In section 15 of the principal Act, in sub-section (1),—(a)for the words "period of three years", the words "period of five years" shall be substituted;(b)after the proviso, the following proviso shall be inserted, namely:—"Provided further that the licence granted under section 3 shall be subject to the conditions specified in sub-clauses (ii) and (iii) of clause (a) ofsub-section (1) of section 9 and the licensee shall produce the licence along with the firearm or ammunition and connected document before the licensing authority after every five years from the date on which it is granted or renewed.".
