(3)Where a license is granted to an International sports person or persons under sub-rule (1), the license together with the passport and visa of such person, shall be presented to the licensing authority of the port of arrival, and the said authority shall after obtaining the undertaking in writing from the licensee that he shall not sell or transfer the arms or ammunition to anyone in India, endorse the license making it valid for a period of six months or till the validity of visa, whichever is earlier, from the date of endorsement and shall also make an entry in the passport or the visa giving full particulars of the arms and ammunition for which the license has been granted.
