(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 license is suspended, revoked or canceled, or if it expires; or(ii)the holder of a manufacturing license is convicted of an offense; or(iii)the licensing authority has grounds to believe that an offense 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 offense 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.
