Section 2(a) in The U.P. Firearms and Ammunitions (Restriction on Grant of Licence) Order, 1976
(a)"disqualified person" means a person who on the date of commencement of this Order has three or more children living and who becomes parent of a child after the date of the commencement of this Order, so that the number of his or her living children exceeds three and the date of his so becoming a parent of an additional child shall be referred to as the "date of incurring disqualification";
