(1)Any museum applying for a license for display of arms and ammunition must possess due accreditation with the Ministry of Culture and registration under any of the Central or State Acts.(2)The application under sub-rule (1) shall be accompanied by?(i)a description of the display mechanisms that will be used to display the arms or ammunition;(ii)documentary proof that the display will be in an accredited museum;(iii)description and specifications of the security measures pertaining to storage, transport and safe custody of the arms or ammunition to be displayed;(iv)a description of the access control to the museum where the arms or ammunition will be displayed; and(v)a certificate that the museum will be open for public.(3)The arms and ammunition shall be displayed or stored under the control of the appointed curator of the museum or a person authorized thereto in writing by the curator, who shall ensure that necessary steps are taken to prevent any unauthorized access and the loss of the arms and ammunition.(4)The arms and ammunition shall only be used for the display and/or storage by the museum at the registered premises of the museum as mentioned in the license.(5)The licensee may display a firearm only if, -(a)the firearm is unloaded;(b)the firearm is secured by a chain or metal cable that is passed through the trigger guard with one end of the chain or cable attached to a wall or permanent fixture, in such a manner as to prevent the removal of the firearm by a person other than the curator or a person authorized by him;(c)the firearm is rendered inoperable by means of a secure locking device and displayed at a place and in a manner that is accessible only to the curator or a person authorized by him.
