(1)Notwithstanding anything contained in the foregoing provisions of these rules, -(a)Manufacture or proof test or both, transfer, sale, keeping for sale or transfer of all types of air weapons by a manufacturer, including air rifles, air guns and paintball markers or guns irrespective of the muzzle energy or caliber or bore shall be subject to licensing requirements under these rules:Provided that an existing manufacturer shall, within a period of one year from the date of notification of these rules in the Official Gazette, apply to the licensing authority for grant of a license for the manufacture of such weapons and the licensing authority may grant a license in Form VII-C to such manufacturer.(b)All air weapons including air rifles and air guns, having muzzle energy more than 20 joules or 15 ft. lbs. and/ or bore more than 0.177"or 4.5 mm, shall be subject to markings as specified in rule 58.
