73. Grant of licenses to arms and ammunition dealers.
(1)An application for grant of a license in Form VIII for arms and ammunition dealers shall be made in Form A-8, along with the following documents, namely:-(i)a written declaration along with self-certified copies of drawings stating that the applicant has facilities available of a strong room for the safe custody of the firearms and ammunition;(ii)a written undertaking with specific reference to the steps taken in connection with the safe custody of the firearms and ammunition including provision for access control, close circuit television system, security guards, fire-fighting devices, etc.;(iii)verification forms containing the name and address of every person authorized to trade on behalf of the applicant at the premises, who must possess the requisite training for safe handling of firearms:Provided that the Central Government may specify additional conditions on the conduct of business by the dealers having place of business in any area declared as a 'disturbed area' under the Armed Forces Special Powers Act, 1958 (AFSPA) (28 of 1958) or under section 24A or 24B of the Act, by passing a general or special order in this regard.(2)An application for renewal of license in Form VIII shall be made at least sixty days prior to the expiry of the said license with the licensing authority along with the documents mentioned in sub-rule (1).(3)The license granted in Form VIII shall be valid for a period of five years and it shall specify the types of arms and/or ammunition that may be sold or kept for sale and that may be deposited for safe custody under rule 48 or under Section 21.
