(4)Where the gunsmith declares a firearm to be un-serviceable or defective or deactivates a firearm, he shall issue a certificate in this regard to the licensee indicating therein the reasons for declaring such firearm to be un-serviceable or defective and in case of deactivation of the firearm, shall certify that the procedure for deactivation specified under rule 81 has been complied with and shall forthwith inform the licensing authority within seven days along with copy of the certificate.
