15. Maintenance of records in electronic format and consolidation of licenses.
(1)Every licensing authority and the renewing authority specified in Schedule II, while granting a license or renewing a license, thereof, shall enter the data of the record locally in an electronic format specified by the Central Government.(2)[ Every licensing authority and the renewing authority shall also enter such data in the NDAL system which shall generate a unique identification number (UIN) and with effect from the [30th June, 2020] [Substituted by Notification No. G.S.R. 644(E), dated 12.7.2018 (w.e.f. 15.7.2016).], any arms license without UIN shall be considered invalid.](3)The UIN so generated under sub-rule (2) shall be unique for a licensee.(4)[ Any existing licensee holding multiple licenses in Form III shall on or before the [30th June, 2020] [Substituted by Notification No. G.S.R. 644(E), dated 12.7.2018 (w.e.f. 15.7.2016).], make an application for grant of a single license in respect of all the firearms held by him under his UIN, to the concerned licensing authority:Provided that where the applicant applying a license for restricted category of arms or ammunition specified in Schedule I is also a holder of a licence for permissible category of arms or ammunition specified in the said Schedule; or where the applicant, applying for permissible category of arms or ammunition is also a holder of a licence for restricted category of arms or ammunition specified in the said Schedule, the licensing authority concerned shall issue a new licence for such restricted or permissible category of arms or ammunition, as may be applicable, under the existing UIN of the licencee;[Provided further that separate licence either in book form or in electronic form shall be generated in case of each licence in Form II, Form III, Form IIIA and Form IV and in case of a licence in Form III, separately for restricted and permissible categories of arms and ammunition specified in Schedule I, with an overall ceiling of two firearms under a single UIN] [Substituted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).].](5)The licensing authority on receipt of an application from a multiple license holder under sub-rule (4) shall cancel the existing multiple licenses of the applicant and issue in lieu thereof, a new license endorsing therein, all the existing firearms of the said licensee.(6)The period of validity of the new license so issued by the licensing authority under sub-rule (5) shall be the farthest period as mentioned in any of the canceled licenses and the area validity endorsed on the new license shall be the more extensive area in any of the canceled licenses.
