(2)The licensee shall keep a register named as 'the ammunition register', containing the following particulars, namely:-(a)on the debit side, -(i)the date of receipt of the ammunition;(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the manufacturer or dealer from whom the ammunition was purchased or acquired along with particulars of the purchase invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, and the signature of the person from whom the ammunition was acquired.Note: Full details of the ammunition containing its caliber, make and quantity are required to be mentioned on all the documents and the register;(b)on the credit side, -(i)the date of sale of ammunition;(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the dealer to whom the ammunition was sold or transferred along with particulars of the sale invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, details of the authorization to purchase and the purchase period mentioned on license issued by the concerned licensing authority to the licensee to whom the ammunition was sold or transferred along with particulars of the sale invoice and the signature of the person to whom the ammunition was sold;(iv)the signature of the person responsible for the transfer of the ammunition shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.Note: Full details of the ammunition containing its caliber, make and quantity are required to be mentioned on all the documents and the register.
