(1)Any request for correction of the information contained in a license which has been incorrectly uploaded in the NDAL system shall be made by submitting a written application together with supporting documents, to the concerned licensing authority.(2)Where an application referred to in sub-rule (1) concerns the detail of a firearm which has been incorrectly reflected on a license, the licensing authority may call for the physical inspection of the firearm to confirm the details of the firearm or call for a certificate from a gunsmith holding a license in Form IX or an armorer working with Defense Forces, Central Armed Police Forces and State Police Forces.(3)The gunsmith or armorer referred to in sub-rule (2), on having examined the firearm, shall issue a certificate stating the action, design, type, make, model, caliber and serial number or additional marking of the firearm.(4)The correction of information shall take place at no cost to the applicant where the error in uploading the information was attributable on the part of the licensing authority.
