited trainers shall be entitled to impart training to the accredited trainers referred to in sub-rule (1).

(3)     Master accredited trainers and accredited trainers, having been granted a licence under this rule shall be eligible to-

(i)      impart training as specified in Rule 10 to the applicants and licensees under these rules; and

(ii)     issue training certificates to different types of trainees on the successful completion of the stipulated training programme.

(4)     The norms for making available the shooting ranges for imparting training to accredited trainers may be specified by the Central Government by passing a general or special order in this regard.

(5)     The shooting ranges as referred to in sub-rule (4) shall include the Government shooting ranges owned or operated by Defence Forces, Central Armed Police Forces, State Police Departments; and the private shooting ranges owned and operated by shooting clubs or associations having been granted a licence in Form V of these rules.

Explanation.-For the purposes of this rule, master accredited trainers refer to small arm experts having worked in Defence Forces, Central Armed Police Forces, State Police Forces; and international medalists and renowned shooters as defined under the Explanation to Rule 40.

Rule - 40. Quantity of ammunition to sports persons, shooting associations, etc.-

(1)     The quantity of ammunition allowed to various categories of sports persons for their personal consumption and shooting sport organisations shall be as per the limits laid down in the table given below, namely-

TABLE

(2)     For the purposes of this rule, certifying bodies and certification contents shall be as specified in the table given below, namely-

Table

Explanation.-For the purposes of this rule,

(a)     ?international championship? means the Asian Games, the Asian Shooting Championship, the Asian Women or Asian Junior Shooting Championship, the Commonwealth Games, the Commonwealth Shooting Championships, the Olympic Games, the World Junior or Senior Shooting Championships and the World Cups in Senior as well as Junior events;

(b)     ?international medalist? means a person who has won an individual or team medal in an international championship;

(c)     ?renowned shooter? means a person who has participated in a National Shooting Championship in an Open Men's Event or Open Women's Event or Open Civilian's Event whether through qualifying tournament or wild card entry conducted in accordance with the rules of International Shooting Sports Federation (ISSF) and has attained the Minimum Qualifying Score prescribed by the National Rifle Association;

(d)     ?junior target shooter? means a person who has completed the age of twelve years but is below the age of twenty one years and has taken part in at least one State Championship (held once a year) or in the Zonal Championship or National Level Shooting Competition recognised by National Rifle Association and/or by respective State Rifle Association;

(e)     ?aspiring shooter? means a person who has taken part in at least one State Championship (held once a year) or in the Zonal Championship or National Level Shooting Competition recognised by National Rifle Association and/or by respective State Rifle Association and attained the prescribed Minimum Qualifying Score specified by the National Rifle Association of India.

Rule - 41. Licence to museums.-

(1)     Any museum applying for a licence for display of arms and ammunition must possess due accreditation with the Ministry of Culture and registration under any of the Central or State Acts.

(2)     The application under sub-rule (1) shall be accompanied by-

(i)      a description of the display mechanisms that will be used to display the arms or ammunition;

(ii)     documentary proof that the display will be in an accredited museum;

(iii)    description and specifications of the security measures pertaining to storage, transport and safe custody of the arms or ammunition to be displayed;

(iv)    a description of the access control to the museum where the arms or ammunition will be displayed; and

(v)     a certificate that the museum will be open for public.

(3)     The arms and ammunition shall be displayed or stored under the control of the appointed curator of the museum or a person authorised thereto in writing by the curator, who shall ensure that necessary steps are taken to prevent any unauthorised access and the loss of the arms and ammunition.

(4)     The arms and ammunition shall only be used for the display and/or storage by the museum at the registered premises of the museum as mentioned in the licence.

(5)     The licensee may display a firearm only if,-

(a)     the firearm is unloaded;

(b)     the firearm is secured by a chain or metal cable that is passed through the trigger-guard with one end of the chain or cable attached to a wall or permanent fixture, in such a manner as to prevent the removal of the firearm by a person other than the curator or a person authorised by him;

(c)     the firearm is rendered inoperable by means of a secure locking device and displayed at a place and in a manner that is accessible only to the curator or a person authorised by him.

Rule - 42. Licence for arms and ammunition for theatrical, film or television productions.-

(1)     A licence for acquisition, possession, carry or use of arms and ammunition may be issued in Form III to the applicants for the following purposes, namely-

(i)      theatrical performances and of rehearsals for such performances;

(ii)     in the production of films;

(iii)    in the production of television programmes;

(iv)    the organisation and holding of historical re-enactments;

(v)     signaling for starting races or athletic meets.

(2)     The application for a licence under this rule shall be submitted along with the following documents, namely-

(i)      an undertaking confirming that the applicant shall not resort to conversion of firearms replica and blank firing firearms into firearms;

(ii)     proof to the satisfaction of the licensing authority that the applicant is an actual user or a contractor for providing such arms or ammunition on hire for the purposes specified in sub-rule (1);

(iii)    description of security measures pertaining to safe custody of arms or ammunition to be implemented by the applicant;

(iv)    an undertaking that the applicant or the person to whom the arms are given on hire, shall not use live ammunition;

(v)     details of the place where the records in respect of the issuance of arms or ammunition will be kept for inspection by the licensing authority or by any police officer not below the rank of an Inspector.

Rule - 43. Acquisition, possession and export of arms or ammunition by tourists visiting India.-

(1)     A licence in Form VI may be granted to any tourist, to acquire, possess (but not use) during the course of his stay in India, carrying and export out of India, of arms and ammunition specified in Category III, Category IV and Category V of Schedule I:

Provided that every application for the grant of a licence for export of arms specified in Category IV of Schedule I shall be accompanied by a certificate from the Director-General of Archaeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of ?antiquity? under the Antiquities and Art Treasures Act, 1972 (52 of 1972).

(2)     The licensee shall produce the arms or ammunition, at the time of leaving India and return his licence to the passport checking authority, or other authority empowered by the District Magistrate in this behalf, at the port or other place of departure from India.

(3)     The passport checking authority or other authority to whom the licence is returned by the licensee, shall forward the same to the authority who issued it, with the remarks that the arms or ammunition have been duly exported.

Rule - 44. Licence to an International sports person for participation in shooting events in India.-

(1)     An application may be made in Form A-5 by any sports person of any age group from any country who is eligible to participate in the shooting competition or event or series of competitions or series of events or for training being organised in India by any sports body recognised by the Ministry of Sports and Youth Affairs, Government of India during the period of the event or competition or training and at the venue fixed for the same, and a licence may be granted to such applicant for arms and ammunition specified in Category III of Schedule I so far as practicable, one month prior to the expected date of arrival of the sports person in India.

(2)     The licence in the case of a group application may be issued in the name of the manager or the official accompanying the team or group and the details of the arms and ammunition may be given in an annexure attached to and forming part of the licence by the issuing licensing authority.

(3)     Where a licence is granted to an international sports person or persons under sub-rule (1), the licence together with the passport and visa of such person, shall be presented to the licensing authority of the port of arrival, and the said authority shall after obtaining the undertaking in writing from the licensee that he shall not sell or transfer the arms or ammunition to anyone in India, endorse the licence making it valid for a period of six months or till the validity of visa, whichever is earlier, from the date of endorsement and shall also make an entry in the passport or the visa giving full particulars of the arms and ammunition for which the licence has been granted.

(4)     The licensee shall produce the arms or ammunition at the time of leaving India along with the consumption certificate of the ammunition issued by the authority under whose control the shooting competition or event or training was conducted and return his licence to the passport checking authority, or other authority empowered by the District Magistrate in this behalf, at the port or other place of departure from India.

(5)     The passport checking authority or other authority to whom the licence is returned by the licensee under sub-rule (4), shall forward the same to the authority who issued it, with the remarks that the arms or unconsumed ammunition, have been duly re-exported.

Rule - 45. Other temporary categories of import/export licences.-

(1)     A licence in Form VI may be granted of arms and ammunition specified in Category III of Schedule I so far as practicable, six months prior to the expected date of arrival in India, to the following persons, namely-

(a)     a foreign visitor, to display the arms and ammunition at a trade show or at a sport trade show;

(b)     an official of a foreign government or a distinguished foreign visitor or a foreign law enforcement officer, on an officially approved policing assignment, on the recommendations of the Government of India in the Ministry of External Affairs;

(c)     a person who, for other legitimate reasons, has received prior approval of the Government of India and where the applicant submits an undertaking to the effect that he-

(i)      has lawful possession of the arm;

(ii)     has knowledge of the safe handling, safe storage and use of the arm in question and where applicable, its public display;

(iii)    has need to possess the arm and cannot reasonably satisfy that need by means other than the possession of an arm; and

(iv)    has attained the minimum age of twenty one years.

(2)     The validity of the licence so granted under sub-rule (1) shall commence only from the date of endorsement of the said licence at the time of arrival at any port in India and the arms and ammunition covered by the licence shall not be used till the date of endorsement of the licence.

(3)     Where a licence is granted to any person under sub-rule (1), the licence together with the passport and the visa of the person, shall be presented to the licensing authority of the port of disembarkment, and the said authority shall after obtaining the undertaking in writing from the licensee that he shall not sell or transfer the arms or ammunition to any one in India, endorse the licence making it valid for a period of six months from the date of endorsement or till the validity of visa, whichever is earlier and shall also make an entry in the passport or the visa giving full particulars of the arms and ammunition for which the licence has been granted.

(4)     The passport checking authority or any other officer empowered by the District Magistrate in this behalf at the port or other place of departure from India shall verify that the arms entered in the licence are being taken out of India by the licensee and recover the licence and forward the same to the authority who issued it with the remarks that the arms have been duly re-exported.

Rule - 46. Licence for firearm free zones.-

(1)     The owner or lawful occupier of a premises may submit an application in Form A-14 along with supporting documents specified therein, to have the said premises declared a Firearm Free Zone, to the licensing authority of the place of jurisdiction of the applicant-

(i)      stating the reasons why the premises must be declared as Firearm Free Zone;

(ii)     giving proof of capacity to maintain the premises as a Firearm Free Zone;

(iii)    describing the medium of communication to inform the public that the premises is a Firearm Free Zone.

(2)     The obligations of the licensee shall include-

(i)      to clearly identify and demarcate the premises declared as a Firearm Free Zone;

(ii)     to ensure that notices be displayed at all the main entrances or at strategic places on the premises or category of premises both in English and local language declaring the premises as Firearm Free Zone;

(iii)    to ensure that the notices and signs are clearly visible and unobscured at all times; and

(iv)    to notify the licensing authority of change, if any, in the information submitted at the time of application.

(3)     The licensing authority may issue a licence in Form XV for the Firearm Free Zone to any educational institution including schools, colleges, universities; or religious places, hospitals, courts, Government establishments, entertainment or sports venues, restaurants, hotels, shopping malls, cinema halls or such other public places on an application for such licence made under sub-rule (1).

(4)     The provisions of this rule for Firearm Free Zone shall not be applicable in the following cases-

(i)      to an individual who renders security and surveillance duty to a lawful owner or occupier of the Firearm Free Zone; and

(ii)     to a law enforcement officer acting in his official capacity.

Chapter IV DEPOSIT OF ARMS AND AMMUNITION

Rule - 47. Deposit of arms and ammunition under Section 21.-

(1)     When a licensing authority decides to suspend or revoke a licence or to refuse to renew it, he shall, communicate his decision in writing to the licensee, requiring him to deposit under Section 21, within such time as may be specified in the order suspending, revoking or refusing to renew the licence, the arms or ammunition covered by the licence, either with the officer in-charge of the nearest police station or with a dealer holding a licence in Form VIII, or, in case he is a member of the armed forces of the Union, in the unit armoury:

Provided that in case of death of a licensee, the arms or ammunition shall be deposited by the legal representative with the officer in-charge of the nearest police station or with a dealer holding a licence in Form VIII, within a period of three months of the death of the licensee.

(2)     Subject to the proviso to sub-section (2) of Section 21, the licensee or, in the case of his death, his legal representative shall be entitled to sell or otherwise dispose of the arms or ammunition to any person lawfully entitled to possess the same and to receive the sale proceeds, if any, during the period specified in column (3) of the Table in case of deposit of arms and ammunition mentioned in column (2) of the said table in sub-rule (6):

Provided that if the arms or ammunition have not been disposed of or their possession by the licensee or his legal representative, as the case may be, has not become lawful within the period so specified, then such arms or ammunition shall, subject to the proviso to sub-section (3) of Section 21, be forfeited to the Government by an order of the District Magistrate.

(3)     Where any arm or ammunition is deposited by an owner under sub-section (1) of Section 21, in a police station or unit armoury or with a dealer holding a licence in Form VIII, the officer in-charge of the police station or unit armoury or the licensed dealer, as the case may be, shall attach to each article deposited, a card and issue a receipt to the depositor and send a copy to the authority who granted the licence or renewed it last, containing the following particulars, namely-

(i)      Description (No. etc.) of the article;

(ii)     Particulars of licence or exemption (if any);

(iii)    Name and address of the depositor;

(iv)    Serial No. in register and date of deposit;

(v)     Date due for forfeiture or disposal;

(vi)    Signature of the depositor; and

(vii)   Signature of the dealer or officer in-charge of police station or unit armoury.

(4)     Any arms or ammunition deposited in a unit armoury under sub-section (1) of Section 21 may, unless returned or disposed of earlier, be transferred, after the expiry of a period of thirty days after such deposit, to the nearest police station.

(5)     Any arms or ammunition deposited in a police station under sub-section (1) of Section 21, which have not been returned or disposed of-

(i)      within thirty days of the deposit with it; and

(ii)     transferred from the unit armoury under sub-rule (4) may be transferred by the officer in-charge of the police station for the sake of better maintenance or safety, to a police armoury in the district/taluqa headquarters or such other place as may be specified by the District Magistrate, in accordance with such instructions as may be issued by the State Government for the purpose:

Provided that the District Magistrate may, if he considers it necessary, extend the said period of thirty days up to ninety days and intimation of such transfer shall be given to the depositor of the article and to the licensing authority who, granted or last renewed the licence.

(6)     The depositor or his legal representative may exercise his rights to receive back or dispose of any arms or ammunition under sub-section (2) of Section 21, within the period specified in column (3), in case of deposit of the arms or ammunition specified in column (2) of the table given below, namely-

TABLE

(7)     Any arms or ammunition not returned or disposed of before the expiry of the period specified under sub-rule (6) shall be transferred to the district malkhana or such other place, by order of the District Magistrate, for the purpose of forfeiture under sub-section (3) of Section 21:

Provided that the District Magistrate shall, before making such order of forfeiture, serve a notice as required under sub-section (4) of Section 21 in like manner as for service of summons under the Code of Criminal Procedure, 1973 (2 of 1974):

Provided further that in the case of the depositor being a member of the armed forces of the Union the notice, shall be served personally, through the Commanding Officer, of such member.

(8)     Charges for maintaining the articles deposited may be levied at such rates as may be fixed from time to time by the State Government.

Rule - 48. Deposit of arms and ammunition for safe custody (otherwise than under Section 21).-

(1)     (a) A person lawfully possessing arms or ammunition may deposit them for safe custody with a dealer holding a licence in Form VIII or in a police station or, if he is a member of the armed forces of the Union, in a unit armoury.

(b) Before accepting the arms or ammunition for deposit otherwise than under Section 21, the dealer or officer in-charge of a police station or unit armoury shall satisfy himself that they are possessed under a valid licence issued under the Act and these rules or under exemption from the need for such licence.

(c) Members of the armed forces of the Union may be allowed to keep their arms or ammunition in safe custody in a unit armoury only during the tenure of their service.

(2)     Where the arms or ammunition have been deposited under sub-rule (1), the dealer or officer in-charge of the police station or unit armoury, as the case may be, shall attach to each article deposited, a card, easily distinguishable from that described in Rule 47 and issue a receipt to the depositor and send a copy to the authority who granted the licence or renewed it last, containing the following particulars, namely-

(i)      Description (No. etc.) of the article;

(ii)     Name and address of the depositor;

(iii)    Particulars of licence or exemption (if any);

(iv)    Serial No. in register and date of deposit;

(v)     Date of expiry of the licence;

(vi)    Date up to which deposited;

(vii)   Signature of the depositor; and

(viii)  Signature of the dealer or officer in-charge of police station or unit armoury.

(3)     In the event of failure to get the licence renewed, the arms or ammunition shall continue to be possessed by the dealer on the authority of his licence in Form VIII or by the officer in-charge of the police station or unit armoury; but, if the licence is not renewed, after its expiry, the dealer or the officer in-charge of the police station or unit armoury shall bring this to the notice of the District Magistrate for such action as he may consider necessary:

Provided that the articles shall in no case be returned to the owner unless the licence to possess them is renewed or a new licence is obtained.

(4)     The depositor may be charged a fee for the custody of the articles deposited and maintenance thereof at the rates specified in the following table, namely-

TABLE

(5)     Any extra charges for maintenance of the articles in good condition may be levied at such rates as may be fixed from time to time by the State Government.

 

(6)     The fee charged for depositing the arms or ammunition in the police station and unit armoury shall be deposited in the treasury.

Rule - 49. Records and returns of articles deposited.-

(1)     The dealer or the officer in-charge of the police station or unit armoury, shall maintain such registers as specified in Rule 75.

 

(2)     A copy of the entries in the registers relating to the quarters ending on the last day of March, June, September and December, each year, certified as true copy under the signature of the dealer or officer in-charge of the police station or unit armoury, as the case may be, shall be forwarded, to the District Magistrate as early as possible after the expiry of each quarter.

(3)     The licensed dealer or the officer in-charge of the police station or unit armoury or officer in-charge of police armoury in the district/taluqa headquarters, where the arms or ammunition are kept, shall submit to the District Magistrate by the 15th December each year, a report showing the particulars of arms or ammunition in their custody which have, or will become liable to forfeiture by the end of that year.

(4)     (a) The licensed dealer, the officer in-charge of the police station or unit armoury or officer in-charge of police armoury in the district/taluqa headquarters where the arms or ammunition are kept, shall establish an online electronic connectivity under his user id with the NDAL system to provide for a weekly electronic online transfer of data regarding firearms and ammunition deposited for the week.

(b) If any circumstances occur which prevent the authorities referred to in clause (a) to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means to submit the weekly returns.

(c) Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Rule - 50. Inspection.-

(1)     Arms and ammunition deposited in a police station or with a dealer and those transferred to the district malkhana and the register maintained for the purpose shall be inspected periodically by the District Magistrate or other officer appointed by the State Government in this behalf in accordance with such procedure as may be prescribed by the State Government.

(2)     The arms or ammunition deposited in a unit armoury and the register maintained for this purpose shall be inspected periodically by the officer commanding the unit or any other officer empowered by him in accordance with the procedure prescribed by the Government of the State, where the unit is for the time being located.

Chapter V MANUFACTURERS, ARMS DEALERS AND GUNSMITHS

Part I MANUFACTURE AND PROOF TEST OF FIREARMS

Rule - 51. Licence for manufacture and proof test.-

(1)     The licensing authority while granting a licence in Form VII shall show clearly in the licence form the categories and description of the arms or ammunition allowed to be manufactured or proof tested or both, by the licensee as specified in these rules.

(2)     Proof testing of firearms manufactured by a licensed manufacturer shall be carried out only in accordance with the provisions contained in Rule 59 in this regard and no manufactured firearms shall be allowed to be sold which have not been duly proof tested.

(3)     A copy of every licence granted in Form VII by the licensing authority shall forthwith be sent to the District Magistrate of the place of manufacturing facility of the licensee and the Home Department of the State Government concerned.

(4)     [18][* * *]

(5)     [19][Single licence in Form VII may be issued to an applicant company applying for a multi-unit facility which may be set-up within the same State or in different States within the country, for the grant of a licence under these rules:

Provided that an applicant company may apply for a separate licence for each unit and in that case, separate licence shall be issued for each of the units.]

(6)     A licensing committee within the Ministry of Home Affairs shall be constituted to review and process the applications for grant of licences for manufacture of arms and ammunitions for the new manufacturers and for all matters related to existing manufacturers including applications for capacity revision by issuance of general or special order under these rules.

Rule - 52. Type of firearms for grant of a licence in Form VII for manufacture and proof test.-

The licensing authority may grant a licence in Form VII for the following types of arms for manufacture or proof test or both, namely-

(i)      I- Small arms

(ii)     II- Light weapons

(iii)    III- Items configured for military use:

Provided that if any of the items falling under Types I, II or III include any prohibited arms or ammunition, the licensing authority shall obtain prior permission of the Central Government under Section 7 of the Act before grant of a licence in Form VII.

Rule - 53. Applications for a licence in Form VII.-

(1)     Every manufacturer applying for a fresh licence under these rules shall be an Indian company incorporated under the Companies Act, 2013 (18 of 2013).

[20][* * *]

(2)     The company applying for a licence in Form VII under these rules shall provide-

(a)     original or certified copies of the company's founding documents including Memorandum and Articles of Association, Certificate of Registration of the company under the Companies Act, 2013 (18 of 2013), CIN (Corporate Identification Number), proof of address of its registered office, Permanent Account Number (PAN) card and certified lists of directors and shareholders as on the date of application;

(b)     copy of Director Identification Number (DIN) of all the directors;

(c)     identification proof along with two recent photographs of all the directors and the responsible person as under-

(i)      Aadhar Card; or

(ii)     in case the director or the responsible person does not have Aadhar Card, a written declaration in the form of an Affidavit to be submitted in this regard along with an alternative identification proof which may include Passport or Voter's Identification Card or Permanent Account Number (PAN) card or official Identity Card;

(d)     residence proof-

in case the director or responsible person does not have Aadhar Card or Passport, alternative residence proof to be submitted which may include Voter's Identification Card or Electricity Bill or Landline Telephone Bill or Rent Deed or Lease Deed or Property documents or any other document to the satisfaction of the licensing authority;

(e)     copy of the latest balance sheet of the company and audited copy of the Net-worth certificate duly certified by [21][the authorised signatory of the company];

(f)      estimated project outlay and means of finance for funding the project duly certified by [22][the authorised signatory of the company];

(g)     certified copy of the board resolution for making an application under these rules along with full particulars of the responsible person authorised to sign the same;

(h)     details of foreign control and/or ownership in the applicant company, as applicable, duly certified by [23][the authorised signatory of the company];

(i)      complete details of the arms and/or ammunition intended to be manufactured or proof tested or both, including their types and quantities;

(j)      a declaration with proof thereof to the effect that it has acquired the land for setting up the manufacturing plant or for setting up proof test facility along with details of an access road to the proposed site, installation of electricity and water connection, particulars of land development carried out and any other information deemed necessary by the licensing authority.

