(1)Every applicant applying for a license in Form II, Form III and Form IV; or a rifle club or association or firing range or staff employed by such club, association or firing range, applying for a license in Form V; or a manufacturer or dealer or gunsmith or staff employed by such manufacturer, dealer or gunsmith applying for a license in Form VII, Form VIII, Form IX or Form IX-A, shall be required to complete arms and ammunition safety training course which shall include -(a)basic arms and ammunition safety practices, including safe handling and carry procedures;(b)firing techniques and procedures;(c)care of arms and ammunition;(d)safe storage and transportation of arms and ammunition;(e)reasonable working knowledge of important provisions of the Act and these rules; and(f)responsibilities of the arms owner or user, particularly in relation to children.(2)The safety training course under sub-rule (1) shall be conducted by the accredited trainer or master accredited trainer having license under rule 39, who shall issue a certificate in Form S-1, to the applicant, on successful completion of the said course.(3)The effective date and duration of the safety training course as laid down in sub-rule (1) shall be notified by the Central Government by issuing a general or special order in this regard.(4)Every application for a license in Form II, Form III and Form IV shall be accompanied by -(a)a written undertaking that the applicant has the capacity to store the firearm safely and securely in a safe or steel almirah in order to minimize the risk that it could be stolen or accessed by someone other than the licensee; and(b)a written undertaking to practice safe storage of the firearm (in knocked down condition) and its ammunition and to educate the children about the dangers of interacting with arms and ammunition, in Form S-2.(5)The licensing authority responsible for the grant or renewal of a license shall conduct periodic inspections of the premises of companies, dealers, gunsmiths and manufacturers where arms and ammunition are stored in order to ensure compliance with safe storage requirements.(6)[ Small arms falling under the category of curio shall be kept securely and out of reach of other persons by the owner. Such small arms shall not be used, carried or transported without the prescribed licence.(7)No licence is required for Indian citizens for acquisition, possession of small arms falling under the category of curio. However, appropriate licence as prescribed would be required for use or to carry or transport such small arms. Without the endorsement of such firearms in the prescribed licence of the owner, no ammunition shall be sold for their use.] [Inserted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).]
