(2)Where any arms or ammunition is deposited by an owner under section 21(1), in a police station or unit armoury, or with a dealer holding a licence in Form XIV, the officer in charge of thepolice station or unit armoury or the licensed dealer, as the case may be, shall(a)attach to each article deposited, a card showing the following:Deposit under section 21(1)(i)Description (No. etc.) of the article(ii)Particulars of licence of exemption (if any) .............................................(iii)Name and address of depositor(iv)Serial No. in register and date of deposit(v)Date due for forfeiture/disposal(vi)....................................................................................................................................................(vii)............................................................................................................................................(Signature of dealer/or officer in chargeof police station/unit armoury).(b)issue to the depositor a receipt containing the same details as in (a); and(c)immediately send a copy of the receipt to the authority who granted the licence or renewed it last.
