(1)The authority granting a licence in Form XVII for export by sea or air of arms or ammunition from customs ports to ports in foreign territory or commonwealth shall send a copy of such licence to the agent or master of the vessel or to the air carrier by which the arms or ammunition covered by the licence are intended to taken out of India.(2)The weapons of the following description shall not be allowed to be exported namely:—(i)weapons falling within the definition of "antiquity" under the Antiquities (Export Control) Act, 1947 (31 of 1947)*;(ii)weapons of current and popular bores for which ammunition is available in the country; and(iii)automatic weapons and weapons which are in use by the police or the armed forces of the Union.(3)Every application for the grant of a licence in Form XVII or Form XVIII for export of fire-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 (Export Control) Act, 1947 (31 of 1947)*. If the application is made to the Central Government, it shall be accompanied by a further certificate from the licensing authority of the place from where the weapons are intended to be exported certifying that the weapons do not belong to any of descriptions mentioned in sub-rule (2).
