(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.
