112. Common conditions applicable to all types of licenses.
(1)The licensee shall -(a)not possess Government arms and ammunition as defined in clause (22) of rule 2:Provided that the above condition may be canceled by the authority granting the license empowered to do so by the Central Government, and an endorsement added showing the Government arms or ammunition which the licensee is authorized to possess.(b)on demand by an authorized officer produce the firearms possessed under his license;(c)not sell or transfer any firearms or ammunition or any part thereof covered by his license to any person not lawfully entitled to possess them;(d)forthwith give information at the nearest police station of the loss or theft of any arms or ammunition covered by his license.(2)The authority granting or renewing the license has the right to enquire at any time during the currency of the license, whether the arms or ammunition for which it has been granted, is still in the possession of the licensee, and may require the production of the arms or ammunition for the purpose of such an enquiry.(3)Save where he is specially authorized in this behalf by the district magistrate concerned, the licensee shall not carry any arms covered by the license within the campus or precincts of any educational institution or a firearm free zone declared under these rules.
