(1)Any person below the age of twenty-one years but not below the age of twelve years may be allowed to use permissible category of arms for the purposes of training in the use of such arms in the immediate presence, or, under the direct supervision and guidance, of an adult instructor or the licensee:Provided that no person below the age of twenty-one years shall be allowed, to carry any permissible category of arms requiring a license in a public place except in the immediate presence and supervision of the person who is lawfully authorized to carry such arms by the licensee.(2)Any person who applies for a license to possess permissible category of arms in Form III in order to practice sport shooting shall be required to show evidence that he participates in such activities or that he is in a structured learning process.(3)The use of arms that are licensed for the purpose of sport shooting shall be limited to practice and competition at sport shooting clubs or at shooting ranges.(4)A dedicated sports person, holding a license in Form III shall be able to lend his arms temporarily for a period not exceeding three months for the purpose of sport only to another dedicated sports person lawfully entitled to possess such type of armband subject to the conditions that ?(a)the arm is used by the borrower in the presence of the license holder or under his written authority along with a certified copy of his license, which shall show the number and other identification marks of the arm and the period for which it is lent;(b)in the event of the arm being misused by, or stolen or lost due to the gross negligence of the borrower, the license of the lender thereof shall be liable to be revoked in addition to being liable to be prosecuted under the provisions of the Act; and(c)the borrower shall, on demand produce proof of such lending.(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.
