(9)[Every licensee having a licence in Form VII] [Substituted 'Every licensee under this rule' by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).] shall maintain a rectification register containing details of the barrels or completed firearms not passed by proof house, which shall include the following particulars, namely:-(i)Serial number;(ii)Serial number stamped on gun-barrel or completed firearm to be rectified;(iii)Number and date of proof house communication indicating rectifications to be made;(iv)Date on which gun-barrel or completed firearm re-submitted for proof test after rectification;(v)Date of receipt of gun-barrel or completed firearm after proof test and the result of proof test;(vi)Date of completion of firearm if gun-barrel or completed firearm has been proved;(vii)Date on which completed firearm transferred to Register for sale and transfer maintained under rule 65;(viii)Remarks
