76. License 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 license 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 license and every page of such register shall be numbered in sequence with entry recorded in ink and any amendment effected by means of inter-lineations 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.
