Section 102(1)(a) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 102(1)] [Section 102] [Entire Act]

(a)a consignment note containing the following particulars:-

(i)the name, address, license and UIN of the transporter;

(ii)the name, address, license number and UIN of the consignor and of the consignee in respect of arms and ammunition to be transported;

(iii)the quantity, type of action, manufacturer's serial number, make and caliber of the firearms and quantity, make and caliber of ammunition; and

(iv)the physical address wherefrom the firearms and ammunition were collected and the physical address of their final destination.

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