(1)The grant of licenses for export of firearms replica under these rules shall be subject to the provisions of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992).(2)Every transaction of sale or export shall be accompanied by a certificate from the manufacturer of firearm replica under his seal and stamp certifying that the replicas being sold or exported have been rendered innocuous as firearms and correspond to the sample inspected by the Directorate of Inspection, Department of Defense Production and shall contain the following particulars: -(i)serial number of replica;(ii)date of inspection of sample;(iii)year of manufacture; and(iv)name of the manufacturer.(2)(a)The licensed capacity for the licenses granted for manufacture of replica of muzzle loading firearms shall be restricted to a minimum quantity of 250 pieces per month and a maximum quantity of 500 pieces per month.(b)The licensed capacity for the manufacture of replica of contemporary or modern firearms shall be as approved by the licensing authority as specified in column (5) of Schedule II.