Rule - 54. Procedure for grant of licence in Form VII.-

(1)     The licence for manufacture or proof test or both shall be granted by the licensing authority to an applicant who fulfills the eligibility criteria laid down in these rules provided that no adverse remarks are received from various government agencies entrusted for verifying the antecedents of the applicant company or its directors or responsible person, as the case may be.

(2)     [24][(A licence granted in Form VII shall be valid for the life time of the licensee company:

Provided that the licensee shall be required to setup the facility for manufacture or proof test of arms and/or ammunition, recruit technical and administrative staff, develop and proof test proto-types of arms and ammunition, conduct trial runs and any other activity related to the setting up of the facility for the manufacture or proof-test of arms and ammunition, within a period of seven years from the date of grant of a licence:

Provided further that the licensing authority may extend the period of seven years by a further period of three years, on the basis of a written representation received from the licensee and after recording reasons for granting such an extension:

Provided also that if during the period of seven years or the extended period of three years, as the case may be, the licensee fails to setup the manufacturing or proof-test facility or is unable to take other operating steps required for starting commercial production, the licence shall be suspended or revoked.]

(3)     (a) No manufacturing facility shall be set-up in the border areas, restricted areas or prohibited areas and any area declared as ?disturbed area? by the Central Government.

(b) The manufacturer applicant may set-up the facilities in Special Economic Zones (SEZ), Industrial Parks and other industrial areas in addition to any other location duly approved by the State Government concerned for this purpose.

(4)     The licensee shall make an application on its letter head for commencement of commercial production accompanied by-

(i)      a declaration to the effect that the licensee has installed the plant and machinery, successfully carried out the trial run and is ready for commencement of commercial production of the items licensed for manufacture or proof test;

(ii)     a declaration to the effect that the licensee has installed and applied the requisite quality control system for manufacture or proof test of firearms or ammunition;

(iii)    a list of particulars of the key technical personnel employed by the licensee for carrying out manufacture or proof test facility along with the proof of their professional expertise and training undergone and identification documents as specified for directors in Rule 53;

(iv)    a declaration to the effect that the licensee has fully complied with the security guidelines as contained in the Security Manual prepared by the Ministry of Defence, Department of Defence Production, for licensed defence industries.

(5)     The licensing authority shall get conducted a security and appraisal audit to ensure that the applicant licensee has complied with the declaration specified in clause (iv) of sub-rule (4).

Rule - 55. Other requirements as to licences granted in Form VII.-

(1)     The licensee shall preferably be self-sufficient in areas of product design and development and have maintenance and life cycle support facility of the product to be manufactured and the items to be manufactured shall meet the International or Indian accredited quality standards and norms with special emphasis on indigenous designing:

Provided that no infringement of patents or copyrights, shall be permissible.

(2)     The licensee shall submit the standards and testing procedures for manufacture of firearms and ammunition to the Government nominated Quality Assurance Agency, which will inspect the finished product in the trial run and conduct audit of the Quality Assurance Procedures in respect of design, workmanship, aesthetics and other related parameters:

Provided that the quality specifications for manufacturing, shall be as specified by the Bureau of Indian Standards (BIS) and the Director General of Quality Assurance, Department of Defence Production or any other international quality assurance agency.

(3)     The manufactured products shall contain the warranty clause accompanied by service and safety manuals and listing of parts at the time of every sale.

(4)     Any restrictions under a joint venture agreement which may be imposed by the foreign partner shall have no legal consequence on the Indian entity that is granted a licence under these rules.

(5)     The licensing authority may impose such additional restrictions in case of certain sensitive type of arms and ammunition, such as those configured for use by armed forces or not permitted to be possessed by civilians.

(6)     [25][The small arms and light weapons produced by the manufacturers may be allowed for export subject to the approval of the Ministry of Home Affairs in consultation with the Ministry of External Affairs, the Ministry of Defence and the Ministry of Commerce, on a case to case basis.]

(7)     The permissible category of arms and ammunition specified in Schedule I may be permitted for sale to persons or dealers, holding a valid arms licence under these rules, with the prior approval of the Central Government in the Ministry of Home Affairs.

(8)     Prior approval of the licensing authority shall be mandatory for any change in the directorship of the company or any change in the [26][Chief Executive Officer of the company] as defined in clause (51) of Section 2 of the Companies Act, 2013 (18 of 2013) [27][* * *].

(9)     [28][Prior approval of the licensing authority shall be mandatory for any change in control, either directly or indirectly, of the company or in case of any change in shareholding or beneficial interest in the shareholding,-

(a)     resulting into dilution of promoters shareholding below ten per cent.; or

(b)     increase in shareholding of a shareholder, who held less than ten per cent. in the share capital of the company, to ten per cent. or more share capital in the company:

Provided that for transfer of share holding between the two promoters which is already approved by the licensing authority, prior approval under this sub-rule shall not be required and the prior intimation to this effect to the licensing authority shall be sufficient.

Explanation.-For the purposes of this sub-rule, the expression ?control? shall have the same meaning as assigned to it under clause (27) of Section 2 of the Companies Act, 2013 (18 of 2013).]

(10)  (a) A licence granted in Form VII shall not be transferable from the licensee to another company, without the written authorisation of the licensing authority.

(b) An application for transfer shall be accompanied by complete documents and be subject to the same conditions as applicable at the time of initial grant of licence specified in Rule 53.

(c) While considering an application for transfer of a manufacturing licence, the licensing authority shall assess the eligibility of the company, to whom the licence is to be transferred.

(11)  [29][A licensee company having a licence in Form VII shall be permitted to have enhanced annual production of firearms and/or ammunition up to fifteen per cent of the quantity endorsed on his licence, by giving prior intimation to the licensing authority for which no further endorsement on the licence as to capacity shall be required.]

Rule - 56. Obligations of licensees having licensee Form VII.-

(1)     The validity of a licence granted in Form VII shall be subject to the manufacturer's compliance with the conditions contained in these rules and in the licence.

(2)     The licensee having a licence in Form VII shall mark all firearms and ammunition that it manufactures in the manner as specified in Rule 58.

(3)     The licensee company shall comply with the Foreign Direct Investment (FDI) policy of the Government of India and the regulations framed under the Foreign Exchange Management Act, 1999 (42 of 1999) as notified by the Reserve Bank of India in case of foreign direct investment in the said company.

(4)     The licensee shall comply with the security guidelines as contained in the Security Manual prepared by the Ministry of Defence, department of defence production, for licensed defence industries.

(5)     The licensee shall maintain records of all firearms, their parts, components and/or ammunition manufactured by it as specified in Rule 65 in addition to the conditions specified or forming part of the licence in Form VII.

(6)     The licensee shall store all firearms, their parts, components and/or ammunition manufactured by it as specified in Form VII.

(7)     The licensee shall permit, and shall cooperate fully with, inspections carried out by the licensing authority (or such other body as may be designated by it) of the licensee's facilities, particularly in respect to the safe and secure storage of firearms and ammunition.

(8)     The licensee shall immediately notify the licensing authority on occurrence of any theft, loss or unintentional destruction of firearms or ammunition stored at its premises.

(9)     The licensee shall notify the licensing authority within three working days on occurrence of any of the following events, namely-

(i)      change of address of its registered office;

(ii)     change in the directors, in which case the licensee shall provide the licensing authority with the names and addresses of each new director, along with the particulars and documents specified in Rule 53 for directors.

(10)  The licensee shall ensure that all employees who have access to completed manufactured firearms or ammunition within the manufacturing or proof testing facility are technically competent to handle the same.

(11)  The work in progress and finished goods inventory for each type of firearm and ammunition at any given time shall not exceed two times of the total annual turnover in the last financial year or annual licensed capacity, whichever is lower:

Provided that in case of a company having multi-unit facility, total of the annual licensed capacity or total turnover of the company shall be considered.

(12)  The licensee shall maintain complete database of inventory and distribution chain down to the dealer/end user for domestic distribution and end users in case of export.

(13)  The licensee shall carry out only batch production in a manufacturing cycle.

Rule - 57. Import of machinery for manufacturing arms and ammunition and other parts etc.-

(1)     The licensee having a licence in Form VII shall submit an application along with the complete list of machinery to be installed, to be procured locally or imported.

(2)     The licence for acquisition, possession, import or transport of machinery shall be issued in Form I.

(3)     Import of arms specified in Category II of Schedule I and raw material in the form of metal, alloy, fiber, polymers, wood and other allied items, for manufacturing of such arms, shall be allowed subject to the provisions of the Foreign Trade Policy notified under the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) from time to time by the Directorate General of Foreign Trade (DGFT) and on the recommendations of the Ministry of External Affairs (MEA) taking into account international obligations and commitments.

(4)     The Ministry of Home Affairs may, on an application containing full technical details allow import of such parts of arms and ammunition which are not possible to be manufactured locally, after obtaining the opinion of the Department of Defence Production by grant of an authorisation for such import in accordance with the procedure for import under these rules.

Rule - 58. Marking of firearms and ammunition at the time of manufacture.-

(1)     All firearms shall have applied to them, at the time of their manufacture, unique markings containing the following information, namely-

(i)      the country of manufacture;

(ii)     the name of the manufacturer;

(iii)    a serial number unique to the manufacturer;

(iv)    year of manufacture;

(this information may be incorporated into the serial number)

(v)     firearm type/model;

(vi)    caliber;

(vii)   proof marks; and

(viii)  such other additional information if the firearm is intended for an Indian domestic State entity viz. military, Central Armed Police Forces, Police, etc.

(2)     Markings shall be expressed alphanumerically (i.e. they may consist of both letters and numbers) in the format given in the table below-

TABLE

(3)     Markings shall be applied to a component of the firearm that is essential to its operation, such as-

(i)      the frame/receiver;

(ii)     barrel;

(iii)    slide, cylinder, bolt or breech block; and

(iv)    any other part or component essential to the operation of the firearm.

(4)     Markings shall be applied to an exposed surface of the firearm by using the stamping method at the time of their manufacture and stamped marking shall have a depth of at least 0.20 mm.

(5)     The applied marking shall be-

(i)      conspicuous without technical aids or tools;

(ii)     easily recognisable;

(iii)    readable;

(iv)    durable; and

(v)     recoverable (as far as is technically possible).

(6)     The smallest packaging units of ammunition for firearms shall be marked containing the following information, namely-

(i)      country of manufacture;

(ii)     name of the manufacturer;

(iii)    lot or batch number unique to the manufacturer;

(iv)    year of manufacture;

(this information may be incorporated into the lot or batch number),

(iv)    caliber; andtype.

(7)     Individual cartridges may also be marked, which may include the following information, namely-

(i)      country of manufacture;

(ii)     name of the manufacturer;

(iii)    lot or batch number unique to the manufacturer;

(iv)    caliber; and

(v)     type.

Rule - 59. Proof test of firearms.-

(1)     A new manufacturer may set up a proof test facility for gun barrels or completed firearms.

(2)     The facility shall be located within its premises separately from its arms manufacturing unit.

(3)     A manufacturer who intends to set-up a proof testing facility shall make an application in Form A-6 along with the application for arms and ammunition manufacturing licence.

(4)     The application under sub-rule (3) for proof testing facility shall be examined by the Ministry of Home Affairs in consultation with the Directorate General of Quality Assurance (DGQA), Ministry of Defence and in accordance with the guidelines specified for manufacturing licence.

(5)     The existing manufacturers shall get their barrels or completed firearms proof tested either from the ordnance factories or other proof houses having proof test facilities under these rules.

(6)     Every licensee having proof testing facility shall be responsible for the security and disposal of waste such as rejected barrels or completed firearms.

(7)     [30][Every licensee holding a licence in Form VII] shall maintain a proof test register in the format of a secure electronic database in addition to the records specified in Rule 65 for sale or disposal of completed arms and ammunition.

(8)     The record to be maintained by the licensee under sub-rule (7) shall include the following particulars, namely-

(i)      Serial numbers of gun-barrels or completed firearms manufactured;

(ii)     Date, month and year of manufacture;

(iii)    Date of despatch of gun-barrels or completed firearms to proof house;

(iv)    Number and date of licence (Transport Licence in Form XIII) under which gun-barrels or completed firearms sent for proof test;

(v)     Date of receipt of gun-barrel or completed firearms after proof test;

(vi)    Result of proof test;

(vii)   Date of completion of gun if only the gun-barrel has been proved;

(viii)  Date on which completed firearm transferred to register for sale or transfer maintained under Rule 65;

(ix)    Serial number in rectification register in case gun-barrel or completed firearm was not accepted in proof on initial submission;

(x)     Remarks of inspecting officer;

(9)     [31][Every licensee having a licence in Form VII] shall maintain a rectification register containing details of the barrels or completed firearms not passed by proof house, which shall include the following particulars, namely-

(i)      Serial number;

(ii)     Serial number stamped on gun-barrel or completed firearm to be rectified;

(iii)    Number and date of proof house communication indicating rectifications to be made;

(iv)    Date on which gun-barrel or completed firearm re-submitted for proof test after rectification;

(v)     Date of receipt of gun-barrel or completed firearm after proof test and the result of proof test;

(vi)    Date of completion of firearm if gun-barrel or completed firearm has been proved;

(vii)   Date on which completed firearm transferred to Register for sale and transfer maintained under Rule 65;

(viii)  Remarks

(10)  The proof test and the rectification records shall be inspected by the District Magistrate of the area, or by an officer nominated by him in this behalf, during July and January every year and during one surprise inspection in a calendar year to verify the following, namely-

(i)      serial numbers on gun-barrels or completed firearms are stamped in the strict order in which they are manufactured;

(ii)     entries of sale or transfer are made promptly and tally with record of such transactions under Rule 65;

(iii)    the conditions of the licence are strictly complied with.

(11)  A Transport licence in Form XIII may be issued by the licensing authority on an application for transport of gun-barrels or completed firearms to proof house provided the licence in Form VII is valid on the date of issuance of such Transport licence.

(12)  Transport licence issued under sub-rule (11) for transport of gun-barrels or completed firearms to proof houses shall indicate separately total quantity of gun-barrels or completed firearms to be despatched for proof test for the first time and for rectification of defects.

(13)  The licensee shall be eligible to submit gun-barrels or completed firearms for proof test after rectification of defects without any limit on the number of occasions for such submission:

Provided that the licensee shall complete the necessary rectifications within a period of two years from the date of communication of first test results of the defects issued by the concerned proof house.

(14)  The gun-barrels or completed firearms for proof test which are unfit or beyond rectification, shall be mutilated by the proof house and the decision of the officer in-charge of proof house concerned in this regard shall be final:

Provided that the mutilated parts that are capable of being utilised, shall be returned by the proof house to the licensee.

(15)  The sale or transfer of proof tested gun-barrels alone shall be prohibited and the gun-barrels after proof test shall be assembled as a complete gun only by the licensee authorised to manufacture it.

(16)  The gun-barrels or completed firearms manufactured during a calendar year shall be proof tested within a period of eighteen months from the date of the manufacture, failing which, it shall be considered to have been manufactured during the calendar year of the proof test.

Rule - 60. Capacity revision and applicability of new norms to existing manufacturers.-

(1)     The existing manufacturers may apply for grant of a fresh licence in Form VII in accordance with the procedure specified in Rule 51.

(2)     The existing manufacturer may apply for enhancement or restoration or revision or refixation [32][or caliber wise revision] of its licensed capacity by an application made in this regard with the Government of India in the Ministry of Home Affairs with the recommendation of the State Government concerned, along with the following documents, namely-

(i)      a copy of the existing manufacturing licence;

(ii)     [33][(certified copies of the annual accounts of the licensee for the last five years duly certified by the authorised signatory of the company;]

(iii)    details of the plant and machinery and manufacturing facility;

(iv)    [34][(copies of the stock records, manufactured items and sales turnover for the last five years duly certified by the authorised signatory of the company;]

(v)     [35][detailed proposal for enhancement of manufacturing capacity or caliber wise revision of licensed capacity, project outlays, means of finance and justification for economic viability and market demand projections for enhancement in capacity production duly certified by the authorised signatory of the company;]

(vi)    track record and preparedness to comply with the security guidelines for manufacturers in Micro, Small and Medium Enterprise (MSME) sector;

(vii)   declaration to comply with the provisions contained in these rules.

(3)     Every application under sub-rule (2), shall be examined by the licensing committee referred to in sub-rule (6) of Rule 51, which may allow the capacity revision provided the existing licensed capacity is fully utilised by the manufacturer.

(4)     [36][Every existing manufacturer shall be issued a fresh licence in Form VII, within a period of [37][three years] of the notification of these rules, by the licensing authority and any permission or any exemption granted for procurement of raw materials to the existing manufacturers under the Arms Rules, 1962 or under the Industrial Development (Regulation) Act, 1951 or rules framed thereunder, shall be deemed to have been issued under the corresponding provisions of these rules.

(5)     [38] [* * *]

[39][Rule - 60-A. Capacity revision for new manufacturers issued licence in Form VII.-

The new manufacturer who has been issued licence in Form VII under these rules may apply for enhancement or restoration or refixation or caliber wise revision of his licensed capacity and the provisions of Rule 60 shall apply mutatis mutandis to such manufacturers.

Rule - 60-B. Enhanced annual production.-

The manufacturer who has been issued licence in Form VII under these rules shall be permitted to have enhanced annual production of firearms or ammunition or caliber wise revision of his licensed capacity by giving intimation to the licensing authority and also to the State Government concerned within ninety days from the end of the financial year and for which no further endorsement on the licence as to capacity shall be required.]

Rule - 61. Licence in case of an individual or a sole proprietor.-

(1)     In case the existing manufacturer having a licence in Form IX under the Arms Rules, 1962 is an individual or a sole-proprietorship concern, the licence shall expire ipsofacto on the death of the licensee.

(2)     The legal heirs of the licensee under this rule may prefer an application for grant of a fresh licence in Form VII to the Central Government in the Ministry of Home Affairs, which may consider such application on case to case basis.

Rule - 62. Admission of partners in case of existing manufacturer.-

(1)     In case the existing manufacturer having a licence in Form IX under the Arms Rules, 1962 is a partnership firm, additional partners may be admitted in case of death of a partner wherein legal heirs of the deceased partner may be admitted as a partner or partners in the firm subject to prior approval of the Central Government in the Ministry of Home Affairs.

(2)     An existing partner, during his life time, may induct his legal heirs as an additional partner under this rule, on obtaining written consent of all other existing partners, if any, in the partnership firm subject to prior approval of the Central Government in the Ministry of Home Affairs.

Rule - 63. Conversion of partnership firm into a private limited company.-

(1)     Any existing manufacturer, being a partnership firm, may make an application to the Central Government in the Ministry of Home Affairs with the recommendations of the State Government concerned for grant of permission to convert the firm into a private limited company and the Central Government may grant such permission provided that the Memorandum and Articles of Association of the newly incorporated Company contain that-

(a)     only the existing partners or family members are on the Board of Directors of the company;

(b)     restriction on the directors to transfer shares, assets or profits of the company to any outside person and on submission of an undertaking to the effect that the applicant company has complied with the relevant provisions of the Companies Act, 2013 (18 of 2013) in this regard.

(2)     No sale or transfer of the factory premises, inventory, machinery or other assets of the private limited company, referred to in sub-rule (1) shall be permissible without the prior approval of the Central Government.

Rule - 64. Restoration of licence of a discontinued business of an existing manufacturer.-

In case of a discontinued business, the legal heir of the deceased licensee, if he is a major, may make an application for the grant of a fresh licence in Form VII to the Central Government in the Ministry of Home Affairs within twelve months of the death of the licensee and in case the legal heir is a minor, within twelve months from the date of his attaining majority.

Rule - 65. Record of transactions to be maintained by licensees holding licence in Form VII.-

(1)     The manufacturer shall keep a register in the format of a secure electronic database known as the ?Firearms Stock Register?, wherein the following particulars shall be recorded-

(a)     on the debit side, against a stock number, the date of manufacture, make, caliber, model and manufacturer's serial number; and

(b)     on the credit side, against the stock number referred to in sub-rule (a),-

(i)      the date of sale of firearm;

(ii)     the name and address and licence number of the dealer to whom the firearm is sold;

(iii)    the particulars of the Government department to whom the firearm is sold;

(iv)    the particulars and address of the person to whom the firearm was exported together with the particulars of the export licence issued under these rules by the licensing authority.

(2)     The manufacturer shall keep a register in the format of a secure electronic database known as ?the Ammunition Stock Register?, wherein the following particulars shall be recorded-

(a)     on the debit side,-

(i)      the caliber, make and quantity of all ammunition manufactured, purchased or acquired;

(ii)     the lot number and the date of manufacture or receipt; and

(iii)    in the case of the ammunition being purchased or acquired-

(A)     the person from whom it was purchased or acquired; and

(B)     the reason for the purchase or acquisition.

(b)     on the credit side,-

(i)      the lot number and the date of sale or use by the manufacturer of the ammunition;

(ii)     the caliber, make and quantity of ammunition sold or used by the manufacturer;

(iii)    the name, address and licence number of the dealer to whom the ammunition is sold; or

(iv)    the particulars of the Government department to whom the ammunition is sold; or

(v)     the name and address of the person to whom the ammunition was exported together with the particulars of the export licence issued under these rules by the licensing authority;

(vi)    the date of collection and the signature of the dealer or relevant Government official to whom the ammunition was delivered.

(3)     (a) The manufacturer shall keep updated stock sheets of all manufactured firearms and main firearm components.

