Section 2 in The U.P. Firearms and Ammunitions (Restriction on Grant of Licence) Order, 1976
2. Definitions.
- In this Order-(a)"disqualified person" means a person who on the date of commencement of this Order has three or more children living and who becomes parent of a child after the date of the commencement of this Order, so that the number of his or her living children exceeds three and the date of his so becoming a parent of an additional child shall be referred to as the "date of incurring disqualification";(b)"eligible person" means a person, being a married person, whose spouse is alive and who together or in the aggregate have or has at the relevant date not less than three children, but does not include any one of a married couple-(i)where husband is above 50 years of age and the wife is or all the wives are above 45 years of age; or(ii)where the last child born to the couple was born not less than 10 years before the relevant date; or[(ii-A) where the husband or the wife has, or all the wives have, already been sterilized; or] [Inserted by Notification No. 6692-R/VIII-Section-5-364-76, dated 3.1.1977.](iii)where a certificate of exemption has been granted by such authority as may be specified by general or special order of the State Government;(c)"sterilization" means any surgical operation performed on any man or woman by a medical practitioner (approved in that behalf under general or special orders of the State Government) with the object of rendering such person incapable or further procreation and a person shall not be deemed to be sterilized unless he produces a certificate in that behalf from medical practitioner who performs such operation failing which by a medical practitioner authorised in this behalf by the State Government.
