(1)Every applicant applying for a license in Form II, Form III and Form IV; or a rifle club or association or firing range or staff employed by such club, association or firing range, applying for a license in Form V; or a manufacturer or dealer or gunsmith or staff employed by such manufacturer, dealer or gunsmith applying for a license in Form VII, Form VIII, Form IX or Form IX-A, shall be required to complete arms and ammunition safety training course which shall include -(a)basic arms and ammunition safety practices, including safe handling and carry procedures;(b)firing techniques and procedures;(c)care of arms and ammunition;(d)safe storage and transportation of arms and ammunition;(e)reasonable working knowledge of important provisions of the Act and these rules; and(f)responsibilities of the arms owner or user, particularly in relation to children.
