(3)The arms and ammunition confiscated, captured, seized, recovered or surrendered shall, on registration of a First Information Report at the nearest police station, be taken on charge of memo of seizures to be signed by the person(s) involved in confiscation or capture or seizure or recovery or surrender, and handed over to the empowered officer of the Central or the State Government along with history sheet of each firearm containing details of the make, type, manufacturer's serial number, caliber and nature of the firearm.