(b) The registers referred to in sub-rules (1) and (2) shall be kept at the business premises specified in the licence.

(c) All particulars of firearms and ammunition shall be recorded immediately by the licensee on manufacture, receipt, transfer or use, as the case may be.

(4)     [40][(a) The manufacturers shall establish an online electronic connectivity under his user id with NDAL-ALIS system of the Government of India in the Ministry of Home Affairs and shall provide for a monthly electronic online transfer of data regarding firearms manufactured and sold or transferred and ammunition manufactured and sold or transferred or consumed for the month, as recorded in the registers referred to in sub-rules (1) and (2).

(b) If any circumstances occur which prevent a licensee to submit online returns on NDAL-ALIS system referred to in clause (a) by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means to submit the monthly returns.

(c) Monthly returns for the current month shall be submitted by the close of business hours of the last day of the month.]

Rule - 66. Enforcement powers as to inspection and confiscation.-

(1)     (a) The licensing authority shall from time to time, conduct inspections of manufacturing facilities and records, in order to ensure compliance with the conditions of the licence under the Act.

(b) The inspection may include verification of inventory records, mechanism of marking of firearms, review of security norms, personnel records and any other areas of relevance deemed appropriate by the inspecting team or as per the instructions contained in the audit and inspection programme decided by the licensing authority.

(2)     Firearms, their parts, components or ammunition that have been illicitly manufactured shall be permanently confiscated by the enforcement agencies.

(3)     (a) Firearms, their parts, components or ammunition that are suspected of having been illicitly manufactured may be seized temporarily in respect of the following cases, namely-

(i)      if a manufacturing licence is suspended, revoked or cancelled, or if it expires; or

(ii)     the holder of a manufacturing licence is convicted of an offence; or

(iii)    the licensing authority has grounds to believe that an offence has been or is about to be committed and that the items to be seized are either evidence of this or are themselves the subject matter of the offence involved.

(b) Seized items that are found to have been illicitly manufactured shall be confiscated and the items that are found not to have been illicitly manufactured shall be promptly returned to their owner.

(4)     (a) Firearms, their parts, components or ammunition that have been illicitly manufactured shall be promptly disposed of, preferably through destruction in accordance with these rules.

(b) A method of disposal other than destruction may be used, provided that the firearms are first marked and registered, and the method of disposal is recorded.

Part II MANUFACTURE OF REPLICA OF FIREARMS

Rule - 67. Licence to manufacture replica of firearms.-

(1)     A licence in Form VII-B may be granted to any person, to manufacture replicas of antique (muzzle loading) and contemporary (breech-loading) firearms for domestic market and export purposes.

(2)     The persons not holding any licence or persons holding a licence in Form I for possession of machinery, or in Form IX for manufacture of firearms, under the Arms Rules, 1962 shall apply for a new licence in Form VII-B for manufacture and sale of replica of firearms within one year from the date of the notification of these rules.

Rule - 68. Inspection of samples of replica of firearms.-

(1)     The manufacturers of replicas of firearms shall keep not more than fifty samples of each type of replicas at any given time.

(2)     The manufacturer of replica of firearms shall, before commencement of manufacture, cause inspection by Directorate of Inspection, Department of Defence Production, Ministry of Defence of sample of each type of replica at the cost to be borne by the manufacturer, by submitting to the Directorate of Inspection-

(i)      three specimens of each type of replica proposed to be manufactured;

(ii)     five copies of photos or drawings of each type of replica describing its main parts; and

(iii)    the original and one copy of the licence issued in Form VII-B.

(3)     After inspection, the Directorate of Inspection shall certify on the photos or drawings the innocuousness of the replicas and such certificates shall be sealed on each of the three specimens of replica submitted for inspection.

(4)     One sample of each type of replica inspected along with a certified copy of its photo or drawing shall be delivered to the Ministry of Home Affairs for retention.

(5)     The original licence in Form VII-B along with the remaining two samples of inspected replicas and two copies of certified photos or drawing shall be sealed and delivered to the manufacturer who shall deposit one inspected specimen, one certified copy of its photo or drawing with the District Magistrate of the district in which the replicas are to be manufactured.

(6)     The third inspected specimen and one copy of the certified photo or drawing shall be retained by the manufacturer.

(7)     The Directorate of Inspection shall retain the copy of the licence in Form VII-B and two copies of the certified photos or drawing.

Rule - 69. Markings of replicas of firearms.-

(1)     The name of manufacturer shall be engraved on each replica manufactured for sale as below:

?Replica of fire arm manufactured by Messrs

(Name of the firm and city)????India?.

(2)     The manufacturer shall also engrave on each replica-

(i)      type of replica;

(ii)     manufacturer's serial number; and

(iii)    date of the inspection of the specimen by the Directorate of Inspection.

Illustration:

If four different types are approved after inspection, the specimens will be described as A, B, C and D and the following shall be engraved on each replica in addition to the name of manufacturer vide sub-rule (1)-

?A/001 (DD-MM-YYYY)? where,-

?A? represents the type of approved replica;

?001? represents the serial number; and

the date within brackets indicates the date of certificate of inspection recorded by the Directorate of Inspection.

Rule - 70. Maintenance of records by manufacturer of replicas of firearms.-

(1)     The manufacturer shall maintain records of manufacture and sale of replicas in the format given in the following table, namely-

Table

(2)     The records shall be inspected by the licensing authority of the jurisdiction of the licensee.

(3)     The replicas manufactured, which correspond to inspected samples shall be allowed to be sold in India or exported to foreign countries.

(4)     (a) The licensee shall establish an online electronic connectivity under his user-id with the NDAL system and provide for a weekly electronic online transfer of data regarding replicas of firearms manufactured and sold for the week, as recorded in the register referred to in sub-rule (1).

(b) If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means for submission of the weekly returns.

(c) Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Rule - 71. Procedure for making replicas of firearms innocuous.-

The replicas of firearms may be made innocuous through any of the following methods, namely-

(i)      by cutting a slot of the size of 12 mm x 6 mm on the underside of the barrel at a distance of 25 mm from the breech end in case the barrels of replicas are made of the same metal which is used for manufacture of barrels of firearm; or

(ii)     by manufacturing barrels of replicas with soft metals like brass; or

(iii)    by eliminating channel in the barrel or by not linking the channel with fire mechanism or by eliminating firing mechanism; or

(iv)    by providing a solid barrel or by making the rear portion of the barrel solid while the front portion of the barrel is given the shape of a normal barrel.

Rule - 72. Sale and export of replicas of firearms.-

(1)     The grant of licences for export of firearms replica under these rules shall be subject to the provisions of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992).

(2)     Every transaction of sale or export shall be accompanied by a certificate from the manufacturer of firearm replica under his seal and stamp certifying that the replicas being sold or exported have been rendered innocuous as firearms and correspond to the sample inspected by the Directorate of Inspection, Department of Defence Production and shall contain the following particulars-

(i)      serial number of replica;

(ii)     date of inspection of sample;

(iii)    year of manufacture; and

(iv)    name of the manufacturer.

(3)     (a) The licensed capacity for the licences granted for manufacture of replica of muzzle loading firearms shall be restricted to a minimum quantity of 250 pieces per month and a maximum quantity of 500 pieces per month.

(b) The licensed capacity for the manufacture of replica of contemporary or modern firearms shall be as approved by the licensing authority as specified in column (5) of Schedule II.

Part III ARMS AND AMMUNITION DEALERS

Rule - 73. Grant of licences to arms and ammunition dealers.-

(1)     An application for grant of a licence in Form VIII for arms and ammunition dealers shall be made in Form A-8, along with the following documents, namely-

(i)      a written declaration along with self-certified copies of drawings stating that the applicant has facilities available of a strong room for the safe custody of the firearms and ammunition;

(ii)     a written undertaking with specific reference to the steps taken in connection with the safe custody of the firearms and ammunition including provision for access control, close circuit television system, security guards, fire fighting devices, etc.;

(iii)    verification forms containing the name and address of every person authorised to trade on behalf of the applicant at the premises, who must possess the requisite training for safe handling of firearms:

Provided that the Central Government may specify additional conditions on the conduct of business by the dealers having place of business in any area declared as a ?disturbed area? under the Armed Forces Special Powers Act, 1958 (AFSPA) (28 of 1958) or under Section 24-A or 24-B of the Act, by passing a general or special order in this regard.

(2)     An application for renewal of licence in Form VIII shall be made at least sixty days prior to the expiry of the said licence with the licensing authority along with the documents mentioned in sub-rule (1).

(3)     The licence granted in Form VIII shall be valid for a period of five years and it shall specify the types of arms and/or ammunition that may be sold or kept for sale and that may be deposited for safe custody under Rule 48 or under Section 21.

Rule - 74. Licence for restricted category of firearms and ammunition to arms and ammunition dealers.-

The Central Government in the Ministry of Home Affairs may, by a licence granted by it in Form VIII authorise selected dealers to buy, sell or keep for sale a specified amount of firearms and ammunition of Category I(b) or I(c) specified in Schedule I and the said licensee shall not sell or transfer any firearms or ammunition of such category to any person, without obtaining a prior confirmation from the licensing authority of the jurisdiction of the holder of the licence that the licensee has been issued the said licence to possess such restricted firearm or ammunition.

Rule - 75. Records of transactions to be maintained by arms and ammunition dealers.-

(1)     The licensee shall keep a register named as ?the Firearms Stock Register?, containing the following particulars, namely-

(a)     on the debit side,-

(i)      a stock number that must be clearly affixed by means of a temporary marking on the firearm;

(ii)     the make, type, caliber of the firearm, as well as every manufacturer's serial number or additional identification mark that is reflected on the firearm;

(iii)    the date of receipt of the firearm;

(iv)    in case of trade transfer, the full name, licence number, period of validity of licence, UIN and physical address of the manufacturer or dealer from whom the firearm was purchased or acquired along with the particulars of the purchase invoice, challan, transport documents and details of the transport licence in Form XII, if applicable;

(v)     in case of private transfer, the full name, licence number, period of validity of licence, UIN, physical address of the licensee, the authorisation to sell issued by the concerned licensing authority to the licensee or his legal heirs from whom the firearm was purchased or acquired and the signature of the person from whom the firearm was acquired.

(b)     on the credit side, against the stock number referred to in sub-rule (1),-

(i)      the date of sale of firearm;

(ii)     in case of trade transfer, the full name, licence number, period of validity of licence, UIN and physical address of the dealer to whom the firearm was sold or transferred along with the particulars of the sale invoice, challan, transport documents and details of the transport licence in Form XII, if applicable;

(iii)    in case of private transfer, the full name, licence number, period of validity of licence, UIN, physical address of the licensee, details of the authorisation to purchase and the purchase period mentioned on licence issued by the concerned licensing authority to the licensee to whom the firearm was sold or transferred along with the particulars of the sale invoice and the signature of the person to whom the firearm was sold;

(iv)    the signature of the person responsible for the transfer of the firearm shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.

(2)     The licensee shall keep a register named as ?the ammunition register?, containing the following particulars, namely-

(a)     on the debit side,-

(i)      the date of receipt of the ammunition;

(ii)     in case of trade transfer, the full name, licence number, period of validity of licence, UIN and physical address of the manufacturer or dealer from whom the ammunition was purchased or acquired along with particulars of the purchase invoice, challan, transport documents and details of the transport licence in Form XII, if applicable;

(iii)    in case of private transfer, the full name, licence number, period of validity of licence, UIN, physical address of the licensee, and the signature of the person from whom the ammunition was acquired.

Note.- Full details of the ammunition containing its caliber, make and quantity are required to be mentioned on all the documents and the register;

(b)     on the credit side,-

(i)      the date of sale of ammunition;

(ii)     in case of trade transfer, the full name, licence number, period of validity of licence, UIN and physical address of the dealer to whom the ammunition was sold or transferred along with particulars of the sale invoice, challan, transport documents and details of the transport licence in Form XII, if applicable;

(iii)    in case of private transfer, the full name, licence number, period of validity of licence, UIN, physical address of the licensee, details of the authorisation to purchase and the purchase period mentioned on licence issued by the concerned licensing authority to the licensee to whom the ammunition was sold or transferred along with particulars of the sale invoice and the signature of the person to whom the ammunition was sold;

(iv)    the signature of the person responsible for the transfer of the ammunition shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.

Note.-Full details of the ammunition containing its caliber, make and quantity are required to be mentioned on all the documents and the register.

(3)     In case of trade transfers mentioned in sub-rule (1) and sub-rule (2), the dealer making such sale or transfer shall satisfy himself prior to entering into such transaction that the quantity of the firearms or ammunition to be sold or transferred does not exceed the total licensed quantity of the purchasing dealer as mentioned on his licence on the date of sale or transfer.

(4)     No trade transfers of firearms and ammunition shall be made under this rule unless accompanied by a sales invoice.

(5)     The registers maintained under sub-rules (1) and (2) shall be kept at the business premises specified on the licence and every page of such register shall be numbered in sequence with entry recorded in ink and any amendment effected by means of interlineations or crossing out in ink and not by way of erasure and be initialed by the person effecting it.

(6)     No person may remove or cause to be removed any page from any register contemplated in this rule and removal of any page there from shall be deemed, in the absence of evidence to the contrary, to have been removed by or on the authority of the licensee who is obliged to keep such register.

(7)     All particulars to be entered in a register under this rule, shall be recorded immediately on receipt, transfer or sale, as the case may be, of the firearm or ammunition concerned and in addition to the particulars specified in sub-rules (1) and (2) shall depict the daily balance of stock in hand of firearms and ammunition.

(8)     (a) The licensee shall establish an online electronic connectivity under his user id with the NDAL system and shall provide for a weekly electronic online transfer of data of the transactions made regarding firearms and ammunition for the week, as recorded in the registers referred to in sub-rules (1) and (2).

(b) If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means for submission of the weekly returns.

(c) Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Rule - 76. Licence to keep in custody arms and ammunition.-

(1)     The licensee in Form VIII shall not accept for deposit arms or ammunition under the provisions of Section 21 of the Act and for safe custody under Rule 48 without satisfying himself that there is no mala fide intention on the part of the depositor or any person on whose behalf the deposit is being made.

(2)     The licensee shall keep separate registers for arms and ammunition deposited under Section 21 and for safe custody under Rule 48.

(3)     The registers referred to in sub-rule (1) shall contain the following particulars, namely-

(i)      the date of receipt of firearm;

(ii)     the full name and address of the person from whom the arms or ammunition were acquired;

(iii)    the make, type, caliber of the firearm, as well as, every manufacturer's serial number or additional identification mark that is reflected on the firearm;

(iv)    the number, date of issue, validity period of the licence and UIN of the licensee and signature of the person from whom the firearm was acquired;

(v)     the date of return, transfer or disposal of the arms or ammunition; and

(vi)    the signature of the person to whom the arms or ammunition were returned, transferred or disposed.

(4)     The registers under sub-rule (2) shall be kept at the business premises specified on the licence and every page of such register shall be numbered in sequence with entry recorded in ink and any amendment effected by means of interlineations or crossing out in ink and not by way of erasure and initialed by the person effecting it.

(5)     No person may remove or cause to be removed any page from any register contemplated in this rule and if any page is removed there from, it shall be deemed, in the absence of evidence to the contrary, to have been removed by or on the authority of the licensee who is obliged to keep such register.

(6)     All particulars that must be entered in a register under this rule shall be recorded immediately on receipt, return or disposal, as the case may be, of the firearm or ammunition concerned and in addition to the particulars specified in sub-rule (3) depict the daily balance of stock in hand of firearms and ammunition kept under deposit.

(7)     (a) The licensee shall establish an online electronic connectivity under his user-id with the NDAL system and shall provide for a weekly electronic online transfer of data regarding firearms and ammunition deposited or released during the week, as recorded in the registers referred to in sub-rule (2).

(b) If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means for submission of the weekly returns.

(c) Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Part IV ACCREDITED GUNSMITHS

Rule - 77. Licence for carrying out minor repairs.-

(1)     A licence in Form IX-A entitles the licensee gunsmith to carry out minor repairs to firearms and accept and store such firearms.

(2)     The licence also entitles the gunsmith to acquire and keep in stock ammunition to test firearms.

Rule - 78. Licence for carrying out major repairs, conversion, etc.-

(1)     Where a licence is granted in Form IX for conversion or carrying out major repair, of any category of firearms or ammunition, it entitles the licensee gunsmith to fabricate components or parts, for the purpose of conversion or major repair of such firearms but not to manufacture such components or parts to be utilised for assembling into complete firearms or ammunition of any category.

(2)     The licence also allows the licensee for deactivation and storage of firearms.

(3)     The applicant applying for a licence in Form IX must possess professional technical expertise to act as a gunsmith from a national or international institute or body legally recognised for imparting the professional or technical training.

(4)     The Central Government in the Ministry of Home Affairs shall notify the technical course contents and institutions recognised for imparting the training and expertise referred to in sub-rule (3) by passing a general or special order in this regard.

(5)     Where a licence is granted in Form IX to shorten a firearm, the licence shall specifically state that the licensee is permitted to shorten a firearm:

Provided that the licensee, shall not be permitted to shorten the barrel length of any shotgun or rifle, to less than 20 inches.

(6)     Where such a licence is granted for conversion of ammunition, it shall not entitle the licensee to convert blank cartridges or any ammunition having no projectile into single or multiple projectile ammunition or to load or reload any ammunition.

(7)     The licensee having a licence in Form IX is entitled to accept and store a firearm and keep in stock any part of a firearm, including a main frame component, for the purpose of performing his work.

(8)     The licence also entitles the gunsmith to acquire and keep in stock ammunition to test firearms.

(9)     The licensee shall not alter or re-engrave or remove the serial number or any other identification mark of a firearm without the prior written permission of the licensing authority.

(10)  Firearms and ammunition may only be test fired by the licensee at an accredited shooting range or test bench or cabinet, only in such manner and subject to such conditions, as are specifically mentioned in his licence.

(11)  The licensee gunsmith who carries out alteration of the mechanism, caliber or barrel length of a firearm, before the conclusion of the work, shall notify the licensing authority in writing of-

(i)      the particulars of the firearm, including the type, name, caliber and manufacturer's serial number or additional identification number;

(ii)     the name and address of the licensee along with his UIN, licence number and date of the issue of the licence in respect of the firearm;

(iii)    the particulars of the work performed on the firearm.

(12)  The licensee holding a licence in Form IX may deactivate a firearm only with the prior permission of the licensing authority.

Rule - 79. Other conditions for licences issued in Form IX and IX-A.-

The validity of the licence granted in Form IX or Form IX-A shall be for a period of five years and shall specify the types of arms that may be converted, repaired (major or minor), tested (other than proof test) or to be kept for conversion, shortening, repairing (major or minor) or test (other than proof test) along with the description of ammunition allowed to be possessed for testing the repaired firearms or the description of ammunition allowed to be converted, as per the type of licence granted under this category.

Rule - 80. Unserviceable or defective and deactivated firearm.-

(1)     No firearm shall be categorised as unserviceable or defective or deactivated firearm unless it is certified by the licensing authority in writing in this regard.

(2)     Any licensee who wishes to get his firearm declared as unserviceable or defective or deactivated may make an application to the licensing authority for grant of permission for declaring it as unserviceable or defective or carrying out deactivation of the firearm and the licensing authority may grant the permission for declaring such firearm as unserviceable or defective or carrying out deactivation of the firearm.

(3)     A firearm shall only be deactivated by a gunsmith and in the manner specified under Rule 81.

(4)     Where the gunsmith declares a firearm to be unserviceable or defective or deactivates a firearm, he shall issue a certificate in this regard to the licensee indicating therein the reasons for declaring such firearm to be unserviceable or defective and in case of deactivation of the firearm, shall certify that the procedure for deactivation specified under Rule 81 has been complied with and shall forthwith inform the licensing authority within seven days along with copy of the certificate.

(5)     The licensee on receipt of the certificate referred to in sub-rule (4) shall within seven days of the receipt thereof, submit the said certificate along with the firearm for inspection to the licensing authority:

Provided that the licensing authority shall forward the firearm for ballistic testing wherever required.

(6)     The licensing authority on being satisfied after having inspected the firearm declared as unserviceable or defective or deactivated firearm and on the basis of the certificate and the ballistic report submitted to him, shall pass orders for destruction of unserviceable or defective firearms in the manner specified in Rule 104 and shall pass orders for deletion from the licence of the firearms so ordered for being destroyed or deactivated.

Rule - 81. Technical procedure for deactivation of firearms.-

(1)     A firearm shall be deactivated in the following manner, namely-

(i)      Barrel and chamber : A tight fitting metal plug to be inserted from the rear end and welded in place to prevent chambering of a cartridge or loading of a powder charge;

(ii)     Revolver cylinder : A tight fitting metal plug to be inserted from the rear end and welded in place to prevent chambering of a cartridge or loading of a powder charge;

(iii)    Firing pin : To be shortened and the firing pin hole in the breech face to be closed by welding;

(iv)    Breech face : 75% or more to be removed at an angle of 45?.

Explanation.-In the case of a revolver, ?breech face? refers to the area supporting the base of the cartridge in line with the barrel;

(v)     Slide, bolt or breech - block: 75% or more of the locking surfaces to be removed at an angle of 45?;

(vi)    Frame or receiver : 75% or more of the feed ramp, locking shoulders and supports to be removed and a metal obstruction welded in place to prevent a standard slide, bolt or breech-block from being fitted;

(vii)   Any other manner as approved in writing by the licensing authority based on the technical opinion of the person holding a licence in Form IX.

(2)     Firearms deactivated prior to the notification of these rules shall be deemed to have been deactivated according to these rules.

Rule - 82. Records of transactions to be maintained by gunsmiths holding a licence in Form IX or IX-A.-

(1)     The licensee shall keep a register known as ?the Firearms Repair Register?, wherein the following particulars shall be recorded, namely-

(a)     In respect of every firearm received for minor or major repair,-

(i)      a stock number that must be clearly affixed by means of a temporary marking on the firearm;

(ii)     the make, type, caliber of the firearm, as well as, every manufacturer's serial number or additional identification mark that is reflected on the firearm;

(iii)    the date of receipt of the firearm;

(iv)    the name, address and UIN of the licensee from whom the firearm was acquired;

(v)     the number, date and validity period of the arms licence, permit or authorisation of the person from whom the firearm was acquired;

(vi)    nature of repair done on the firearm or any other work performed; and

(vii)   the date of collection and signature of the holder of the licence, permit or authorisation issued in respect of the licence.

