(3)For grant of a license for the permissible arms or ammunition specified in category III in Schedule I, and without prejudice to the provisions contained in clause (a) of sub-section (3) of section 13, the licensing authority, based on the police report and on his own assessment, may consider the applications of ?(a)any person who by the very nature of his business, profession, job or otherwise has genuine requirement to protect his life and/or property; or(b)any dedicated sports person being active member for the last two years, of a shooting club or a rifle association, licensed under these rules and who wants to pursue sport shooting for target practice in a structured learning process; or(c)any person in service or having served in the Defense Forces, Central Armed Police Forces or the State Police Force and has genuine requirement to protect his life and/or property.
