(5)The shooting ranges as referred to in sub-rule (4) shall include the Government shooting ranges owned or operated by Defense Forces, Central Armed Police Forces, State police departments; and the private shooting ranges owned and operated by shooting clubs or associations having been granted a license in Form V of these rules.Explanation. - For the purposes of this rule, master accredited trainers refer to small arm experts having worked in Defense Forces, Central Armed Police Forces, State Police Forces; and international medalists and renowned shooters as defined under the Explanation to rule 40.
