(1)The holder of a license in Form III, for permissible category of firearms, as specified in Schedule I, may apply for grant of additional license for any two of his close relatives who are not in possession of any license in Form III and who are residing with him at the address given in the license, to possess, carry or use any of the arms or ammunition covered by his license and the licensing authority shall grant a license to such additional licensee if the eligibility conditions under the Act and these rules are fulfilled by the said additional licensee and there are no adverse remarks in the police report.
