(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 dispatch of gun-barrels or completed firearms to proof house;(iv)Number and date of license (Transport License 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;
