(1)The licensing authority may grant a license -(a)after the death of the licensee, to his legal heir; or(b)in any other case, on the licensee attaining the age of seventy years or on holding the firearm for twenty five years, whichever is earlier, to any legal heir nominated by him:Provided that notwithstanding the provisions contained in rule 12 of these rules, the licensing authority may grant a license to such legal heir if the eligibility conditions under the Act and these rules are fulfilled by the said legal heir and there are no adverse remarks in the [police report:] [Substituted 'police report.' by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).][Provided further that while granting arms licence on inheritance or heirloom basis, the limit of two firearms shall not be exceeded.] [Inserted by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).]
