(1)Any obsolete or obsolescent, condemned or unserviceable firearm or any confiscated, captured, seized, recovered or surrendered firearm that does not bear the manufacturer's serial number or additional identification mark shall be marked forthwith by the concerned Central or the State firearm bureau in accordance with the procedure laid down in rule 34 and rule 58 and details of such firearm be recorded in a separate register and uploaded on the NDAL system under a distinct category.
