(2)The manufacturer of replica of firearms shall, before commencement of manufacture, cause inspection by Directorate of Inspection, Department of Defense Production, Ministry of Defense 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 license issued in Form VII-B.
