86. Powers of Central Government in certain cases.
(1)Where no license is required for the manufacture, sale, import, export or transport of any category or description of arms or ammunition by or through a manufacturer or dealer, the manufacturer or the dealer, may be asked to register his name and address and place of business in such manner and at such place as the Central Government may prescribe by issuance of a general or special order in this behalf and the manufacturer or the dealer shall maintain such registers and furnish such information to the Central Government as it may require in respect of the arms or ammunition, so manufactured, sold, imported, exported, or transported.(2)Every manufacturer or a dealer referred to in sub-rule (1) shall obtain a UIN to get himself registered on the NDAL database through the licensing authority of his jurisdiction and allotted a separate user-id and password for log in purposes and the licensing authority may require manufacturer or dealer to upload the complete details of his transactions on the NDAL database on weekly basis for the week in addition to the registers specified under sub-rule (1):Provided that the weekly returns for the current week shall be submitted by the close of business hours on every Saturday.
