(3)Where any arm or ammunition is deposited by an owner under sub-section (1) of section 21, in a police station or unit armory or with a dealer holding a license in Form VIII, the officer-in-charge of the police station or unit armory or the licensed dealer, as the case may be, shall attach to each article deposited, a card and issue a receipt to the depositor and send a copy to the authority who granted the license or renewed it last, containing the following particulars, namely:-(i)Description (No. etc.) of the article;(ii)Particulars of license or exemption (if any);(iii)Name and address of the depositor;(iv)Serial No. in register and date of deposit;(v)Date due for forfeiture or disposal;(vi)Signature of the depositor; and(vii)Signature of the dealer or officer-in-charge of police station or unit armory.
