(1)The owner or lawful occupier of a premises may submit an application in Form A-14 along with supporting documents specified therein, to have the said premises declared a Firearm Free Zone, to the licensing authority of the place of jurisdiction of the applicant -(i)stating the reasons why the premises must be declared as Firearm Free Zone;(ii)giving proof of capacity to maintain the premises as a Firearm Free Zone;(iii)describing the medium of communication to inform the public that the premises is a Firearm Free Zone.
