45. Other temporary categories of import/export licenses.
(1)A license in Form VI may be granted of arms and ammunition specified in category III of Schedule I so far as practicable, six months prior to the expected date of arrival in India, to the following persons, namely: -(a)a foreign visitor, to display the arms and ammunition at a trade show or at a sport trade show;(b)an official of a foreign government or a distinguished foreign visitor or a foreign law enforcement officer, on an officially approved policing assignment, on the recommendations of the Government of India in the Ministry of External Affairs;(c)a person who, for other legitimate reasons, has received prior approval of the Government of India and where the applicant submits an undertaking to the effect that he -(i)has lawful possession of the arm;(ii)has knowledge of the safe handling, safe-storage and use of the arm in question and where applicable, its public display;(iii)has need to possess the arm and cannot reasonably satisfy that need by means other than the possession of an arm; and(iv)has attained the minimum age of twenty-one years.(2)The validity of the license so granted under sub-rule (1) shall commence only from the date of endorsement of the said license at the time of arrival at any port in India and the arms and ammunition covered by the license shall not be used till the date of endorsement of the license.(3)Where a license is granted to any person under sub-rule (1), the license together with the passport and the visa of the person, shall be presented to the licensing authority of the port of disembarkment, 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 any one in India, endorse the license making it valid for a period of six months from the date of endorsement or till the validity of visa, whichever is earlier 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.(4)The passport checking authority or any other officer empowered by the district magistrate in this behalf at the port or other place of departure from India shall verify that the arms entered in the license are being taken out of India by the licensee and recover the license and forward the same to the authority who issued it with the remarks that the arms have been duly re-exported.
