(5)Where in the absence of lender, the borrower of arms under sub-rule (4), intends to take the arms and ammunition to a shooting range for training or target practice or participation in a shooting competition, he shall carry a written authority in Form V-A signed by the lender in respect of the arms and ammunition and in the area and for the period specified in the said written authority along with a certified copy of the arms license of the lender:Provided that where the arms or ammunition are intended to be taken out of the State, the written authority shall be attested by the President or Secretary of the district or State rifle association, with whom such lender is registered.Explanation. - For the purpose of this rule, an "adult" means a person who has completed the age of twenty one years.
