(2)The manufacturer shall keep a register in the format of a secure electronic database known as 'the Ammunition Stock Register', wherein the following particulars shall be recorded:-(a)on the debit side,-(i)the caliber, make and quantity of all ammunition manufactured, purchased or acquired;(A)the person from whom it was purchased or acquired; and(B)the reason for the purchase or acquisition.(ii)the lot number and the date of manufacture or receipt; and(iii)in the case of the ammunition being purchased or acquired -(b)on the credit side, -(i)the lot number and the date of sale or use by the manufacturer of the ammunition;(ii)the caliber, make and quantity of ammunition sold or used by the manufacturer;(iii)the name, address and license number of the dealer to whom the ammunition is sold; or(iv)the particulars of the Government department to whom the ammunition is sold; or(v)the name and address of the person to whom the ammunition was exported together with the particulars of the export license issued under these rules by the licensing authority;(vi)the date of collection and the signature of the dealer or relevant Government official to whom the ammunition was delivered.
