(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.