(b)     For licences granted in Form IX, in respect of main firearm components, received in stock,-

(i)      the date of receipt of the main firearm components;

(ii)     the purpose of such receipt;

(iii)    the name, address and UIN of the licensee from whom the main firearm components were acquired;

(iv)    the transfer or disposal of the main firearm components including the name, address and UIN of the licensee to whom these were supplied; and

(v)     the signature of the person who received it.

(2)     The licensee shall keep a register known as ?the Ammunition Stock Register?, wherein the following particulars shall be recorded, namely-

(a)     on the debit side,-

(i)      the caliber, make and quantity of all ammunition purchased or acquired;

(ii)     the date of receipt; and

(iii)    the number, date and UIN of the licence of the person from whom the ammunition was purchased or acquired.

(b)     on the credit side,-

(i)      the caliber, make and quantity of all ammunition consumed or used;

(ii)     the date and reason of disposal of the ammunition and the signature of the licensee confirming the entries as correct.

(3)     The registers maintained under sub-rules (1) and (2) shall be kept at the business premises specified on the licence and every page of such register shall be numbered in sequence with every entry written in ink and any amendment thereof effected by means of interlineations or crossing out in ink and not by way of erasure and must be initialed by the person, effecting it.

(4)     No person may remove or cause to be removed any page from any register contemplated in this rule and removal of any page there from shall be deemed, in the absence of evidence to the contrary to have been removed by or on the authority of the licensee who is obliged to keep such register.

(5)     All particulars to be entered in a register under this rule, shall be recorded immediately on receipt, transfer, use or disposal, as the case may be, of the firearm, main firearm component or ammunition and in addition to the particulars specified in sub-rules (1) and (2), shall depict the daily balance of stock in hand of firearms, main firearm components and ammunition kept for repair or testing.

(6)     (a) The licensee shall establish an online electronic connectivity under his user-id with the NDAL system and shall provide for a weekly electronic online transfer of data of transactions regarding firearms and ammunition for the week, as recorded in the registers referred to in sub-rules (1) and (2).

(b) If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means for submission of the weekly returns.

(c) Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Part V COMMON PROVISIONS FOR MANUFACTURERS, ARMS DEALERS AND GUNSMITHS

Rule - 83. Inspection of premises, stock and record.-

Every Magistrate and any police officer not below the rank of Inspector, or, if the Central Government so directs, of Sub-Inspector, acting within the local limits of his authority, or any officer of the Central Government specially empowered in this behalf may,-

(i)      enter and inspect the premises in which arms or ammunition are manufactured or proof tested or repaired or in which arms or ammunition are kept by a manufacturer of or dealer in or gunsmith of such arms or ammunition; and

(ii)     examine the stock and accounts of receipts and disposals of arms and ammunition or any other register or document.

Rule - 84. Manufacture and sale of air weapons including paintball markers or guns.-

(1)     Notwithstanding anything contained in the foregoing provisions of these rules,-

(a)     Manufacture or proof test or both, transfer, sale, keeping for sale or transfer of all types of air weapons by a manufacturer, including air rifles, air guns and paintball markers or guns irrespective of the muzzle energy or caliber or bore shall be subject to licensing requirements under these rules:

Provided that an existing manufacturer shall, within a period of one year from the date of notification of these rules in the Official Gazette, apply to the licensing authority for grant of a licence for the manufacture of such weapons and the licensing authority may grant a licence in Form VII-C to such manufacturer.

(b)     All air weapons including air rifles and air guns, having muzzle energy more than 20 joules or 15 ft. lbs. and/or bore more than 0.177?or 4.5 mm, shall be subject to markings as specified in Rule 58.

(2)     Sale, transfer and keeping for sale or transfer of all types of air weapons including air rifles, air guns and paintball markers or guns irrespective of the muzzle energy or caliber or bore shall be only through the authorised arms and ammunition dealers or the air weapon dealers licensed under these rules:

Provided that any existing air weapon dealer shall, within a period of one year from the date of notification of these rules in the Official Gazette, apply to the licensing authority for grant of a licence for sale, transfer and keeping for sale or transfer of such weapons and the licensing authority may grant a licence in Form VIII-A to such dealer:

Provided further that the sale or transfer of air weapons including air rifles and air guns having muzzle energy more than 20 joules or 15 ft. lbs. and/or bore more than 0.177?or 4.5 mm and paintball markers or guns having muzzle energy not exceeding 90 m/s or 300 ft/s (300 fsp), shall be made only through an authorised arms and ammunition dealer to a valid arms licence holder.

(3)     Sale or transfer by the authorised arms and ammunition dealer or the air weapon dealer of air weapons including air rifles and air guns having muzzle energy less than 20 joules or 15 ft. lbs. and/or bore less than 0.177?or 4.5 mm shall be made against obtaining of an identification and residence proof from the buyer thereof and against issuance of an invoice containing the said particulars at the time of sale.

Explanation.-For the purpose of these rules, ?air weapon dealer? means a dealer, who buys, sells, transfers or keeps for sale or transfer air weapons having muzzle energy less than 20 joules or 15 ft. lbs. and/or bore less than 0.177?or 4.5 mm and having been granted a licence in Form VIII-A by the licensing authority.

Rule - 85. Obligations of air weapon dealers.-

(1)     The air weapon dealer shall keep a register namely, the ?Air Weapon Stock Register?, wherein on the debit side, all the receipts of air weapons against an invoice issued by manufacturers or dealers as the case may be; or in case of other person with details of name and address of such person, shall be recorded with the date of such receipt and on the credit side, all the sales or transfers of air weapons against sales invoice to be issued shall be recorded with the date of such sale or transfer containing full details of the name and address of the buyer:

Provided that the licensee shall obtain and keep in his records proof of identification and proof of residence of the buyer and also of the seller at the time of purchase except in case of a trade transfer.

(2)     The air weapon dealers shall ensure that they have the capacity to store the air weapons as per the safe storage requirements as specified in Rule 10.

(3)     Every air weapon dealer shall obtain a UIN to get himself registered on the NDAL database through the licensing authority of his jurisdiction and allotted a separate user id and password for log in purposes and the licensing authority may require such dealer to upload the complete details of his transactions on the NDAL database on weekly basis for the week in addition to the register specified under sub-rule (1):

Provided that the weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Rule - 86. Powers of Central Government in certain cases.-

(1)     Where no licence is required for the manufacture, sale, import, export or transport of any category or description of arms or ammunition by or through a manufacturer or dealer, the manufacturer or the dealer, may be asked to register his name and address and place of business in such manner and at such place as the Central Government may prescribe by issuance of a general or special order in this behalf and the manufacturer or the dealer shall maintain such registers and furnish such information to the Central Government as it may require in respect of the arms or ammunition, so manufactured, sold, imported, exported, or transported.

(2)     Every manufacturer or a dealer referred to in sub-rule (1) shall obtain a UIN to get himself registered on the NDAL database through the licensing authority of his jurisdiction and allotted a separate user-id and password for log in purposes and the licensing authority may require manufacturer or dealer to upload the complete details of his transactions on the NDAL database on weekly basis for the week in addition to the registers specified under sub-rule (1):

Provided that the weekly returns for the current week shall be submitted by the close of business hours on every Saturday.

Chapter VI IMPORT AND EXPORT OF ARMS AND AMMUNITION

Rule - 87. Licences for import and export of arms and ammunition.-

The grant of licences for import and export of arms and ammunition under these rules shall be subject to the provisions of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992). The persons bringing into India the arms and ammunition as a part of their personal baggage shall be governed by the Customs Act, 1962 (52 of 1962) and the rules made there under:

Provided that a licence shall not be granted for the import or export for reimport of any arms or ammunition through the medium of post office.

Rule - 88. Import of arms and ammunition.-

(1)     Arms or ammunition shall be deemed to have been brought into India by a person, when such arms or ammunition are imported through an agent and are either consigned to such person direct, or consigned to the said agent, if the agent possesses a certificate from the said person that the arms or ammunition are bona fide his property and the agent only clears the arms or ammunition from the Indian customs and forwards the same.

(2)     The dealer or manufacturer, who wants to import a firearm or parts of firearms or ammunition shall file an application for grant of a licence in Form X at least twenty one days before the shipment of the firearm or ammunition to India or on good cause shown, such shorter period, as the licensing authority in his opinion deem fit and shall not arrange for the shipment of the firearm or ammunition prior to the issuance of the import licence.

(3)     The licensing authority granting the licence shall forthwith send a copy of the licence to the licensing authority having jurisdiction at the port of import.

(4)     The dealer or manufacturer shall immediately on the arrival of the shipment of firearms or parts of firearms or ammunition in India, notify the licensing authority as well as the licensing authority for the port of entry where the shipment has arrived, in writing of the arrival and provide the particulars of the container or consignment and place where the shipment can be inspected and the importer licensee shall not open the container or the consignment of firearms or ammunition before an inspection is conducted by the licensing authority of the port in presence of the Indian customs authority at the port of entry in India.

(5)     The dealer or manufacturer shall within seventy two hours of the arrival of the firearms or ammunition in India,-

(a)     arrange with the licensing authority of the port of entry to physically inspect the firearms or ammunition; and

(b)     on finalisation of the physical inspection, certify in writing to the licensing authority, who issued the import licence, that the imported firearms or ammunition corresponding with the import licence, have arrived in India.

(6)     Any delay in carrying out the inspection referred to in sub-rule (5) within seventy two hours resulting in any additional charges or demurrage shall be attributed to the licensing authority at the port of entry and the customs authority and not the importer licensee.

Rule - 89. Import of certain type of arms.-

(1)     Import of replicas of contemporary or modern firearms shall be subject to submission of certificate of innocuousness from the manufacturing company of the country of export and an undertaking from the importer that the replicas of the firearms to be imported are incapable, even with modification, of expelling or launching a shot, bullet or projectile by the action of an explosive charge or compressed air or any other gas.

(2)     Import of paintball markers or paintball guns shall be subject to submission of certificate from the manufacturing company of the country of export that the muzzle energy of the paintball markers or guns does not exceed 90 m/s or 300 ft./s (300 fsp) and an undertaking from the importer that the paintball markers or paintball guns shall be sold only through an authorised arms and ammunition dealer registered under these rules.

(3)     (a) Import of electronic disabling devices (EDD) shall be subject to submission of medical research reports on the technology used in such products, at the time of submitting application for import to the licensing authority, which shall include-

(i)      physiological effect of prolonged discharge on intoxicated adults;

(ii)     echocardiography evaluation of probes deployed into the chests of human volunteers;

(iii)    implanted pacemaker;

(iv)    repeated or long duration exposure : Academia and lack of respiration;

(v)     cardiovascular effects;

(vi)    physiological effects of exposure after exercise;

(vii)   lactate and pH evaluation in exhausted humans;

(viii)  non-impairment of basic respiratory parameters during fifteen second device application.

(b) an undertaking from the importer that all types of electronic disabling devices (EDD) irrespective of their range shall be sold only through authorised arms and ammunition dealers having a licence under these rules.

Rule - 90. Export of arms and ammunition.-

(1)     The authority granting a licence in [41][Form X-A] for export of arms or ammunition from any customs port in India to any port in a foreign territory shall send a copy of such licence to the agent or master of the vessel or to the air carrier or the railway authority by which the arms or ammunition covered by the licence are intended to be taken out of India and shall forthwith send a copy of the licence to the licensing authority of the place, wherefrom the goods are to leave the Indian territory [42][further the export licence shall also be governed by the extant standard operating procedure issued by Department of Defence Production in the Ministry of Defence, from time to time].

(2)     Every application for the grant of a licence for export of arms specified in Category IV of the Schedule I, shall be accompanied by a certificate from the Director-General of Archaeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of ?antiquity? under the Antiquities and Art Treasures Act, 1972 (52 of 1972).

(3)     The District Magistrate having jurisdiction over the area out of which the goods to be exported are to cross the frontier of India may, in his discretion, require the licensee to produce the arms or ammunition for his inspection before allowing them to leave the area.

(4)     An export licence in [43][Form X-A] shall be non-transferable and issued in three original copies.

(5)     (a) The first copy of the export licence shall be returned to the issuing licensing authority within ten days of the date of export and which date must be duly certified by the Indian customs authorities;

(b) The second copy shall be returned to the issuing licensing authority within a period of ninety days after the export date stated on the export licence, which must bear the signature, an official date and name stamp of the end user, to serve as a delivery verification certificate:

Provided that failure to comply with conditions specified in clause (a) and clause (b) shall result in suspension of all pending and future export transactions of the exporter till the time the said conditions are duly complied with.

(6)     A one-time extension of validity of export licence, for a period not exceeding three months, may be granted by the licensing authority if for any genuine reasons stated in the application, the export transaction could not be carried out within the stipulated time of the validity of the export licence.

(7)     Where the licensee fails to export within the validity of the export licence, he shall return all the three copies of the export licence in original to the issuing licensing authority along with the reasons for non-compliance of the said transaction.

(8)     On completion of the export transaction, the exporter shall retain one original copy of the export licence, bill of lading or airway bill, packing lists and export invoice pertaining to the firearms or ammunition so exported and shall produce the said documents whenever required to do so by the issuing licensing authority.

Rule - 91. Export and re-import of arms and ammunition.-

(1)     A licence in [44][Form X-A] may be granted for export of arms or ammunition from one place in India and its re-import into another place in India by the Central Government in the Ministry of Home Affairs or any other officer, specially empowered by it, if the arms or ammunition are taken across intervening territory not forming part of India.

(2)     A copy of every licence granted under sub-rule (1) shall forthwith be sent by the Central Government both to the licensing authority of the place of dispatch and place of destination of the articles in India.

(3)     Arms and ammunition exported from India for the purpose of exhibitions, evaluations and demonstrations shall be returned to India within a period of six months after the date of export reflected on the export licence issued in [45][Form X-A].

Rule - 92. In-transit licence of arms and ammunition.-

(1)     No person shall, import, transport and re-export any arms or ammunition unless he holds in this behalf an in-transit licence in Form X [46][and Form X-A] issued by the Central Government in the Ministry of Home Affairs.

(2)     The application for grant of in-transit licence shall be accompanied by-

(i)      a proof of authority to export the arms and ammunition from the country of origin and a documentary proof of authority of import from the country of final destination that the arms or ammunition may lawfully be imported into the said country;

(ii)     the particulars of the intended transport route and mode of transport and the proposed port of entry and exit and likely date of the entry and exit along with a certified copy of the licence, permit, authorisation or any proof acceptable to the licensing authority, confirming the lawful possession of the firearm and ammunition in transit through the Indian territory;

(iii)    complete lists of the firearms and ammunition indicating the quantity, type of action, manufacturer's serial number, model and caliber of the firearms and quantity, type and caliber of ammunition forming part of consignment along with a consignment note to be carried in-transit through Indian territory.

(3)     The licensee shall immediately on the arrival of the arms or ammunition in India, in writing notify the issuing licensing authority referred to in sub-rule (1) as well as the licensing authority for the area where the shipment has arrived and provide the particulars of the container or consignment and place where it can be inspected and shall further ensure that the consignment is stored in a bonded warehouse under the jurisdiction of Indian customs authority and shall not open the container or consignment unless an inspection has been conducted by the licensing authority for the area and the customs authority.

(4)     The licensing authority may lay down conditions for transportation and route thereof, of the container or consignment through the Indian territory and all incidental expenses related to the security measures from the port of import to the port of re-export through Indian territory shall be borne by the licensee.

(5)     Storage of arms or ammunition for any period not exceeding one month in India, shall be granted in exceptional circumstances by the licensing authority with the prior consent of the local police authority and subject to such conditions of safe storage as the licensing authority may prescribe:

Provided that the arms and ammunition, shall be under the direct supervision of the licensee and the local police authority.

(6)     Arms or ammunition under an in-transit licence shall not for whatever reasons be sold, transferred or used in India.

(7)     It shall be the duty of the licensing authority granting an in-transit licence in Form X [47][and Form X-A] to send a copy of the licence to the District Magistrate having jurisdiction over the last port through which the consignment is to cross the frontier of India.

Rule - 93. Vessels entering the territorial waters of India.-

Arms or ammunition carried by a vessel entering the territorial waters of India or leaving such waters, shall be deemed to be imported or exported, as the case may be, irrespective of whether the vessel carrying, the arms or ammunition does or does not berth.

Rule - 94. Arms or ammunition to be delivered to Indian customs authority in certain cases.-

Where a vessel or aircraft, bound for a port other than a port in India, calls at any port in India in the course of its voyage, and remains there for a period exceeding forty eight hours, any arms or ammunition in the possession of any passenger not exempted from liability to take out a licence in respect of such possession shall be delivered by him to the Indian customs authority, to be detained until the departure by sea or air, as the case may be, of such passenger, and it shall not be necessary for such passenger to take out any licence in respect of the arms or ammunition so delivered and detained.

Rule - 95. Scrutiny by authorities of consignments containing arms and ammunition.-

(1)     The licence issued under Chapter VI of these rules shall be produced wherever applicable, to the authorities involved in the import or export transactions such as Indian customs authority, licensing authority of the port under the Act, railway authority, shipping agent, master of the vessel, air-carrier, transporter and any other authority directly or indirectly related with such transactions and the said authorities shall ensure that the consignment containing arms or ammunition correspond with the details contained in the licence.

(2)     Where in any case referred to in sub-rule (1), the original licence is not produced by the importer or the exporter or the consignee or the agent, or the original or attested copy of the licence does not accompany the consignment, as the case may be, or the licence is not identical in substance with the copy sent to the authority, or the arms or ammunition do not correspond with the description given in such licence, the authority shall not receive the consignment for despatch or allow it to proceed further or deliver the consignment, as the case may be, and shall, in case he is not a District Magistrate, forthwith inform the nearest Magistrate.

Chapter VII

Part I TRANSPORT OF ARMS AND AMMUNITION

Rule - 96. Prohibition of transport of arms and ammunition.-

(1)     Save as herein otherwise provided, no person shall transport over India or any part thereof any arms or ammunition or any arms specified in Category V of Schedule I, except under, and in accordance with the conditions of, a licence in Form XII granted under these rules.

(2)     Nothing in sub-rule (1) or in Section 12 of the Act shall be deemed to apply to arms or ammunition-

(a)     transported personally or as personal luggage, in reasonable quantities for his own use, by a person lawfully entitled to possess or carry such arms or ammunition;

(b)     transported by a person licensed to manufacture such articles, for prooftesting, in a case or package legibly addressed to a Government establishment or an establishment licensed under these rules, or retransported by such establishment to such person;

(c)     of Category V arms specified in Schedule I, transported through an area where the Central Government has, by notification in the Official Gazette, applied Section 4, or from such area to an area where Section 4 does not apply, provided that the arms are properly packed and labeled, showing clearly the description of these articles and the name and address of the consignee;

(d)     transported by a licensed manufacturer or dealer for export or after import, in accordance with a licence for their export or import,-

(i)      from the place of despatch to the port or other place of export, or

(ii)     from the port or other place of import to the place of destination, or

(iii)    by transshipment in the port of import for re-export;

(e)     transported-

(i)      by a person lawfully entitled to possess such articles, in reasonable quantities for his own use from the premises of a licensed manufacturer or dealer, or for purposes of examination or repair or test to or from any such premises, or to the address of any other person lawfully entitled to possess such articles; or

(ii)     by a licensed manufacturer or a dealer, in a case or package legibly addressed to a person lawfully entitled to possess such articles, in compliance with an order given by such person for the supply of such articles, in reasonable quantities, for his own use or after carrying out necessary repairs thereto;

(iii)    by a dealer to another dealer under trade transfer, within the same State against a sale invoice;

(f)      being chlorates, transported for bona fide industrial, agricultural or medicinal purposes:

Provided that-

(i)      transport of arms or ammunition under clause (d), sub-clauses (i) and (ii) of clause (e) or clause (f), shall be subject to obtaining a certificate of no objection from the licensing authority at the destination of the articles as provided for in Rule 98;

(ii)     transport of arms or ammunition personally for any of the purposes stated in sub-clause (i) of clause (e) without using them through any area outside the area of validity of his possession licence, shall be subject to his obtaining a licence in Form XII from the licensing authority at the starting place of transport; and

(iii)    prior intimation of the transport of arms specified in Category V of Schedule I under clause (c) or of chlorates under clause (f) shall be given to the officer in-charge of the nearest police station or a Magistrate having jurisdiction over the place of despatch.

(3)     The officer or Magistrate receiving prior intimation under clause (iii) of the proviso to sub-rule (2) shall immediately inform the District Magistrate, and if the articles are transported by rail, the Superintendent of railway police having jurisdiction,-

(i)      over the place of destination, in the case of transport of chlorates, and

(ii)     over the place of entry into the area where Section 4 applies, in the case of transport of arms specified in Category V of Schedule I.

Explanation.-For the purposes of these rules, ?transport? includes movement of arms or ammunition across any part of the country, but does not include movement of arms or ammunition by a licensed manufacturer or dealer from a warehouse, godown or any other similar place to his factory, shop or other place of business within the same village, town or city.

Rule - 97. Transport of arms or ammunition.-

(1)     A copy of licence granted in Form XII for transport of arms or ammunition beyond the local limits of the jurisdiction of the authority granting it shall forthwith be sent to the District Magistrate having jurisdiction over the area where the place to which the articles consigned is situated.

(2)     A copy of every such licence granted by a District Magistrate for transport within the limits of his jurisdiction shall forthwith be sent to the Subordinate Magistrate (if any) having jurisdiction over the place to which the arms or ammunition are consigned.

(3)     Where arms or ammunition are transported by rail, a copy of such licence or a copy of the no objection certificate referred to in Rule 98, shall be attached to the way bill or invoice, as the case may be, and advice of every such consignment shall be sent by the railway authorities from the forwarding to the receiving station.

