(1)Where a licence is granted in Form XXII, the licensing authority shall endorse the passport/visa of the tourist to that effect.(2)A copy of every licence granted in Form XXII shall forthwith be sent to such officer of the Government of the State in which the place of his departure from India is situated as may be specially empowered in this behalf by the State Government or the Administrator or Lieutenant-Governor or Chief Commissioner of a Union territory, as the case may be.(3)(a)The licensee shall not, while in India, sell or transfer any arms or ammunition covered by his licence without prior permission of the licensing authority ofthe place where such sale or transfer is to be effected. He shall produce the arms or ammunition or the permission of the licensing authority, as the case may be, at the time of leaving India and return his licence to the passport checking authority, or other authority empowered by the District Magistrate in this behalf, at the port or other place of departure from India;(b)The passport checking authority or other authority to whom the licence is returned by the licensee, shall forward the same to the authority who issued it, with the remarks that the arms or ammunition have been duly exported, or sold or transferred with the permission of the authority concerned as required under clause (a).
