42. License for arms and ammunition for theatrical, film or television productions.
(1)A license for acquisition, possession, carry or use of arms and ammunition may be issued in Form III to the applicants for the following purposes, namely:-(i)theatrical performances and of rehearsals for such performances;(ii)in the production of films;(iii)in the production of television programmes;(iv)the organization and holding of historical re-enactments;(v)signaling for starting races or athletic meets.(2)The application for a license under this rule shall be submitted along with the following documents, namely: -(i)an undertaking confirming that the applicant shall not resort to conversion of firearms replica and blank firing firearms into firearms;(ii)proof to the satisfaction of the licensing authority that the applicant is an actual user or a contractor for providing such arms or ammunition on hire for the purposes specified in sub-rule (1);(iii)description of security measures pertaining to safe custody of arms or ammunition to be implemented by the applicant;(iv)an undertaking that the applicant or the person to whom the arms are given on hire, shall not use live ammunition;(v)details of the place where the records in respect of the issuance of arms or ammunition will be kept for inspection by the licensing authority or by any Police Officer not below the rank of an Inspector.
