(b)at the option of the licensee to produce a certificate from—(i)a magistrate or the officer-in-charge of the nearest police station in whose jurisdiction the licensee resides or has his occupation, or(ii)if he is a Government servant, a gazetted officer to whom he is subordinate, to the effect that he has seen the arms in the possession of the licensee and that they correspond to the description given in the licence.
