Section 2(b) in The U.P. Firearms and Ammunitions (Restriction on Grant of Licence) Order, 1976
(b)"eligible person" means a person, being a married person, whose spouse is alive and who together or in the aggregate have or has at the relevant date not less than three children, but does not include any one of a married couple-(i)where husband is above 50 years of age and the wife is or all the wives are above 45 years of age; or(ii)where the last child born to the couple was born not less than 10 years before the relevant date; or