(4)     A transporter having a licence in Form XIV for transport of arms or ammunition by road shall comply with the conditions specified in sub-rule (3) of Rule 101 in accordance with the procedure for transporter licence specified in Rule 102.

(5)     A licence for the transport of arms or ammunition shall not, save for special reasons to be recorded by the authority granting it, be granted for a period longer than three months:

Provided that a licence for a longer period, not exceeding six months, may be granted in connection with industrial purposes for transporting ingredients of ammunition in instalments from the godown to the factory of the licensee situated within the same district but not in the same locality:

Provided further that such licensee, gives prior intimation to the nearest Magistrate or officer-incharge of the police station and makes necessary entries promptly in the stock registers maintained for the purpose at both the godown and the factory.

Rule - 98. Previous consent in certain cases.-

(1)     A licence having effect beyond the local limits of the authority of the officer granting it shall not be granted for the transport or export or re-import of any arms or ammunition to a place, without ascertaining that there is no objection to the grant of such licence on the part of the District Magistrate having jurisdiction over the area in which such place is situated.

(2)     For the purposes of sub-rule (1), either-

(i)      a certificate of ?no objection? may be obtained by the applicant for the licence; or

(ii)     an enquiry may be made by the authority to whom application for grant of such licence is made.

Rule - 99. Carriage of arms and ammunition by air.-

(1)     No licensee holding a valid licence under these rules or a journey licence in Form XI [48][or import licence in Form X or export licence in Form X-A] or holding a transport licence in Form XII, may carry or cause or permit to be carried, arms and ammunition endorsed on his licence by air, except with the prior permission of the Director General of Civil Aviation (DGCA) in accordance with the Aircraft Rules, 1937 framed under the Aircraft Act, 1934 (22 of 1934).

(2)     The arms and ammunition granted permission under sub-rule (1) shall be so packed, protected and secured as to avoid any possibility of their being a source of danger and the packages shall be clearly and conspicuously marked on the outside.

Rule - 100. Packaging of arms and ammunition during transportation.-

The licensee holding a licence in Form XII, during transportation of firearms and ammunition shall ensure that-

(i)      firearms are packed separately from ammunition, and all ammunition shall be removed from firearms in a safe manner, before transportation;

(ii)     large consignments of firearms and ammunition be transported in an appropriately locked metal container, and packed to ensure maximum safety and minimum exposure;

(iii)    small consignments of firearms be transported in an appropriately locked metal container or strong wooden boxes or wrapped in hessian cloth tightened with iron strips; and

(iv)    direct continuous supervision and control of arms and ammunition being transported is strictly maintained for large shipments.

Part II TRANSPORTER'S LICENCE

Rule - 101. Licence for transporter.-

(1)     Any person applying for a transporter's licence in Form XIV shall in addition to the requirements laid down in Rule 11, submit-

(i)      proof that a proper functioning two way secure communication system between the vehicle transporting the arms or ammunition and the applicant is in operation;

(ii)     a detailed description of the safety measures fitted to the vehicle including GPS navigation system; and

(iii)    a detailed description of security precautions to be followed during transportation.

(2)     The transporter holding a licence in Form XIV shall before undertaking transport of arms and ammunition, obtain from the consignor a copy of his transport licence in Form XII in respect of the arms and ammunition to be transported.

(3)     The transporter using road transport shall provide to the person in charge of transportation, a typed list or computer printout on his letterhead of persons who will be directly involved in the transportation of the consignment of the arms and ammunition, containing their names and identity numbers and such list shall be attached to a certified copy of the licence in Form XIV:

Provided that the transporter shall get the police verification of the antecedents of his employees before assigning them any duty related to such transportation of arms or ammunition.

(4)     It shall be the duty of the licensing authority to ensure, before grant of licence to a transporter in Form XIV, that the applicant has made arrangements for the receipt, carriage and delivery of the arms and ammunition, the safe and efficient transportation thereof, the mode of transport by which the transportation is to take place, including the type and construction of the vehicle to be used, as well as the containers, persons to be involved and communication facilities, etc., for the safe and secure transport and storage of the arms and ammunition.

(5)     The licence granted to a transporter in Form XIV shall be valid for a period of five years.

(6)     The licence in Form XIV shall specify, the categories of arms and/or ammunition, maximum quantity during a calendar year, maximum quantity in a single consignment and maximum quantity in multiple consignments under a single shipment that may be allowed to be transported.

(7)     (a) The transporter licence in Form XIV shall be applicable for bulk transportations exceeding one hundred firearms or ammunition exceeding fifty thousand cartridges in a single consignment or multiple consignments forming part of a single shipment.

(b) The transport of arms and ammunition other than bulk transportation may be carried out by ISO 9001 certified transport companies.

Rule - 102. Procedural requirements for transporter's licence.-

(1)     An arms or ammunition transporter holding a licence in Form XIV shall possess at all times during such transport,-

(a)     a consignment note containing the following particulars-

(i)      the name, address, licence and UIN of the transporter;

(ii)     the name, address, licence number and UIN of the consignor and of the consignee in respect of arms and ammunition to be transported;

(iii)    the quantity, type of action, manufacturer's serial number, make and caliber of the firearms and quantity, make and caliber of ammunition; and

(iv)    the physical address wherefrom the firearms and ammunition were collected and the physical address of their final destination.

(b)     copy of the licence in Form XII authorising the transportation of such firearms and ammunition;

(c)     any other document which under these rules or any other law may be required.

(2)     A transporter holding a licence in Form XIV who is obliged to store the firearms or ammunition for any period of time after its receipt and before delivery, shall comply with the safe custody and storage requirements under Rule 10.

(3)     The licensee shall ensure direct supervision by him or through his personnel of an enroute consignment of arms or ammunition.

(4)     The transporter holding a licence in Form XIV shall obtain from the consignee a written confirmation for the consignment of arms and ammunition, which shall contain the following information, namely-

(i)      the name and surname of the recipient;

(ii)     the recipient's address;

(iii)    the telephone number, mobile number and email address of the recipient;

(iv)    the date and time of delivery;

(v)     the description of the arms and ammunition received; and

(vi)    the signature of the recipient confirming the deliverance.

(5)     A copy of the written confirmation from the consignee shall be submitted by the transporter to the licensing authority issuing transport licence in Form XII.

(6)     The transporter holding a licence in Form XIV shall immediately notify in writing the police and licensing authority in the event of non-delivery, loss or theft of the arms or ammunition.

(7)     In the event of the consignment under transportation being misused by, or stolen or lost due to the gross negligence of the transporter holding a licence in Form XIV or by any of its employees entrusted with such transportation, the licence of the transporter shall be liable to be revoked.

Chapter VIII DISPOSAL AND DESTRUCTION OF FIREARMS AND AMMUNITION

Rule - 103. Confiscation, capture or seizure of firearms and ammunition.-

(1)     The firearm bureaus under the Central Government or the State Governments shall maintain inventory for different categories of confiscated, captured, seized, recovered or surrendered arms and ammunition.

(2)     The firearm bureaus referred to in sub-rule (1) shall be granted UIN by the Central Government and allotted separate user id and password under the NDAL system.

(3)     The arms and ammunition confiscated, captured, seized, recovered or surrendered shall, on registration of a First Information Report at the nearest police station, be taken on charge of memo of seizures to be signed by the person(s) involved in confiscation or capture or seizure or recovery or surrender, and handed over to the empowered officer of the Central or the State Government along with history sheet of each firearm containing details of the make, type, manufacturer's serial number, caliber and nature of the firearm.

(4)     The empowered officer of the Central or the State Government referred to in sub-rule (2) shall handover the said arms and ammunition to the concerned Central or the State firearm bureau and the firearm bureau shall make an entry in the receipt column of its stock register.

(5)     The Central or the State firearm bureau shall get firearms and ammunition examined from a gunsmith holding a licence in Form IX or an officer of the Central Armed Police Force or State police department, authorised to examine.

(6)     On submission of the report by the examiner of the firearm, the firearm may be declared as serviceable or unserviceable or beyond economical repair (BER) and all such serviceable firearms shall be entered in the active firearm stock register and the details shall be uploaded on NDAL system against the UIN allotted to the firearm bureau.

(7)     The serviceable firearms may be, on receipt of the orders of the competent court, allotted to the eligible applicants under these rules by the firearm bureau against a valid arms licence in Form III, for the particular category of firearm against a sale voucher or invoice to be issued by the firearm bureau and the details of such sale or transfer shall be recorded in the register to be maintained by it and uploaded on the NDAL system.

Explanation.-For the purposes of this rule, firearm bureau means a unit working under the Central Government or State Home departments or under the State police department for deposit and disposal of confiscated, captured, seized, recovered or surrendered arms and ammunition.

Rule - 104. Destruction of firearms and ammunition.-

(1)     Any obsolete or obsolescent, condemned or unserviceable firearm or any confiscated, captured, seized, recovered or surrendered firearm that does not bear the manufacturer's serial number or additional identification mark shall be marked forthwith by the concerned Central or the State firearm bureau in accordance with the procedure laid down in Rule 34 and Rule 58 and details of such firearm be recorded in a separate register and uploaded on the NDAL system under a distinct category.

(2)     The firearm bureau shall submit to the local licensing authority an application containing the details of firearm to be destroyed, giving particulars regarding the make, type, caliber of the firearm as well as the manufacturer's serial number or additional identification mark and the licensing authority shall after verifying the particulars recorded in the list supplied to it by the firearm bureau, grant permission for destruction of firearm.

(3)     The firearms under this rule may be destroyed, only by melting, pressing or in any other manner determined by the licensing authority and ensuring that the original intent, design and purpose of the firearm or any part thereof is permanently or irrevocably destroyed:

Provided that a firearm or ammunition, shall be destroyed only in the presence of a designated officer deputed by the local licensing authority.

(4)     A list of firearms or ammunition destroyed under sub-rule (3) with the particulars of such firearms referred to in sub-rule (2) shall be submitted to the licensing authority within fourteen days of such destruction.

Chapter IX APPEALS UNDER ARMS ACT

Rule - 105. Appellate authorities.-

(1)     The appellate authority to whom an appeal shall lie against an order of the licensing or other authority specified in column (1) of the table below, shall be that specified in the corresponding entry in column (2) thereof:

TABLE

(2)     For the purpose of sub-section (6) of Section 17, the licensing authority shall be deemed to be subordinate to the appellate authority.

(3)     All licensing authorities shall work under the direction and control of their respective appellate authorities.

Rule - 106. Reasons to be communicated to appellate authority in certain cases.-

Where a licensing authority is of opinion that it will not be in the public interest to furnish reasons for the refusal, renewal, variation of conditions, revocation or suspension, of a licence, to the applicant, the recorded reasons therefor and the facts of the case shall be communicated by him to the appellate authority.

Rule - 107. Appeal against order of licensing authority or an authority suspending or revoking a licence under sub-section (6) of Section 17 of the Act.-

In any case, in which an authority issues an order-

(i)      refusing to grant or renew a licence or to give a ?no objection certificate? for such grant or renewal; or

(ii)     varying any condition of a licence or suspending or revoking a licence under sub-section (1), or sub-section (3) or sub-section (6) of Section 17,the person aggrieved by such order may, within thirty days from the date of issue of the order, and subject to the proviso to sub-section (2) of Section 18, prefer an appeal against that order, to the concerned appellate authority.

Rule - 108. Procedure to be followed by appellate authority.-

On receipt of an appeal, the appellate authority may call for the records of the case from the authority who passed the order appealed against and after giving the appellant a reasonable opportunity of being heard, pass final orders within sixty days of receipt of the appeal.

Rule - 109. Fee payable on a petition for appeal made under sub-section (1) of Section 18 of the Act.-

Every petition for appeal under sub-section (1) of Section 18, shall be accompanied by a fee of rupees one thousand.

Chapter X PROVISIONS RELATING TO NEPAL

Rule - 110. Import, transport and export of arms and ammunition for Government of Nepal.-

(1)     Where arms or ammunition are imported into India for despatch to the Government of Nepal, the customs authority at the port of disembarkation, or the licensing authority in other places, shall check the consignment against the list of arms or ammunition received from the Central Government and the packages shall be sealed thereafter in the presence of a Customs Examiner or any other authority appointed for the purpose by the Central Government.

(2)     (a) Where arms or ammunition imported into, or acquired in, India are to be despatched to Nepal for the Government of Nepal, they shall be accompanied by a certificate from the Indian customs authority or the licensing authority of the area concerned to that effect containing a description of the marks on each package or case sufficient to enable it to be readily identified and a general statement of the contents of such package or case;

(b) on receipt of requisition from the clearing agents or the firm concerned, as the case may be, the District Magistrate shall arrange for necessary escort up to the railway station;

(c) the railway authority shall, not receive for despatch any package or case containing, arms or ammunition unless accompanied by a certificate as required under clause (a).

(3)     Where in any case-

(i)      the list referred to in sub-rule (1), is not received from the Central Government, or

(ii)     the arms or ammunition imported into, or intended to be despatched from India do not correspond with the description given in such list,the authorities concerned shall not allow the consignment to be despatched to Nepal and shall forthwith inform the Central Government.

Rule - 111. Transport of arms from any place in Nepal to any other place in Nepal through Indian territory.-

(1)     Notwithstanding anything contained in Rule 6 and Rule 87, the Ambassador of India in Nepal, on an application made by the Government of Nepal, and subject to confirmation by the Central Government, may grant a licence in Form XV for the import into, possession in, transport across, or export out of, India from any place in the territory of Nepal to any other place in that territory across the frontiers of India, of arms or ammunition specified in Categories I and II of Schedule I or any other category of Schedule I by Nepal Government's troops or police, as the case may be.

(2)     Where under the authority of a licence granted under sub-rule(1), arms or ammunition are to pass across Indian territory,-

(a)     if entirely by rail, a copy of the licence shall forthwith be sent by the Ambassador to the district Magistrates having jurisdiction over the areas through which the arms or ammunition shall pass across the frontiers of India and also to the railway authorities of the place in the Indian territory through which the consignment shall pass;

(b)     if by road or river, a copy of the licence shall forthwith be sent to the district Magistrates having jurisdiction over the areas through which the arms or ammunition shall pass to Nepal across the frontiers of India.

(3)     The Central Government, or the Ambassador of India in Nepal with the approval of the Central Government, may make any order regulating the safe transit to Nepal across the frontiers of India of the arms or ammunition mentioned in this rule.

Chapter XI MISCELLANEOUS

Rule - 112. Common conditions applicable to all types of licences.-

(1)     The licensee shall-

(a)     not possess Government arms and ammunition as defined in clause (22) of Rule 2:

Provided that the above condition may be cancelled by the authority granting the licence empowered to do so by the Central Government, and an endorsement added showing the Government arms or ammunition which the licensee is authorised to possess.

(b)     on demand by an authorised officer produce the firearms possessed under his licence;

(c)     not sell or transfer any firearms or ammunition or any part thereof covered by his licence to any person not lawfully entitled to possess them;

(d)     forthwith give information at the nearest police station of the loss or theft of any arms or ammunition covered by his licence.

(2)     The authority granting or renewing the licence has the right to enquire at any time during the currency of the licence, whether the arms or ammunition for which it has been granted, is still in the possession of the licensee, and may require the production of the arms or ammunition for the purpose of such an enquiry.

(3)     Save where he is specially authorised in this behalf by the District Magistrate concerned, the licensee shall not carry any arms covered by the licence within the campus or precincts of any educational institution or a firearm free zone declared under these rules.

Rule - 113. Security and precautionary conditions for storage of ingredients of ammunition specified in Category VI of Schedule I.-

(a)     Chlorates shall be kept in a building constructed of non-flammable materials only and separated from any dwelling house, other building, highway, street, public thoroughfare or public place by a distance of not less than ten feet:

Provided that where the total quantity stored does not exceed one hundred kilograms, chlorates may be kept exclusively in a closed and secured receptacle placed in a building used for the keeping of other articles not being of an explosive or highly inflammable nature.

(b)     Sulphur shall not be kept in the same room with saltpeter in the premises specified in the licence:

Provided that when the quantity of each does not exceed one hundred kilograms, sulphur and saltpeter may be kept in separate closed receptacles in the same room.

(c)     No person shall smoke and no open fires shall be allowed at any time in the premises specified in the licence or in the vicinity of the receptacles mentioned in the provisos to clauses (a) and (b).

(d)     Where any building used for storage of such materials is fitted with electric lighting or power, the licensee shall get these installations tested at least once a year or once during the currency of the licence, by an electrical inspector appointed under the Electricity Act, 2003 (36 of 2003).

(e)     Any accident, fire or explosion occurring within the premises specified in the licence which is attended with loss of human life or serious injury to person or property shall be reported at once by the licensee to the officer in-charge of the nearest police station having jurisdiction over the place of his business or factory as well as to the inspector of explosives of the circle concerned.

(f)      The conversion into explosives of sulphur in admixture with chlorates shall be permitted for the following purposes only (and for no other purposes), namely-

(i)      in small quantities for scientific purposes; or

(ii)     for the purposes of manufacturing heads of matches; or

(iii)    for use in toy amorces (paper caps for toy pistols).

 

 

SCHEDULE III

Part I Licence Forms

Form I

Licence for-

(A)     Acquisition/Possession/Import and Transport of firearms or ammunition of categories I (a) and II of Schedule I; and

(B)     Import of firearms and ammunition of Categories I(b) and I(c) of Schedule I

UIN??????????????????.

The????of???..20??.

Date on which a copy is sent vide rule (7) to-

The District Magistrate of ??????district

(Signature)

The????of???..20??

Secretary/Joint Secretary

to the Government of India

or

Signature and designation of the officer specially

empowered to sign the licence under Rule 5

Form of Renewal of the Licence

Date and year of renewal	Date on which renewed licence expires	Signature and designation of renewing authority	SEAL
1	2	3	4

Conditions

In addition to the common conditions contained in Rule 112 of these rules, this licence shall be subject to the following additional conditions-

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       It covers only the arms and ammunition specified in Columns 2, 3 and 4 and for the purposes shown in Column 9.

3.       In case of import or transport-

(a)     an account of the contents of each package shall be legibly written thereon;

(b)     bulk shall not be broken before the articles reach the place of destination;

(c)     the articles shall be delivered only to a person lawfully entitled to receive them.

4.       The licensee shall give prior intimation to the licensing authority concerned of his intention to break up or dispose of any firearms or ammunition or any part thereof; failing which proof of the articles having been broken up or disposed of, will have to be furnished to the satisfaction of the licensing authority.

Form II

Licence for acquisition, possession and use of arms or ammunition of Categories III (b), III (c), III (d), III (e), V or VI of Schedule I

UIN????????????????????

The?????of????..20

(Signature)

SEAL	Licensing Authority ???????? Designation..??????????.. Place ?????????????.

 

Form of Renewal of the Licence
Date and year of renewal	Date on which renewed licence expires	Signature and designation of renewing authority	SEAL
1	2	3	4

Conditions

In addition to the common conditions contained in Rule 112 and specific safety conditions related to ingredients of ammunition contained in Rule 113 of these rules, this licence shall be subject to the following additional conditions-

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       It covers only the arms or ammunition specified in Columns 2, 3 and 4, so long as they are kept in the place described in Column 5, but does not authorise the licensee-

(i)      to carry arms;

(ii)     to keep Government arms or ammunition.

3.       Where a licence in this form is granted for the possession of Potassium Chlorate by an educational institution, the following further conditions shall apply:

(a)     The quantity of chlorate stored should be the minimum required for laboratory purposes as certified by the Head of the Institution to the licensing authority;

(b)     The stock of chlorate possessed should be kept in a well-made cupboard or almirah under lock and key under the control and supervision of a responsible member of the staff and the place where the chemicals are kept should be adequately secured.;

(c)     Accounts of issues and balances of chlorate possessed should be kept and checked with the actual stock at frequent intervals by a responsible member of the staff. The account book should be available for inspection on demand by any Magistrate or any Police Officer of a rank not below that of Inspector.

Form III

Licence for the acquisition, possession, carrying and use of arms or ammunition for sport/target practice/protection/display of categories 1(b), 1(c), III, V, VI of

Schedule I

 

 

 

Conditions

In addition to the common conditions contained in Rule 112 of these rules, this licence shall be subject to the following additional conditions-

(1)     This licence is granted subject to all the provisions of the Arms Act, 1959, and of the Arms Rules, 2016.

(2)     It covers only the person named, and the arms or ammunition described therein.

(3)     The licensee shall acquire and produce the arms together with the licence, within the time limit granted or extended as specified in Column 9, before the licensing authority. If within the period so specified or extended the licensee fails to acquire the arms and to produce the licence or the arms or both, as the case may be, the licence shall cease to be in force.

(4)     The licensee, at the time of purchasing any arms or ammunition shall cause the following particulars to be endorsed upon his licence under the vendor's signature, namely-

(a)     the name, description and residence of the person who takes delivery of the articles purchased;

(b)     the nature and quantity of the articles purchased; and

(c)     the date of purchase, and if the arms or ammunition are purchased from any person other than a licensed dealer, shall also cause the particulars specified in clauses (b) and (c) to be furnished in writing to the authority who granted this licence within such period as may be prescribed for this purpose by such authority.

(5)     (5) The licensee shall not purchase ammunition of any kind in excess of the maximum prescribed both for the amount purchasable in a year and for the amount that may be possessed at any one time as laid down in Rule 23. If, however, a licensee exhausts the total quantity of ammunition purchasable in a year earlier than the close of the year, he may for good and sufficient reasons be given a temporary increase in the total quantity purchasable at the discretion of the licensing authority:

Provided that a licensee may be permitted, to purchase ammunition from any authorised arms and ammunition dealer of a neighbouring State, by the concerned licensing authority for any reasons deemed appropriate by it and endorsement to this effect shall be made on the licence by such licensing authority.

