(2)The licensee shall keep a register known as 'the Ammunition Stock Register', wherein the following particulars shall be recorded, namely: -(a)on the debit side, -(i)the caliber, make and quantity of all ammunition purchased or acquired;(ii)the date of receipt; and(iii)the number, date and UIN of the license of the person from whom the ammunition was purchased or acquired.(b)on the credit side, -(i)the caliber, make and quantity of all ammunition consumed or used;(ii)the date and reason of disposal of the ammunition and the signature of the licensee confirming the entries as correct.
