(1)Sport shooting association or a club or a military mess affiliated to the respective State Rifle Association or National Rifle Association of India, shall be eligible to apply for a license in Form V and to acquire and possess arms and ammunition that are used and/or stored at their premises.(2)An application under sub-rule (1) for grant of a license at the time of initial grant or at every subsequent renewal thereof, shall be submitted along with the following documents, as may be applicable, namely:-(a)its memorandum and articles of association and the membership rules;(b)the lists of office bearers and permanent members;(c)particulars of the accredited shooting range for training and target practice;(d)details of the training/target practice activities undertaken for promoting or encouraging the sport of shooting;(e)details of the shooting sport tournaments or events conducted;(f)details of safe storage of arms and ammunition specified under rule 10; and(g)complete records of the ammunition consumed by the club or association and/or its members.(3)Where a license in Form V has been granted in the name of any sport shooting association or club or a military mess, it shall be lawful for any member of such mess, club or association to use the arms or ammunition covered by such license at the approved shooting range mentioned in the license for the purpose of training and target practice, subject to the conditions of the license.(4)Where a member of a rifle club or association intends to take the arms and ammunition out of the premises of the club or association for the purpose of repair or to a shooting range for training or target practice or for participation in a shooting competition, he shall be required to carry a pass in Form V-B signed by the President or the Secretary of the club or association in respect of the arms and ammunition and in the area and for the period specified in the pass.