(6)     Without prejudice to the voidance of this licence for breach of any of the foregoing conditions, it shall be void if-

(a)     the licensee dies, or

(b)     any weapon-covered thereby-

(i)      is sold or transferred; or

(ii)     is attached in execution of a decree;

Provided that where a weapon is sold or transferred, the licensing authority may permit the holder of the licence to acquire a fresh weapon of the same description within such period as may be specified by him in this behalf and subject to fulfillment of condition (3) mentioned above.

(7)     The licensee shall not carry any firearm to a firearm free zone licensed under these rules. Further, the licensee shall not carry a firearm in a public place unless the firearm is carried-

(a)     in the case of a handgun-

(i)      in a holster or similar holder designed, manufactured or adapted for the carrying of a handgun and attached to his person; or

(ii)     in a rucksack or similar holder; or

(b)     in the case of another firearm, in a holder designed, manufactured or adapted for the carrying of a firearm.

Further the firearm must be completely covered and the person carrying the firearm must be able to exercise effective control over such firearm.

(8)     The licensee shall not resort to brandishing of firearms in public place nor shall he carry or discharge a firearm in a built up area or any public place on the occasion of marriage, public assembly, fair or procession or any public event.

(9)     The licensee shall not point out any firearm, whether or not it is loaded or capable of being discharged, at any other person, without a good reason to do so.

(10)  The licensee shall ensure to keep his firearm in his possession at a secured place under lock and key when such firearm is not carried on his person or not under his direct control, however, he shall not deposit any firearm or ammunition in any bank locker.

(11)  The licensee shall in the event of any loss, theft or destruction of the arms licence or firearm shall report about such an event to the nearest police station within 24 hours after having become aware of the loss, theft or destruction of the licence or firearm.

(12)  The licensee shall submit the application for renewal of licence minimum sixty days prior to expiry of the validity period of his licence with the concerned licensing authority along with the payment of fees as applicable under Schedule IV.

(13)  Permission to possess Government arms or ammunition may be given by the licensing authority if empowered to do so by the Central Government by making an endorsement on the licence showing the Government arms or ammunition, which the licensee is authorised to possess.

Conditions for additional licences under Rule 20

(14)  Additional licensee at the time of making an application for grant of an additional licence shall not hold any individual licence in his name. Further the additional licensee is not eligible to apply for an individual licence during the period he is an additional licensee.

(15)  The additional licensee is prohibited to acquire or purchase, sell or transfer, any arms and ammunition on his additional licence. Only the arms and ammunition endorsed on the parent licence may be got endorsed on the additional licence.

(16)  The period of validity and the area validity of the additional licence shall rank pari-passu with that of the parent licence. The validity of additional licence shall lapse with the parent licence and if in any eventuality the parent licence is suspended, revoked or cancelled, the additional licence shall also be subject to the same consequence.

(17)  In case the holder of additional licence shifts temporarily or permanently from the premises of the parent licensee, the additional licence shall automatically lapse and such additional licence shall have to be immediately surrendered to the licensing authority.

Form III-A

Licence for possession and carrying by a retainer of an Exemptee of arms or ammunition for the purpose of sport/protection/display

 

 

Conditions

In addition to the common conditions contained in Rule 112 of these rules, this licence shall be subject to the following additional conditions-

1.       This licence is granted subject to all the provisions of the Arms Act, 1959, and of the Arms Rules, 2016.

2.       It covers only the person named in Column 4 of this licence and the arms or ammunition described in Columns 6 and 7.

3.       This licence shall only be granted to a person nominated in that behalf and certified to be his own retainer by a person exempted under Section 41 of the Act, and it shall only be granted in respect of the arms or ammunition specified in this behalf by, and being the property of, such exempted person.

4.       The grant/renewal of this licence is subject to the condition that it shall expire on the date on which the person specified in Column 3 of this licence ceases to be exempted under Section 41 of the Act where such date is earlier than the date on which it would otherwise expire in the normal course.

5.       The licensee shall not carry any arms covered by this licence otherwise than in good faith for the purpose of sport/protection/display.

Form III-B

Permit to Retainers of Companies

 

Form IV

Composite licence for acquisition/possession/carrying and use of arms or ammunition for destruction of wild animals which do injury to human beings or cattle and damage to crops

 

 

Conditions

In addition to the common conditions contained in Rule 112 of these rules, this licence shall be subject to the following additional conditions-

1.       This licence is granted subject to-

(a)     all the provisions of the Arms Act, 1959, and of the Arms Rules, 2016;

(b)     the provisions of Sections 11 and 39 of the Wild Life (Protection) Act, 1972 (53 of 1972), or other relevant Sections, as the case may be, in respect of the State and Union Territory where the said Act is applicable.

2.       The licensee shall not carry any arms covered by this licence otherwise than in good faith for destruction of wild animals which do injury to human beings or cattle and damage to crops beyond the place or area entered in Column 7.

3.       The licensee shall not purchase or possess ammunition of any kind in excess of the maximum allowed under Columns 5 and 6 of the licence subject to the maximum limits laid down in Rule 23.

 

4.       At the time of purchasing any arms or ammunition the licensee shall cause the following particulars to be endorsed upon his licence under the vendor's signature namely:

(a)     the name, description and residence of the person who takes delivery of the articles purchased;

(b)     the nature and quantity of the articles purchased; and

(c)     the date of purchase;

and if the arms are purchased from any person other than a licensed dealer, he shall also cause the particulars specified in clauses (b) and (c) to be furnished, in writing, to the authority who granted this licence within such period as may be prescribed for this purpose by such authority.

5.       The licensee shall acquire and produce the arms together with the licence, within the time limit granted or extended as specified in Column 9, before the licensing authority. If within the period so specified or extended the licensee fails to acquire the arms and to produce the licence or the arms or both, as the case may be, the licence shall cease to be in force.

6.       For licence granted for destruction of wild animals which do injury to human beings or cattle and damage to crops, the licensee shall produce this licence and every weapon covered thereby before the Magistrate referred to in Column 11, once every year, between the 15th November and the 31st December.

7.       Further,

(a)     The licensee shall not lend any arms or ammunition covered by this licence to any person;

(b)     Where, after the end of any harvest season, the State Government considers it expedient that for the protection of wild life in any area, any firearm or ammunition licensed in this form should be deposited in a police station or with a licensed dealer, it may, by order, require any licensee to so deposit such firearm or ammunition for such period as the arms are not required for protection of crops and as may be specified therein, and thereupon the licensee shall be bound to comply with such order.

8.       Without prejudice to the voidance of this licence for breach of any of the foregoing conditions, it shall be void if-

(a)     the licensee dies; or

(b)     any weapon covered thereby-

(i)      is sold or transferred, or

(ii)     is attached in execution of a decree:

Provided that where a weapon is sold or transferred, the licensing authority may permit the holder of the licence to acquire a fresh weapon of the same description within such period as may be specified by him in this behalf.

Form V

Licence for acquisition, possession and use, for the purpose of sport/target practice, of firearms or ammunition

 

 

Conditions

In addition to the common conditions contained in Rule 112 of these rules, this licence shall be subject to the following additional conditions-

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       It covers only the mess, club, association or firing range named and the arms and ammunition described therein.

3.       The licensee shall acquire and produce the arms together with the licence, within the time limit granted or extended as specified in Column 8, before the licensing authority. If within the period so specified or extended the licensee fails to acquire the arms and to produce the licence or the arms or both, as the case may be, the licence shall cease to be in force.

4.       The licensee shall, at the time of purchasing any arms or ammunition, cause the following particulars to be endorsed upon its licence under the vendor's signature, namely:

(a)     the name, description and residence of the person who takes delivery of the articles purchased on behalf of the mess, club or association;

(b)     the nature and quantity of the articles purchased; and

(c)     the date of purchase;

and if the arms or ammunition are purchased from any person other than a licensed dealer, shall also cause the particulars specified in clauses (b) and (c) to be furnished in writing to the authority who granted this licence within such period as may be prescribed by that authority for this purpose.

5.       No purchase of ammunition shall, however, be permitted except on a written certificate from the licensee certifying that with the amount proposed to be purchased, the total quantity of ammunition in his possession will not exceed the maximum which he is entitled to possess at any one time, or his total allowance for the year.

6.       The mess, club, association or firing range shall not purchase or possess ammunition in excess of the quantities allowed under Columns 4 and 5 of the licence or the maximum, which may, from time to time, be fixed by the Central Government for the amount purchasable in a year and for the amount that may be possessed at any one time. Proper inventory of ammunition acquired and consumed shall be maintained to include ammunition consumed for its own use and consumed by the registered members of such mess, club, association or firing range.

Form V-A

 

(Name and Signature of the lender)

Form V-B

To be signed/stamped by the responsible person on behalf of the shooting club/association

Form VI

Temporary Import/Export Licence

Licence Number???????????..

 

 

Category	Type of licence	Category of arms specified in Schedule I
(a)	that sports person (s) is/are entitled to import into, possession, use (for shooting sport events), journey in, transport across and export out of India for the duration of the shooting sport event or till the validity of visa, whichever is earlier	III
(b)	that tourist is entitled to acquire/possess (but not use) during the course of his stay in/carrying in/export out of India	III, IV, V (Made in India)
(c)	that a foreign visitor is entitled to import into, possession, display at a trade or sport show and export out of India	III
(d)	that an official of a foreign government or a distinguished foreign visitor or a foreign law enforcement officer with the prior approval of MEA is entitled to import into, possess, carry and export out of India	III
(e)	that a legitimate person with the prior approval of Central Government is entitled to import into, possess, carry and export out of India	III

Conditions

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       It covers only the persons named, and the arms or ammunition described therein.

3.       On arrival at any Indian port, the licence together with the passport/visa, shall be presented to the licensing authority of the port of arrival, along with an undertaking from the licensee that the arms or ammunition endorsed on the licence shall not be sold or transferred to any person during his stay in India, wherein an entry to this effect shall also be made by the licensing authority in the passport/visa giving full particulars of the arms and ammunition for which the licence has been granted.

4.       The licensee shall not, unless specially empowered in this behalf by the authority granting the licence, carry arms or ammunition to a fair, religious procession or other public assemblage or within the campus or precincts of any educational institution or any firearm free zone while and during his stay in India.

5.       The licensee shall-

(a)     on demand by any Magistrate, police officer or any authorised officer produce the firearms covered by this licence;

(b)     forthwith give information at the nearest police station of the loss or theft of any arms or ammunition covered by the licence.

The licensee, while in India, is prohibited to sell or transfer any arms or ammunition or part thereof covered by this licence, to any person.

6.       The licensee shall produce the firearm at the time of leaving India and return his licence to the passport-checking authority or other officer empowered by the District Magistrate in this behalf at the port or other place of departure from India.

7.       Export of Category IV arms shall be allowed only if the application is accompanied by a certificate from the Director-General of Archaeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of ?antiquity? under the Antiquities and Art Treasures Act, 1972 (52 of 1972).

Form VII

Licence for

Manufacture Proof Test Manufacture and Proof Test of Firearms/Ammunition

UIN ?????????. Licence Number ?????????.

The????of???..20??.

Date on which a copy is sent vide Rule 7(2) to-

The District Magistrate of ??????district

The State Government of .?????????.

The????of???..20??

 

[54][Explanation.- This Form shall apply to firearms and their following parts, namely:-

(a)     Barrel;

(b)     Cylinder;

(c)     Bolt;

(d)     Breech Block;

(e)     Slide;

(f)      Firing Pin;

(g)     Frame or Receiver;

(h)     Extractor;

(i)      Hammer/Striker.]

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

(b) This licence entitles the licensee to manufacture or proof test firearms or ammunition as specified in Columns 3 and 5 respectively.

2.       The licensee shall be required to construct the factory premises, set-up plant and machinery within 7 years of the grant of licence.

3.       The licensee is permitted to conduct trial runs and develop proto types within the initial validity period of licence.

4.       The licensee should preferably be self-sufficient in areas of product design and development and should have maintenance and life cycle support facility of the product to be manufactured or proof tested.

5.       The standards and testing procedures for firearms and ammunition to be produced under licence from foreign collaborators or from indigenous research and development shall be provided by the licensee to the Government nominated Quality Assurance Agency, which will inspect the finished product in the trial run and conduct surveillance and audit of the Quality Assurance Procedures before the licensee applies for permission for commencement of commercial production.

6.       The licensee setting up a new manufacturing or proof test facility shall fully comply with the security conditions contained in the Security Manual prepared by the Department of Defence Production, Ministry of Defence before filing intimation for commencement of commercial production for manufacture of firearms and ammunition.

(a)     This licence entitles the licensee to take any arms or ammunition for testing to an accredited shooting range with prior permission of the licensing authority.

(b)     This licence is valid only so long as the licensee carries on the manufacture and/or proof test in the premises shown in Column 1 thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c)     The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

7.       The licensee shall maintain registers of all arms manufactured or proof tested, of all ammunition manufactured, or transferred, of all stock in hand, and of all sales, showing the particulars in such forms as prescribed in the rules. Further, the licensee shall carry on the work of proof testing and stamp proof marks on the firearms, which are proved, in accordance with Rule 59 of these rules.

8.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

9.       The licensee shall affix on a conspicuous part of his place of business and factory a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to manufacture and/or proof test Firearms and Ammunition?.

10.     The licensee shall not manufacture firearms and ammunition of any category or description other than those allowed to be manufactured under Columns 2 and 4; nor expand his business, except with the prior permission of the Central Government and subject to such conditions as may be prescribed by the Central Government.

11.     The licensee shall not sell to anyone any firearm manufactured by him unless such firearm-

(a)     is duly proof tested at a Government establishment or a proof house licensed under these rules or in case of a composite licence proof tested in house;

(b)     bears proof mark; and

(c)     bears identification marks required by Rule 58.

12.     The licensee shall not sell firearms or ammunition elsewhere than at the place of business or factory specified in Column 1.

13.     The licensee shall at the time of sale or transfer of a firearm enter in his register the manufacturer's serial number and other identification marks, if any, stamped on the firearm at the time of manufacture or otherwise.

14.     The licensee shall give information of all sales or transfers of arms and ammunition, to such persons and in such manner as the Central Government may direct.

15.     The licensee shall not sell or transfer any quantity of ammunition to any person licensed to possess or carry arms or ammunition without his first obtaining a written certificate from such person to the effect that, with the quantity of ammunition proposed to be purchased by him, the total quantity in his possession will not exceed the maximum quantity which he is entitled to possess at any one time or his total allowance for the year:

Provided that he shall not, in any case, sell or transfer to any person any quantity of ammunition in excess of the maximum which may be fixed by the Central Government for such person or which is endorsed on such person's licence.

16.     The licensee shall, at the time of sale or transfer of any arms or ammunition to a person holding a licence in Form III, Form IV or Form V endorse on the licence-

(a)     the name, description and residence of the person who takes delivery of the articles sold or transferred;

(b)     the nature and quantity of the articles sold or transferred; and

(c)     the date of sale or transfer; and shall sign the endorsement (and affix his seal).

17.     The licensee shall not sell firearms and ammunition to an officer, non-commissioned officer or soldier of the armed forces of the Union, unless such person produces a written pass or permit signed by his Commanding Officer, and then only to the extent and on the conditions specified in such pass or permit.

Conditions related to Inventory Management System as per Rule 56(5)

1.1 Separation of powers

Checks and balances should be put in place to ensure that personnel involved in the management of manufacturing of arms and ammunition facility do not simultaneously hold responsibilities that would make it easier for them to steal or otherwise divert firearms while hiding their malfeasance from view.

For example,-

(a)     the same personnel should not be responsible simultaneously for conducting storekeeping, accounting and auditing functions;

(b)     personnel responsible for physically verifying the transfer of firearms should not be responsible for compiling the physical records of the firearm transfers;

(c)     Personnel responsible for firearms accounting should not participate in stock checks without the direct supervision of storage personnel;

(d)     Regular external audits of firearms stocks should be carried out by independent bodies.

1.2 Firearms Account

An account shall be maintained at each manufacturing facility that records the following information for each firearm in storage:

(a)     make;

(b)     model;

(c)     caliber;

(d)     serial number;

(e)     date entered into finished stock;

(f)      date transferred/sold/exported;

(g)     record of modifications and/or repairs; and

(h)     overall quantity of firearms, disaggregated by type.

The firearms account should be in electronic form and shall be ?backed up?. Backups should be in both electronic and hard copy, but may be only in hard copy. In addition uploading of data on NDAL for the current week transactions is mandatory by the close of business hours on every Saturday. Whatever form the backups take, they shall be stored separately from the original and from each other in order to prevent the loss of all data in the event of theft, fire, etc. at the weapons accounting office. Firearms accounts should be kept indefinitely.

1.3 Issue of firearms

Only authorised officials shall remove firearms and ammunition from manufacturing unit's storage areas. A system to positively identify and authenticate persons authorised to remove firearms from storage areas shall be developed and implemented.

Such a system should include a register or log, which can be easily cross-referenced with the firearms account that records at least the following information:

(a)     name and signature of individual removing firearm(s);

(b)     date and time of issue and return of firearm(s);

(c)     make, model and serial number of firearm(s) removed and returned; and

(d)     purpose of removal of firearm(s).

1.4 Stock checks

The contents of firearms stock shall be verified on a regular basis against the firearm account, specifically,-

(a)     a physical stock check by quantity and type of firearms should be conducted-

- every day in the case of smaller volume manufacturing unit;

- every week in the case of larger volume manufacturing unit.

(b)     a physical stock check by serial number should be conducted on at least 10% of the firearms in stock-

- every week in the case of smaller volume manufacturing unit, and

- every month in the case of larger volume manufacturing unit.

(c)     a 100% physical stock check by quantity, type and serial number should be conducted-

- every six months, regardless of the quantity of firearms in storage, and

- whenever the custody of keys is permanently transferred between an in-coming and outgoing key custodian.

1.5 Reporting of losses and investigations

Any suspected loss or theft of a firearm shall immediately be reported to the appropriate authority, which should immediately instigate an independent investigation by an individual or organisation unconnected with the firearms management system.

An investigation report should be compiled, including the following information:

(a)     identity of the firearm, including its

(1)     make,

(2)     model,

(3)     caliber,

(4)     serial number

(b)     date, location and unit involved;

(c)     summary of circumstances of loss;

(d)     explanation of loss (e.g. negligence, theft, etc.);

(e)     disciplinary and/or criminal action taken;

(f)      recommendations to prevent a reoccurrence;

(g)     date and location of recovery of the firearm(s) (if applicable);

(h)     summary of circumstances of recovery (if applicable).

The identity of lost or stolen firearms, as set out in (a) above, shall be recorded and retained in NDAL system in order to facilitate their timely identification upon recovery.

When processing inventory adjustments, no firearm loss shall be attributed to an accounting or inventory discrepancy unless an investigation has determined that the loss was not a result of theft.

1.6 Determination of surplus stocks

It is the prerogative of the manufacturing units to review the types and numbers of firearms with a view to determining the types and numbers of firearms that have become surplus to national/international requirements.

Surplus stocks are understood as functioning firearms (including their parts, components and ammunition) that are no longer required by the armed services of the State in order to ensure internal and external security nor could be exported to legitimate buyers. Firearms determined to be surplus should be-

(a)     officially declared as surplus;

(b)     recorded as surplus in the firearms account;

(c)     taken out of service;

(d)     stored separately; and

(e)     destroyed in accordance with the guidelines.

Form VII-A

Licence to manufacture, sale, transfer, keeping for sale, transfer arms and ammunition of Category V of Schedule I

UIN	Licence number	Name, description and business address of licensee	Description of arms allowed to be manufactured (Category V only)		Date on which the licence expires
			Category of arms	Annual production (Number)
1	2	3	4	5	6

 

 

Form of Renewal of Licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

(b) This licence is valid only so long as the licensee carries on the trade or business in the premises shown in column (3) thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c) The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

2.       The licensee shall not sell or transfer any arms of Category V to a person residing in an area to which Section 4 of the Act applies, unless the said person produces a licence, or is exempted from the obligation to take out a licence, to acquire, possess or carry such arms in that area.

3.       The licensee shall maintain registers of all arms and ammunition manufactured, or transferred, of all stock in hand, and of all sales, showing the particulars in such forms as may be prescribed for the purpose by the Central Government under Rule 86.

4.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

5.       The licensee shall affix on a conspicuous part of his place of business, factory or shop a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to manufacture/transfer/sell arms or ammunition of Category V?.

6.       The licensee shall not manufacture arms of any category or description other than those allowed to be manufactured under column (4).

Form VII-B

Licence to manufacture, sale, transfer, keeping for sale, transfer replicas of firearms

 

 

Form of Renewal of Licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

(b) This licence is valid only so long as the licensee carries on the trade or business in the premises shown in column (3) thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c) The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

2.       The licensee shall maintain registers of all arms and ammunition manufactured, or transferred, of all stock in hand, and of all sales, showing the particulars in such forms as prescribed under Rule 70.

3.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

4.       The licensee shall affix on a conspicuous part of his place of business, factory or shop a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to manufacture/transfer/sell replicas of firearms?.

5.       The licensee shall not manufacture replicas of arms of any category or description other than those allowed to be manufactured under column (4).

Form VII-C

Licence to manufacture, sale, transfer, keeping for sale, transfer air weapons including air rifles and air pistols

 

 

Form of Renewal of Licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

(b) This licence is valid only so long as the licensee carries on the trade or business in the premises shown in column (3) thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c) The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

2.       The licensee shall not sell or transfer any air weapons including air rifles and air guns having muzzle energy more than 20 joules or 15 ft-lbs and/or bore more than 0.177? or 4.5 mm to a person, unless the said person produces a licence, or is exempted from the obligation to take out a licence, to acquire, possess or carry such air weapons.

3.       The licensee shall not sell or transfer any air weapons including air rifles and air guns having muzzle energy less than 20 joules or 15 ft-lbs and/or bore less than 0.177? or 4.5 mm to a person, without first obtaining an identification proof and residence proof from the said buyer thereof.

4.       The licensee shall maintain registers of all air weapons manufactured, or transferred, of all stock in hand, and of all sales, showing the particulars in such forms as specified in Rule 65.

5.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

6.       The licensee shall affix on a conspicuous part of his place of business, factory or shop a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to manufacture/transfer/sell air weapons?.

