(3)The registers referred to in sub-rule (1) shall contain the following particulars, namely:-(i)the date of receipt of firearm;(ii)the full name and address of the person from whom the arms or ammunition were acquired;(iii)the make, type, caliber of the firearm, as well as, every manufacturer's serial number or additional identification mark that is reflected on the firearm;(iv)the number, date of issue, validity period of the license and UIN of the licensee and signature of the person from whom the firearm was acquired;(v)the date of return, transfer or disposal of the arms or ammunition; and(vi)the signature of the person to whom the arms or ammunition were returned, transferred or disposed.
