(3)[ If a person who holds alicence in Form II changes his place of residence, permanently or temporarily for more than thirty consecutive days, and carries with him the weapon covered by the licence, to a place other than indicated in column 2 of the licence, he shall [within thirtydays of such change] [Inserted by G.S.R. 653, dated 17.5.1975.], send intimation about such change to the licensing authority of the place of his new residence as well as to the authority which granted the licence or last renewed it, as the case may be, and shall on demand forthwith produce the licence and the weapon to the first mentioned authority for making necessary entry in the licence to indicate therein the particulars of the new residence of the licensee.] [ Inserted by Notification No. G.S.R. 585 (E) dated 24.7.2012]