7.       The licensee shall not manufacture air weapons of any type or description other than those allowed to be manufactured under column (4).

Form VIII

Composite licence for arms and ammunition dealers

Dealer Licence   Deposit of Arms is  

Serial No. of licence ?????????.. UIN ?????????..

Date and year on which the licence expires ?????./?????../?????.

 

The ?? of?? 20 ?.. (SEAL)

(Signature) Licensing Authority???. or Specially empowered officer to sign the licence under rule (5) Designation????????. Place???????????..

 

Form for Renewal of the Licence
Date and year of renewal	Date on which the renewed licence expires	Signature, designation of the renewing authority or specially empowered officer	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016;

(b) This licence entitles the dealer to take any arms or ammunition for testing or firing for demonstration to an accredited shooting range only after obtaining prior permission of the licensing authority;

(c) This licence is valid only so long as he carries on the trade or business at the premises shown in Column 1 thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

2.       The licensee shall maintain registers of all arms and ammunition in stock and deposit; and of all sales showing the particulars in such manner and forms as laid down in the Rule 75.

3.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

4.       The licensee shall affix on a conspicuous part of his place of business or shop, a signboard, on which shall be painted in large letters in English/Hindi and in the local language his name and the words ?Licensed to sell/transfer arms and ammunition as per the category of the licence granted?.

5.       The licensee shall not sell the arms or ammunition covered by the licence, elsewhere than at the place of business specified in Column 1.

6.       The licensee shall at the time of sale or transfer of any arms or ammunition to a person holding a licence in Form II, Form III, Form IV and Form V endorse on the licence-

(a)     the name, description and residence of the person who takes delivery of the articles sold or transferred;

(b)     the nature and quantity of the articles sold or transferred; and

(c)     the date of sale or transfer; and shall sign the endorsement and affix his seal.

7.       The licensee shall at the time of sale or transfer of a weapon enter in his register, the manufacturer's serial number and other identification marks, if any, stamped on the firearm at the time of manufacture or otherwise.

8.       The licensee shall give information of all sales or transfers of arms and ammunition, to such person and in such manner as the Central Government may direct.

9.       The licensee shall not sell or transfer ammunition to any person, licensed to possess or carry arms, without his first obtaining a written certificate from such person to the effect that, with the quantity of ammunition proposed to be acquired by him, the total quantity of ammunition in his possession shall not exceed the maximum quantity which he is entitled to possess at any one time or his total allowance for the year:

Provided that he shall not in any case sell or transfer to any person any quantity of ammunition in excess of the maximum which may be fixed by the Central Government for such person or which is endorsed on such person's licence.

10.     Subject to the other conditions contained herein, no licensee shall, without reasonable cause, refuse to sell arms or ammunition to any person who is entitled to purchase or acquire such arms or ammunition under the provisions of the Arms Act, 1959 or the Arms Rules, 2016.

11.     During any period when the licensed premises are closed for business purposes, all firearms and ammunition, which are on the premises, must be locked in a strong room or safe, for safe custody of firearms.

12.     During any period when the licensed premises are open for business or any other purpose, firearms and ammunition which are not displayed must be locked in a strong room or safe for safe custody of firearms.

13.     The licensee may display firearms or ammunition during the business hours, however displayed firearms must be unloaded and in the case of handguns, locked in a display counter or cabinet that prevents the unauthorised access to the handguns displayed therein and in the case of other firearms excluding handguns, must be rendered inoperable by means of a secure locking device or securely attached with a metal attachment to a non-portable structure in such a manner that it cannot readily be removed. Further the firearm shall not be displayed with ammunition that can be discharged from it.

14.     The dealer may not at any time display or exhibit any firearms, and ammunition in any showcase or show-window which directly goes out on or overlooks any public street, road, throughway or public place where to the general public has access, or permit it to be displayed or exhibited or cause it to be so displayed or exhibited.

15.     The dealer and all persons employed by the dealer must be conversant with the provisions of the Arms Act, 1959 and the Arms Rules, 2016 and shall undergo the prescribed training for weapon handling and safe storage as mentioned in Rule 10 and will ensure that-

(i)      during business hours proper control is, at all times, exercised over all the firearms and ammunition;

(ii)     the prescribed registers are properly maintained;

(iii)    every reasonable precaution is taken against the loss or theft of the firearms and ammunition.

Conditions applicable on arms and ammunition kept for safe custody and under Section 21

16.     It covers only arms or ammunition of the description given in Columns 3 and 5 so long as they are kept in place described in Column 1, but does not authorise the licensee to carry arms.

17.     The licensee shall maintain separate registers of all arms or ammunition deposited with him under this licence-

(i)      under Section 21 of the Act, and

(ii)     for safe custody otherwise than under Section 21 of the Act, showing particulars in such forms and manner as laid down in sub-rule (3) of Rule 76 of these rules.

18.     The licensee shall not receive for deposit arms or ammunition without verifying-

(a)     that they are not being deposited with any mala fide intention; and

(b)     in case they are being deposited otherwise than under Section 21 of the Act, that they are covered by a valid licence issued under these rules.

19.     On the expiry of the period prescribed for forfeiture of the arms or ammunition deposited, the licensee shall deposit them in the malkhana of the district or such other place as may be specified by the State Government for the purpose.

Form VIII-A

Licence for air weapon dealers

 

 

Form for Renewal of the Licence
Date and year of renewal	Date on which the renewed licence expires	Signature, designation of the renewing authority or specially empowered officer	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016;

(b) This licence is valid only so long as the licensee carries on the trade or business at the premises shown in column (3) thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

2.       The licensee shall maintain registers of all arms and ammunition in stock and deposit; and of all sales showing the particulars in such manner and forms as laid down in the Rule 85.

3.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

4.       The licensee shall affix on a conspicuous part of his place of business or shop, a signboard, on which shall be painted in large letters in English/Hindi and in the local language his name and the words ?Licensed to sell/transfer air weapons?.

5.       The licensee shall not sell the arms or ammunition covered by the licence, elsewhere than at the place of business specified in column (3).

6.       The licensee shall not sell or transfer any air weapons including air rifles and air guns having muzzle energy less than 20 joules or 15 ft-lbs and/or bore less than 0.177? or 4.5 mm to a person, without first obtaining an identification proof and residence proof from the said buyer thereof.

7.       The licensee shall at the time of sale or transfer of an air weapon enter in his register, the manufacturer's serial number and other identification marks, if any, stamped on the air weapon at the time of manufacture or otherwise.

8.       The licensee shall give information of all sales or transfers of air weapons, to such person and in such manner as the Central Government may direct.

9.       Subject to the other conditions contained herein, no licensee shall, without reasonable cause, refuse to sell air weapons or their ammunition to any person who is entitled to purchase or acquire such air weapons or ammunition under the provisions of the Arms Act, 1959 or the Arms Rules, 2016.

10.     During any period when the licensed premises are closed for business purposes, all air weapons and ammunition, which are on the premises, must be locked under lock and key or a safe, for safe custody of firearms.

11.     During any period when the licensed premises are open for business or any other purpose, air weapons and ammunition which are not displayed must be locked under lock and key or a safe for safe custody.

12.     The licensee may display air weapons or ammunition during the business hours, however displayed air weapons must be unloaded and in the case of air pistols, locked in a display counter or cabinet that prevents the unauthorised access to the air pistols displayed therein and in the case of other air weapons excluding air pistols, must be rendered inoperable by means of a secure locking device or securely attached with a metal attachment to a non-portable structure in such a manner that it cannot readily be removed. Further the air weapons shall not be displayed with ammunition that can be discharged from it.

Form IX

Licence to gunsmiths to convert, shorten, repair (major) or test (other than proof test) or keeping for conversion, repair (major) or test (other than proof test) of firearms

UIN ?????????.. Licence Number????????..

 

 

Form of Renewal of Licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016;

(b) This licence is valid only so long as he carries on the trade or business at the premises shown in Column 1 thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c) The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

2.       The licensee shall maintain registers of all arms and ammunition converted or shortened or repaired (major) showing the particulars in such forms as prescribed under Rule 82 of these rules.

3.       The licensee shall make available for inspection his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

4.       The licensee shall affix on a conspicuous part of his place of business, factory or shop a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to convert/shorten and repair (major) arms and ammunition?.

5.       The licensee shall not convert, shorten or repair (major) arms and/or ammunition of any category or description other than those allowed under Columns 2 and 4.

6.       The licensee shall not convert/shorten/repair (major) arms or ammunition elsewhere than at the place of business or factory specified in Column 1.

7.       This licence entitles the licensee to fabricate components and parts of firearms for the purpose of repair of firearms of the categories shown in Column 2, but does not entitle him to manufacture such components or parts for the purpose of or utilised for assembling into complete arms or ammunition. Conversion of arms of restricted category [Category I(b) and I(c)] and of obsolete caliber weapons, which have gone out of production or for which no ammunition is readily available, into permissible category arms is allowed under this licence subject to the prior permission of the licensing authority. Replacement of barrels of weapons falling under major repair is also permissible subject to Condition 8.

8.       The licensee shall not shorten the barrel of any firearm to less than 20 inches in any case.

9.       This licence does not entitle the licensee to convert blank cartridges or any ammunition having no projectile into single/multiple projectile ammunition or to load or reload any ammunition.

10.     During any period when the licensed premises are closed for business purposes, all firearms and ammunition, which are on the premises, shall be locked in a strong room or safe for safe custody of firearms.

11.     During any period when the licensed premises are open for business or any other purpose, firearms and ammunition which are not displayed shall be locked in a strong room or safe for safe custody of firearms.

12.     The licensee may display firearms on which he has performed work in accordance with the provisions of arms rules, in order to promote his craftsmanship, however displayed firearms must be unloaded and in the case of handguns, locked in a display counter or cabinet that prevents the unauthorised access to the handguns displayed therein.

13.     The licensee may only deactivate a firearm with the prior consent of the licensing authority.

14.     The licensee is allowed to employ a person as an apprentice if such person is registered for such an apprenticeship under the labour laws applicable in India and must exercise personal control or supervision over such apprentice who performs any work on a firearm.

15.     The licensee shall ensure the establishment of the approved safe or strongroom before commencement of business under the licence granted to him.

Form IX-A

Licence to gunsmiths to repair (minor) or test (other than proof test) or keeping for repair (minor) or test (other than proof test) of firearms

UIN????????.. Licence Number????????..

Name, description and business address of licensee	Description of firearms allowed to be repaired (minor) or to test (other than proof test) or keeping for repair (minor) or test (other than proof test)		Description of ammunition allowed to be possessed for testing the firearms repaired (minor)		Date on which the licence expires
	Category	Quantity (Number)	Category	Quantity (Number or Weight in Kgs.)
1	2	3	4	5	6

 

 

Form of Renewal of Licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

(b) This licence is valid only so long as the licensee carries on the trade or business in the premises shown in Column 1 thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c) The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

2.       The licensee shall maintain registers of all arms and ammunition repaired (minor) showing the particulars in such forms as prescribed under Rule 82 of these rules.

3.       The licensee shall make available for inspection his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

4.       The licensee shall affix on a conspicuous part of his place of business, factory or shop a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to repair (minor) arms and ammunition?.

5.       The licensee shall not shorten the barrel of any firearm to less than 20 inches in any case.

6.       During any period when the licensed premises are closed for business purposes, all firearms and ammunition, which are on the premises, shall be locked in a strong room or safe for safe custody of firearms.

7.       During any period when the licensed premises are open for business or any other purpose, firearms and ammunition which are not displayed shall be locked in a strong room or safe for safe custody of firearms.

8.       The licensee may display firearms on which he has performed work in accordance with the provisions of arms rules, in order to promote his craftsmanship, however displayed firearms must be unloaded and in the case of handguns, locked in a display counter or cabinet that prevents the unauthorised access to the handguns displayed therein.

9.       The licensee is allowed to employ a person as an apprentice if such person is registered for such an apprenticeship under the labour laws applicable in India and must exercise personal control or supervision over such apprentice who performs any work on a firearm.

10.     The licensee shall ensure the establishment of the approved safe or strongroom before commencement of business under the licence granted to him.

Form X

79[Composite Import Licence for Arms and Ammunition

Import   In Transit   Import for Re-Export   Transport for Re-Export  ]

 

 

Conditions

1.       The licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       An Account of the contents of each package shall be legibly written thereon and where the articles are conveyed by rail, each package shall be marked with the word ?Arms? or ?Ammunition?, as the case may be, so as to be readily recognisable by the railway authorities.

3.       The articles shall not be conveyed by any route other than that specified in Column 8 and bulk shall not be broken nor shall the consignment by stopped, before the articles reach the place of destination.

4.       In case of Import, the articles shall be either-

(a)     deposited subject to the general or special sanction of the Central Government under Section 34 of the Act, in a warehouse licensed under Section 58 of the Customs Act, 1962 (52 of 1962), or

(b)     forthwith dispatched to their place of destination.

5.       The articles shall be delivered only to a person lawfully entitled to receive them.

[55][Form X-A

Composite Export Licence for Arms and Ammunition

Export   Export for Re-Import   Transport for Re-Export  

Explanation.-This Form shall apply to firearms and their following parts, namely:-

(i)      Barrel;

(ii)     Cylinder;

(iii)    Bolt;

(iv)    Breech Block;

(v)     Slide;

(vi)    Firing Pin;

(vii)   Frame or Receiver;

(viii)  Extractor;

(ix)    Hammer/Striker.

CONDITIONS

1.       The licence is granted as per the extant provisions under the Arms Act, 1959 and the Arms Rules, 2016 subject to provisions of the Foreign Trade (Development and Regulation) Act, 1992.

2.       An Account of the contents of each package shall be legibly written thereon and each package shall be marked with the word ?Arms? or ?Ammunition? or ?Parts and Components? as the case may be, so as to be readily recognisable.

3.       The articles shall not be conveyed by any route other than that specified in the licence and bulk shall not be broken nor shall the consignment be stopped, before the articles reach the place of destination.

4.       The articles shall be delivered only to a person lawfully entitled to receive them.

5.       That the item(s) exported should not be used for purposes other than those declared in End User Certificate.

6.       The licence shall be non-transferrable and issued in three original copies.

7.       (a) The first copy of the export licence shall be returned to the issuing licensing authority within ten days of the date of export and which date must be duly certified by the Indian customs authorities;

(b) The second copy shall be returned to the issuing licensing authority within a period of ninety days after the export date stated on the export licence, which must bear the signature, an official date and name stamp of the end user, to serve as a delivery verification certificate:

Provided that failure to comply with conditions specified in clause (a) and clause (b) shall result in suspension of all pending and future export transactions of the exporter till the time the said conditions are duly complied with.

8.       On completion of the export transaction, the exporter shall retain one original copy of the export licence, bill of lading or airway bill, packing lists and export invoice pertaining to the firearms or ammunition so exported and shall produce the said documents whenever required to do so by the issuing licensing authority.

9.       That the item(s) should not be subsequently transferred (re-exported) without the prior authorisation of the original exporting Government.

10.     That the item(s) should not be diverted, sold or transferred to any third party whatsoever except as indicated in End User Certificate.

11.     If required to provide verification or certification that possession of the item(s) has occurred.

12.     The item (s) should not be used for any purpose that relates to development of weapons of mass destruction and their delivery systems.

13.     This Licence is further subject to compliance of Export and Import Policy of the Government of India, as amended from time to time.

14.     This Licence is valid for a maximum period of two years or completion of the order, whichever is earlier and the validity of Licence may be extended from time to time, based on requirements and merits, by the Competent Authority.

15.     The Firm is directed to submit a copy of the Licence duly endorsed (quantity of item exported) by concerned customs authority after export of each consignment.

16.     This Licence is being issued for port of loading/port of shipment indicated in the application. If there is any change subsequently, endorsement from the Licencing Authority shall be required.

17.     Upon execution of the export order, foreign buyer (as mentioned in the licence) shall intimate to the undersigned and to the Embassy or Mission abroad about the execution, without fail.

The ??. of ?? 20??..(Seal)                                                     

(Signature)

Licencing Authority ________________

Designation _____________________

Place _______________]

Form XI

Journey Licence

(to be issued if firearms are already endorsed on the licence)

UIN???????????.. Licence No????????????

 

Conditions

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       The licensee shall-

(a)     on demand by any authorised officer, produce the weapons covered by this licence;

(b)     forthwith give information at the nearest police station of the loss or theft of any arms or ammunition covered by the licence; and

(c)     shall follow the route of journey as mentioned in Column 7 of the licence.

3.       It covers only the person named in Column 1 and the arms or ammunition mentioned in Column 3.

Form XII

Transport Licence

(to be issued when firearms are not endorsed on the licence or for transport by manufacturers or dealers)

UIN?????????.. Licence No. ?????????.

 

Endorsement 1

Endorsement 2

Conditions

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       The licensee shall-

(a)     on demand by any authorised officer, produce the weapons covered by this licence; and

(b)     forthwith give information at the nearest police station of the loss or theft of any arms or ammunition covered by the licence.

3.       The articles shall not be conveyed by any route other than that specified in Column 5; and bulk shall not be broken, nor shall the consignment be stopped before the articles reach the place of destination:

Provided that where the consignment is ready but could not be despatched in one bulk, for reasons beyond the control of the licensee, the articles may be sent in lots provided proper intimation is sent to the licensing authority who may extend the time-limit, if necessary.

4.       An account of the contents of each package shall be legibly written thereon; and where the articles are conveyed by rail, each package shall be marked with the word ??Arms? or ?Ammunition?, as the case may be, so as to be readily recognisable by the railway authorities.

5.       The articles shall be delivered only to a person lawfully entitled to receive them as mentioned in Column 8.

6.       Where a licence granted for industrial purposes has been made valid for a period longer than three months, necessary entries shall promptly be made in the stock registers maintained by the manufacturer or the dealer for the purpose at the places, (viz., godown and factory).

Form XIII

Transport Licence for despatch of gun barrels or completed firearms for proof test

UIN??????????.. Licence No???????????

1.       Certified that on the date of issue of this licence, the licensee has not been restrained from operation of any of the authorisations in his Form VII licence, by the licensing authority or the renewing authority or the District Magistrate.

2.       The licensee is hereby permitted to transport gun barrels/completed firearms vide Item 8 to the establishment indicated in Col. 7 of his Form VII licence. He is also permitted to bring back from that establishment the gun barrels/completed firearms covered by this licence after proof test in one or more instalments.

(Seal and Signature)

(District Magistrate)

Place:

Date:

Note.-The total of figures in Item 7 and Cols. 2 in Item 8 should not exceed the licensed capacity vide Item 6.

Form XIV

Transporter's licence for transport of arms and ammunition

UIN??????????.. Licence No???????????

 

 

Form of renewal of licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       (a) This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

(b) This licence is valid only so long as the licensee carries on the trade or business in the premises shown in column (1) thereof, and will ipso facto lapse if the business is discontinued for a continuous period exceeding six months.

(c) The licensee shall not enter into any partnership connected with this licence without the approval of the licensing authority.

2.       The licensee shall maintain registers of all arms and ammunition received for transportation, of all stock in hand, and of all transportations made showing the particulars in such forms as may be prescribed for the purpose by the Central Government.

3.       The licensee shall make available for inspection his stock and his registers on the demand of any Magistrate or any police officer of a rank not below that of Inspector, or, if the Central Government so directs, of Sub-Inspector.

4.       The licensee shall affix on a conspicuous part of his place of business, factory or shop a signboard on which shall be painted in large letters in English/Hindi and in the language of the district his name and the words ?Licensed to transport arms or ammunition?.

5.       The licensee shall not transport arms and/or ammunition of any category or description other than those allowed to be transported under Column 2.

6.       The licensee shall not keep arms or ammunition elsewhere than at the place of business specified in column (1) or at the branch offices and representative offices of the transporter declared at the time of making application for a licence in Form XIV.

7.       He shall not transport any quantity of arms and ammunition without his first obtaining a copy of the transport licence in Form XII from the consignor and ascertaining the purpose for such transportation on the basis of a written declaration and shall not handover the consignment to any consignee without first obtaining copy of arms licence from him and proof of his bonafides to receive the consignment under the Act and these rules.

8.       The transporter shall submit the following documents to the licensing authority-

(a)     proof that a proper functioning two way communication system between the vehicle transporting the arms or ammunition and the applicant is in operation;

(b)     a detailed description of the safety measures fitted to the vehicle that shall be used; and

(c)     a detailed description of security precautions that shall be in place during transportation.

9.       The transporter using road transport shall provide to the person in charge of transportation, a typed list or computer printout on his letterhead of persons who will be directly involved in the transportation of the consignment of the arms and ammunition, containing their names and identity numbers and such list must be attached to a certified copy of the licence in Form XIV.

10.     An arms or ammunition transporter holding a licence in Form XIV shall during the time of such transport, be in possession of-

a consignment note on which the following particulars must appear:

(i)      (a) the full name, address, licence and UIN of the transporter;

(b) the names, addresses and UINs of the consignor and the consignee in respect of arms and ammunition to be transported;

(c) the quantity, type of action, manufacturer's serial number, make and caliber of the firearms and quantity, make and caliber of ammunition; and

(d) the physical address where from the firearms and ammunition were collected and the physical address of their final destination;

(ii)     the licence in Form XII authorising the transportation of such firearms and ammunition;

(iii)    any other document which may under these rules or any other law be required.

11.     Wherein the licensee holding a licence in Form XIV is obliged to store the firearms or ammunition for any period of time after receipt and before delivery, such storage shall comply with the requirements for safe custody and storage as specified in Rule 10.

12.     The licensee shall ensure direct supervision by him or through his personnel of an en-route consignment of arms or ammunition which shall be accompanied by at least two able bodied guards.

13.     The firearm transporter shall obtain from the consignee a written confirmation of the taking of possession of the consignment of arms and ammunition and the confirmation shall contain the following information-

(i)      the name and surname of the recipient;

(ii)     the recipient's address;

(iii)    the date and time of delivery;

(iv)    the description of the arms and ammunition received; and

(v)     the signature of the recipient which serves as confirmation of the correct deliverance.

