(1)Arms or ammunition shall be deemed to have been brought into India by a person, when such arms or ammunition are imported through an agent and are either consigned to such person direct, or consigned to the said agent, if the agent possesses a certificate from the said person that the arms or ammunition are bonafide his property and the agent only clears the arms or ammunition from the Indian customs and forwards the same.(2)The dealer or manufacturer, who wants to import a firearm or parts of firearms or ammunition shall file an application for grant of a license in Form X at least twenty-one days before the shipment of the firearm or ammunition to India or on good cause shown, such shorter period, as the licensing authority in his opinion deem fit and shall not arrange for the shipment of the firearm or ammunition prior to the issuance of the import license.(3)The licensing authority granting the license shall forthwith send a copy of the license to the licensing authority having jurisdiction at the port of import.(4)The dealer or manufacturer shall immediately on the arrival of the shipment of firearms or parts of firearms or ammunition in India, notify the licensing authority as well as the licensing authority for the port of entry where the shipment has arrived, in writing of the arrival and provide the particulars of the container or consignment and place where the shipment can be inspected and the importer licensee shall not open the container or the consignment of firearms or ammunition before an inspection is conducted by the licensing authority of the port in presence of the Indian customs authority at the port of entry in India.(5)The dealer or manufacturer shall within seventy-two hours of the arrival of the firearms or ammunition in India, -(a)arrange with the licensing authority of the port of entry to physically inspect the firearms or ammunition; and(b)on finalization of the physical inspection, certify in writing to the licensing authority, who issued the import license, that the imported firearms or ammunition corresponding with the import license, have arrived in India.(6)Any delay in carrying out the inspection referred to in sub-rule (5) within seventy-two hours resulting in any additional charges or demurrage shall be attributed to the licensing authority at the port of entry and the customs authority and not the importer licensee.
