.Any person below the age of sixteen years but not below the age of twelve years may be allowed to use a firearm for the purpose of training in the use of such firearm in the immediate presence, or under the direct supervision and guidance, of an adult instructor or the licensee:Providedthat no person below the age of sixteen years shall be allowed to carry any firearm requiring a licence, in public place, except in the immediate presence and supervision of the person who is lawfully entitled to carry such firearm.Explanation. For the purpose of this rule, an adult means a person who has completed the age of twenty-one years.