A copy of the written confirmation obtained above shall be delivered by the transporter to the licensing authority issuing transport licence in Form XII.

14.     The licensee holding a licence in Form XIV shall immediately notify in writing the police and licensing authority in the event of non-delivery, loss or theft of the arms or ammunition.

15.     The vehicle carrying arms and ammunition shall not stop for a longer period than is reasonably required and shall avoid stops at places where public safety is likely to be in danger. Further the vehicle carrying arms and ammunition shall be adequately secured and provided with fire extinguishers at the expense of the licensee holding a licence in Form XIV.

Form XV

Licence for the import into, possession for the duration of the journey in, transport across, and export out of India of arms or ammunition carried by Nepal Government troops or police, from one place in Nepal to another place in Nepal through Indian Territory

UIN??????????.. Licence No???????????

 

Conditions

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       It covers only the person named, and the arms or ammunition described therein.

3.       The licensee shall not, while in India, sell or transfer any arms or ammunition covered by this licence.

Form XVI

Licence for firearm free zone

 

 

Form of renewal of licence
Date and year of renewal	Date on which the renewed licence expires	Signature and designation of the renewing authority	SEAL
1	2	3	4

Conditions

1.       This licence is granted subject to all the provisions of the Arms Act, 1959 and of the Arms Rules, 2016.

2.       It covers only the name of the owner of the premises declared as firearm free zone for the demarcated area as mentioned in column (4) of the licence.

3.       The licensee shall post notices at all the main entrances or at strategic places on the premises mentioned in column (4) both in English and local language declaring the premises as firearm free zone.

4.       The notices and signs shall be clearly visible and unobscured at all times.

5.       Any change in the information furnished at the time of filing of application for firearm free zone shall be intimated to the licensing authority within a period of seven working days.

 

SCHEDULE III

PART II

Application Forms

FORM A-1

(for individuals)

Form of application for an arms licence in Forms II, III and IV

(See Rule 11)

 

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Notes:

1.       Against Column 15, the applicant should clearly mention the purpose(s) for which the licence is required - such as use, acquisition, possession, carrying, sport, display, destruction of wild animals which do injury to human beings or cattle and damage to crops etc. as per the category of licence applied (Form II, III or IV).

2.       The following documents under Rule 11 are to be submitted along with the application-

(a)     four passport size copies of the latest photograph of the applicant (in transparent background);

(b)     proof of date of birth;

(c)     identification proof - Aadhar Card or in case the applicant does not have Aadhar Card, a written declaration to be submitted in the form of an Affidavit along with an alternative identification proof which may include - Passport; Voter Identification Card, PAN Card or Identity card issued to the employees.

(d)     residence proof in case the applicant does not possess Aadhar Card or Passport - (Election Card or Electricity Bill or Landline Telephone Bill or Rent Deed or Lease Deed or Property documents or any other document to the satisfaction of the licensing authority);

(e)     firearm training certificate in Form S-1 (whenever made applicable by the Central Government by passing a general or special order);

(f)      safe use and storage of firearms undertaking in Form S-2;

(g)     self-attested copies of the educational and professional qualification certificates from professional category applicants as specified in clause (a) of sub-rule (3) of Rule 12;

(h)     medical certificates about mental health and physical fitness in Form S-3;

(i)      in case of protection for destruction of wild animals which do injury to human beings or cattle and damage to crops, permit from the authority empowered under the Wild Life (Protection) Act, 1972 (53 of 1972);

3.       Strike off the entries not relevant.

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the application form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Form A-2

(for companies)

Form of application for an arms licence in Form II, III and V

(See Rule 11)

*Note.-Nearest Police Station means the police station under whose jurisdiction the place given in the address comes

Declaration:

I, ?????????, the responsible person?????????, (designation as mentioned in column 3) of???????????. (name of the company), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I, personally, as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

???????????????

Signature with stamp of the responsible person

signing on behalf of the company

Notes.-

1.       Constitution of the company be mentioned-

Private Limited Company; Limited Company; Government Undertaking; Society : Co-operative Society; Institute; University; Partnership Firm; Association of Persons (AOPs) or any other body under any special Act or otherwise etc.

2.       Against Column 9, the applicant should clearly mention the purpose(s) for which the licence is required - such as use, acquisition, possession, carrying, protection, display, target practice or shooting, etc.

3.       The applicant is required to submit the following documents along with the application-

(a)     written undertaking on the letter head of the company applicant duly signed by the responsible person appointed vide clause (44) of Rule 2 for filing an application under the arms rules;

(b)     original copy of the board resolution passed or an authority letter confirming the appointment of responsible person referred to in clause (a) above;

(c)     certified copies of the founding documents of the Company including Memorandum and Articles of Association;

(d)     safe use and storage of firearms undertaking in Form S-2 as specified in Rule 10;

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the application form in violation of arms rules will render the applicant company and the responsible person liable for punishment under Section 30 of the Arms Act, 1959.

FORM A-3

(for individuals)

Form of application for renewal of arms licence(s)

granted in Form II, III, IV

(See Rule 24)

 

Identity of the Licensee
1.	UIN (16 digit)
2.	Name
3.	Parent/Spouse Name
4.	Date of birth in Christian era
(a)	in figures	DD/MM/YYYY
(b)	in words
5.	Present Address
(a)	Telephone (Office/Residence)
(b)	Mobile No.
(c)	E-mail
(d)	Nearest Police Station
6.	Occupation
7.	Office/Business Address
Licence Particulars and Weapon Endorsements
8.	Licence Number
9.	Date of expiry	DD/MM/YYYY
10.	Area Validity
11.	Weapons Endorsed	Weapon 1	Weapon 2	Weapon 3
(a)	Type (Rifle/Shotgun/Handgun (Rev/Pistol)
(b)	Bore/Caliber
(c)	Weapon Number
12.	Ammunition allowed	Cartridges Gun Powder/Percussion Caps
Other Particulars of the Applicant
13.	Whether the applicant since last renewal or issuance of licence has been-
(a)	convicted	Y	N	If yes, details thereof- Offence Sentence
				Date of sentence DD/MM/YYYY
(b)	ordered to execute a bond under Chapter VIII of Code of Criminal Procedure, 1973 (2 of 1974) for keeping the peace or for good behaviour	Y	N	If yes, details thereof- Date DD/MM/YYYY Period for which bound
(c)	prohibited under the Arms Act, 1959, or any other law from having the arms or ammunition	Y	N	If yes, details thereof- Date DD/MM/YYYY Period for which prohibited
14.	Whether-
(a)	the applicant's licence since last renewal or issuance of licence was ever suspended or cancelled/revoked	Y	N	If yes, details thereof- Name of the licensing authority Reasons
(b)	any other member of the applicant's family is in possession of any arms licence, if so, particulars thereof	Y	N	If yes, details thereof- Name Licence No. Weapons endorsed 1. 2. 3.
(c)	the applicant has a safe place to keep the arms and ammunition	Y	N	If yes, details thereof-
(d)	the applicant has undergone prescribed training as specified under Rule 10 (whenever made applicable by the Central Government)	Y	N	If yes, details thereof-

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Signature/Thumb-impression of applicant

Place ???.

Date???..

Note.-

The exemptee sports persons shall attach a list of the arms and ammunition held by them in a separate sheet against Columns 11 and 12.

Warning

Suppression of any factual information or furnishing of any false or wrong information in the application form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Form A-4

(for companies)

Form of application for renewal of licence(s) granted in Form II, III and V

(See Rule 24)

IDENTITY OF THE LICENSEE
1.	UIN (16 digit)
2.	Name of the licensee company (see Note 1)
3.	Constitution of the licensee company
	P.A.N./C.I.N.
4.	Name of the responsible person
5.	Address of the licensee company
	Telephone No. (office)
	Mobile Number of the responsible person
	E-mail
	*Nearest Police Station
Licence particulars and weapon endorsements
6.	Licence Number
7.	Date of expiry	DD/MM/YYYY
8.	Area Validity
9.	Total Number of Weapons Endorsed
10.	Details of Weapons	1	2		3
(a)	Type (Rifle/Shot gun/Handgun)
(b)	Bore
(c)	Weapon Number
		Separate list be attached for more than three weapons
11.	Ammunition allowed	Cartridges Gun Powder/Percussion Caps
Other Particulars of the Applicant
12	Whether the applicant or its office bearers or directors or responsible person since the issuance/last renewal have ever been-
(a)	convicted (attach details in a separate sheet, if the answer is in affirmative)		Y	N	If yes, details thereof- Offence Sentence Date of sentence DD/MM/YYYY
(c)	prohibited under the Arms Act, 1959, or any other law from having the arms or ammunition		Y	N	If yes, details thereof- Date DD/MM/YYYY Period for which prohibited
13	Whether-
(a)	the applicant's licence since the issuance or last renewal was ever suspended or cancelled or revoked		Y	N	If yes, details thereof- Name of the licensing authority Reasons
(b)	the licensee has a safe place to keep the arms and ammunition		Y	N	If yes, details thereof-
(c)	the retainers appointed by the company have undergone training requirements as specified in Rule 10 (whenever made applicable by the Central Government)		Y	N	If yes, details thereof-

Declaration:

I, ________, the responsible person (named in Column 4) of ____________________ (company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief.

I understand that in the event of any information being found false or incorrect at any stage, I personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Signature with stamp of the responsible person

signing on behalf of the company

1.       Constitution of the company be mentioned-

Private Limited Company; Limited Company; Government undertaking; Society : Co-operative Society; Institute; University; Partnership Firm; Association of Persons (AOPs) or any other body under any special act or otherwise etc.

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant company and the responsible person liable for punishment under Section 30 of the Arms Act, 1959.

Form A-5

(for individuals/teams or groups)

Form of application for an arms licence in Form VI for temporary import and export of arms and ammunition

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016 and other central enactments or the law for the time being in force in India.

Signature of applicant/Group or Team Leader

Place????

Date????

Notes:-

1.       The application may be filed by the Group/Team leader of sporting team visiting India giving details of individual team members as specified in Part A along with the additional details given above.

2.       The application may be made in advance to Indian Consulates/High Commissions for obtaining a licence on the basis of an approval letter from the Indian organizers/sponsors duly authenticated by Ministry of Sports and Youth Affairs for sporting events/tournaments to be held in India.

Notes-

1.       Weapon(s) on acquisition are to be produced before the licensing authority for necessary endorsement on the licence along with the original invoice/bill/transfer letter.

2.       Every application for the grant of a licence for export of Category IV arms shall be accompanied by a certificate from the Director-General of Archaeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of ?antiquity? under the Antiquities and Art Treasures Act, 1972 (52 of 1972).

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016 and other central enactments or the law for the time being in force in India.

Signature of applicant

Place???..

Date???..

Form A-6

(for companies)

Form of application for an arms licence in Form VII for manufacture and proof test

(See Rule 51)

Declaration:

I,________, the responsible person (named in Column 5) of_____________________(company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I, personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Signature and stamp of the responsible officer

signing on behalf of the company

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Documents to be enclosed as specified in Rule 53-

A company applying for a licence in Form VII under these rules will be required to provide-

(a)     original or certified copies of the company's founding documents including Memorandum and Articles of Association, Certification of Registration of the Company under the Companies Act, 2013, CIN (Corporate Identification Number), proof of address of its registered office, PAN card and certified lists of directors and shareholders as on the date of application;

(b)     copy of Director Identification Numbers (DIN) of all the directors;

(c)     identification proof (Passport or PAN card or Voter's identification card) along with 2 recent photographs of all the directors and the responsible person as defined in clause (44) of Rule 2;

(d)     copy of Aadhar Card of all the directors and responsible person;

(e)     residence proof (Passport or Voter's identification card or electricity bill or landline telephone bill or rent deed or lease-deed or any other document to the satisfaction of the licensing authority of all the directors and responsible person);

(f)      copy of the latest balance sheet of the company and audited copy of Net-worth Certificate duly certified by a Chartered Accountant;

(g)     estimated project outlay and means of finance for funding the project duly certified by a Chartered Accountant;

(h)     certified copy of the board resolution for filing the application under the arms rules along with full particulars of the responsible person authorised to sign the same;

(i)      details of foreign control and/or ownership in the applicant company, as applicable, duly certified by a Chartered Accountant.

Form A-7

Form of application for an arms licence in

Form VII-A - for manufacture of arms of Category V of Schedule I

Form VII-B - for manufacture of replicas of firearms

Form VII-C - for manufacture of air weapons

Declaration:

I, ________________, (Individual or the responsible person named in Column 5) of ???(company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 1962, and other central enactments or the law for the time being in force.

Signature of the Individual applicant

Or

Signature and stamp of the responsible person signing

on behalf of the applicant company

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Documents to be enclosed in case of fresh application

(a)     Firm and its Partners

A firm and its partners applying for a licence in Form VII-A, Form VII-B or Form VII-C under these rules will be required to provide-

(a)     proof of the identity of the partners and of all the persons, the applicant firm proposes to employ in the business, including names, physical and recent photographs.

(b)     medical certificate;

(c)     information on the arms of Category V of Schedule I or replicas of firearms to be manufactured or air weapons, including types and quantities;

(d)     proof that the firm meets the standards for protection of proprietary and classified information, as applicable;

(b)     Company

A company applying for a licence in Form VII-A, Form VII-B or Form VII-C under these rules will be required to provide-

(a)     original or certified copies of the company's founding documents, articles of incorporation or other proof of licensed business;

(b)     information on the arms of Category V of Schedule I or replicas of firearms or air weapons to be manufactured, including types and quantities;

(c)     proof that the company meets the standards for protection of proprietary and classified information, as applicable; and

(d)     information on foreign control and/or ownership in the applicant company, as applicable. The company is also required to provide;

(e)     the identity of the company's officers;

(f)      the identity of the person who will be responsible for the day to day management of the manufacturing facility (responsible person); and

(g)     proof of the identity of the responsible person, including name, physical address and recent photograph.

Form A-8

Part I

Form of application for an arms licence in Form VIII for arms and ammunition dealers

(See Rule 73)

Declaration:

I, _______________, the Prop./Partner/Director/Responsible Person of_________ (company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

List of documents to be submitted at the time of application and subsequent renewal thereof-

(1)     A written declaration along with certified copies of drawings stating that the applicant has facilities available of a strong room for the safe custody of the firearms and ammunition;

(2)     A written undertaking in support of the application with specific reference to the steps which are contemplated in connection with the safe custody of the firearms and ammunition including provision for entry access control, close circuit television system, security guard, fire fighting devices etc.;

(3)     Verification forms containing the names and addresses of every person authorised to trade on behalf the dealer applicant at the premises, who must possess the requisite training for safe handling of firearms as specified in Rule 10.

Form A-8

Part II

Form of application for an arms licence in Form VIII-A for Air weapon dealers

(See Rule 84, 85)

Declaration:

I, _________, the Prop./Partner/Director/Responsible Person of _____________(company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Form A-9

Form of application for an arms licence in Form IX or IX-A for accredited gunsmiths

(See Rules 77 and 78)

Declaration:

I, ______________, the proprietor/partner/director/responsible person of____________ (company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and any other law for the time being in force.

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

List of documents to be submitted at the time of application and subsequent renewal thereof-

(1)     A written declaration along with certified copies of drawings stating that the applicant has facilities available of a strong room for the safe custody of the firearms and ammunition;

(2)     A written undertaking in support of the application with specific reference to the steps which are contemplated in connection with the safe custody of the firearms and ammunition including provision for entry access control, close circuit television system, security guard, fire fighting devices etc.;

(3)     Verification forms containing the name and address of every person authorised to carry out conversion, shortening or repair (major) on behalf the gunsmith at the premises, who must possess the requisite qualifications as specified under Rule 78.

[56][Form A-10

Form of Application for an Arms Licence in Form X for Import, Transport in Transit and Import for Re-Export

(See rules 87, 88, 89 and 92)

IDENTITY OF THE APPLICANT

Declaration:

I, _____________________________, the proprietor/partner/director/responsible person of ______________________ (the company), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Signature of the applicant

Place ___________________

Date ____________________

Form A-10-A

Form of Application for an Arms Licence in Form X for Export, Export for Re-Import and Transport

(See rules 87, 90, 91 and 92)

IDENTITY OF THE APPLICANT

Declaration:

I, _______________________, the proprietor/partner/director/responsible person of __________________________ (the company), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Signature of the applicant

Place __________________

Date ___________________]

Form A-11

Form of application for journey licence in Form XI for carrying of arms and ammunition

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 1962, and other central enactments or the law for the time being in force.

Signature/Thumb - impression of applicant

Place?????

Date????..

Form A-12

Form of application for transport licence in Form XII

(See Rule 96)

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Signature/Thumb - impression of the applicant

Place??????

Date???????.

Form A-13

Form of application for an arms licence in Form XIV for transporter's licence

(See Rule 101)

Declaration:

I, ________________, the Proprietor/partner/director/responsible person of____________(company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other central enactments or the law for the time being in force.

Form A-14

Form of application for a licence in Form XV for firearm free zone

(See Rule 46)

Declaration:

I, _____________, the proprietor/partner/director/responsible person of _____________(company name), hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I personally as well as the company are liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other laws for the time being in force.

SUPPLEMENTARY FORMS

Form B-1

Application for registration with an outside licensing authority

(See Rule 17)

Part A

Part B

Part C

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and laws for the time being in force.

Signature/Thumb - impression of applicant

Place????

Date????

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Form B-2

Application for allied services related to licences issued in Form II, III and IV

Part A

Part B

Part C

Part D

Part E

Part F

Declaration:

I hereby declare that the above particulars given in the application are true, complete and correct to the best of my knowledge and belief. I understand that in the event of any information being found false or incorrect at any stage, I am liable to be proceeded against and action taken under the relevant provisions of the Arms Act, 1959, the Arms Rules, 2016, and other laws for the time being in force.

Signature/Thumb - impression of applicant

Place????.

Date?????.

Warning:

Suppression of any factual information or furnishing of any false or wrong information in the Application Form in violation of arms rules will render the applicant liable for punishment under Section 30 of the Arms Act, 1959.

Form B-3

Application for addition/deletion of retainer

(See Rule 22)

 

Form B-4

Application for additional licensees under licence in Form III

(See Rule 20)

(to be filed along with Form A-1)

Part A

Part B

Part C

Declaration.-

I, hereby declare that, the person(s) being appointed as additional licensee reside with me at the my registered address as mentioned in my licence in Form III and fall within the definition of close relatives as given under Rule 20. In case any of the additional licensees shifts temporarily or permanently from my premises, it will be my responsibility to furnish the information to the licensing authority for cancellation of the licence of such additional licensee.

Place

(Signature of the parent licensee)

Date

Form S-1

Standard format of training certificate

[See Rule 10(1)]

To

The Licensing Authority,

______________________

Training Certificate

This is to certify the person whose particulars are furnished below has completed the training as stipulated under Rule 10(1) of the Arms Rules, 2016-

The training curriculum included the following modules:

(a)     basic arms and ammunition safety practices, including safe handling and carry procedures;

(b)     firing techniques and procedures;

(c)     care of arms and ammunition;

(d)     safe storage and transportation of arms and ammunition.

The person named above was also imparted reasonable working knowledge of important provisions of the Arms Act, 1959 and Arms Rules, 2016 relevant to him and made to understand responsibilities of the arms owner or user particularly, in relation to children.

Form S-2

Standard format of undertaking for safe storage of firearms

[See Rule 10(4)]

To

The Licensing Authority,

____________________

Undertaking

This is to solely affirm and declare that-

1.       I have applied for grant of a new arms licence/renewal of arms licence (bearing number ???? and my UTN is_____________________)

2.       I undertake to practice safe storage of the firearm (in knocked down condition) when I am not carrying the firearm(s) with me.

3.       I undertake to educate the children about the dangers of interacting with arms and ammunition.

4.       I have the capacity to store the firearm safely and securely in a safe or steel almirah in order to minimize the risk that it could be stolen or accessed by someone else.

It is hereby solely affirmed that the declaration made above is true to the best of my knowledge and belief and if at any subsequent date, if any of the said declarations is found false or incorrect, I shall be liable for the same including cancellation or revocation of my licence and subject to penal provisions under the Arms Act, 1959.

Note.-Enclose proof of safe storage as mentioned at Sl. No. 4.

Form S-3

Standard format of medical certificate

[See clause (g) of sub-rule (4) of Rule 11)]

(On the letter head of the medical practitioner)

This is to certify that I have carefully examined the person whose particulars are furnished below-

On the basis of examination, it is certified that the person examined as mentioned in column 1 above-

1.       is in good physical health and is free from any physical deformity;

2.       has been found to be of stable mental condition and is not inclined to violence;

3.       as been found not dependent on any substance which has an intoxicating or narcotic effect.

Signature of the person examined named in column (1)________________________

Signature of the medical practitioner__________________________

Registration Number__________________________________

SEAL

Form S-4

Standard format of police report

(See Rule 14)

DRAFT COVERING LETTER

Office of the DM/Commissioner of Police

Ref. No.________________ Date : ________________

To

The Station House Officer,

Police Station _________________,

________________

Sub. : Report under Section 13(2) of Arms Act, 1959 of the officer in charge of the nearest police station (of present address of the applicant) on application for grant of arms license or renewal of an arms licence

Note.-As per provisions of Section 13(2) of Arms Act, 1959, on receipt of an application, the licensing authority shall call for the report from the officer-in-charge of the nearest police station on the application and such officer shall send his report within the prescribed time. Accordingly the report be sent in the format attached here within 30 days.

For DM/CoP

Enclosures : Copy of application form (original)/renewal form along with enclosures

ANTECENDENT VERIFICATION REPORT

(TO BE FILLED IN BY THE POLICE DEPARTMENT)

Certified that, I have checked the contents of the application form for grant of arms licence submitted by the applicant.

SCHEDULE IV

(See Rule 27)

Table A

Fees payable for licences

 

Table B

Fee for allied services

SCHEDULE V

(See Rule 16)

Prescribed time limits for various services under the rules for licensing authorities under Schedule II