84. Manufacture and sale of air weapons including paintball markers or guns.
(1)Notwithstanding anything contained in the foregoing provisions of these rules, -(a)Manufacture or proof test or both, transfer, sale, keeping for sale or transfer of all types of air weapons by a manufacturer, including air rifles, air guns and paintball markers or guns irrespective of the muzzle energy or caliber or bore shall be subject to licensing requirements under these rules:Provided that an existing manufacturer shall, within a period of one year from the date of notification of these rules in the Official Gazette, apply to the licensing authority for grant of a license for the manufacture of such weapons and the licensing authority may grant a license in Form VII-C to such manufacturer.(b)All air weapons including air rifles and air guns, having muzzle energy more than 20 joules or 15 ft. lbs. and/ or bore more than 0.177"or 4.5 mm, shall be subject to markings as specified in rule 58.(2)Sale, transfer and keeping for sale or transfer of all types of air weapons including air rifles, air guns and paintball markers or guns irrespective of the muzzle energy or caliber or bore shall be only through the authorized arms and ammunition dealers or the air weapon dealers licensed under these rules:Provided that any existing air weapon dealer shall, within a period of one year from the date of notification of these rules in the Official Gazette, apply to the licensing authority for grant of a license for sale, transfer and keeping for sale or transfer of such weapons and the licensing authority may grant a license in Form VIII-A to such dealer:Provided further that the sale or transfer of air weapons including air rifles and air guns having muzzle energy more than 20 joules or 15 ft. lbs. and/or bore more than 0.177"or 4.5 mm and paintball markers or guns having muzzle energy not exceeding 90 m/s or 300 ft/s (300 fsp), shall be made only through an authorized arms and ammunition dealer to a valid arms license holder.(3)Sale or transfer by the authorized arms and ammunition dealer or the air weapon dealer of air weapons including air rifles and air guns having muzzle energy less than 20 joules or 15 ft. lbs. and/or bore less than 0.177" or 4.5 mm shall be made against obtaining of an identification and residence proof from the buyer thereof and against issuance of an invoice containing the said particulars at the time of sale.Explanation. - For the purpose of these rules, "air weapon dealer" means a dealer, who buys, sells, transfers or keeps for sale or transfer air weapons having muzzle energy less than 20 joules or 15 ft. lbs. and/or bore less than 0.177" or 4.5 mm and having been granted a license in Form VIII-A by the licensing authority.
