(1)An arms or ammunition transporter holding a license in Form XIV shall possess at all times during such transport, -(a)a consignment note containing the following particulars:-(i)the name, address, license and UIN of the transporter;(ii)the name, address, license number and UIN of the consignor and of the consignee in respect of arms and ammunition to be transported;(iii)the quantity, type of action, manufacturer's serial number, make and caliber of the firearms and quantity, make and caliber of ammunition; and(iv)the physical address wherefrom the firearms and ammunition were collected and the physical address of their final destination.(b)copy of the license in Form XII authorizing the transportation of such firearms and ammunition;(c)any other document which under these rules or any other law may be required.
