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State of Uttar Pradesh - Section
Section 3 in The U.P. Firearms and Ammunitions (Restriction on Grant of Licence) Order, 1976
3. Restriction of licence for firearms, etc.
- No eligible person who does not get himself or herself or his or her spouse or all his wives, as the case may be, sterilised and no disqualified person shall be granted any licence or renewal of an existing licence in respect of any firearms or ammunition under the Arms Act, 1959, and where an eligible person already holds such a licence and fails to get himself or herself or his or her spouse or all his wives, as the case may be, sterilized within three months of the commencement of this Order, it shall stand cancelled upon the expiry of the said period of three months or upon the incurring of such disqualification as the case may be:[Provided that, in case the person concerned gives an undertaking in the form given in Annexure 'B' to this Order, to get himself or herself, or his/her spouse or all his wives, as the case may be, sterilized on such date as may be fixed either initially or upon postponement by the Medical Officer-in-charge of a Government hospital within the district concerned, and communicate to such person in the form given in Annexure "C" to this Order, the authority granting licence may renew such licence which shall, however, stand cancelled if the licensee does not fulfil the undertaking:Provided further that the authority granting such licence may restore or renew such licence after the person concerned gets himself or herself or his or her spouse or all his wives, as the case may be, sterilized and upon such sterilization, the liability, if any, incurred for unlawful possession of any firearms or ammunitions consequent upon the cancellation of the licence as aforesaid shall cease.] [Inserted by Notification No. 6692-R/VIII-Section-5-364-76, dated 3.1.1977.][Annexure 'A'] [Inserted by Notification No. 6692-R/VIII-Section-5-364-76, dated 3.1.1977.](See Clause 2-A)DeclarationI,........................................... (name), s/o or w/o............................. resident of .............................(place) hereby declare that I have following issues, the details in respect of whom are given below:| Name | Son/Daughter | Date of birth | Age______________ |
| Years Months | |||
| (1)(2)(3)(4) | |||
| 2. My present age is: | |||
| Date of Birth | Age______________ | ||
| Years Months | |||
| 3. The present age of my wife/husband is: | |||
| Name(s) of wife/wives/husband | | | Age_______________ | |
| Years Months | |||
| | | | | |||
| 4. I/my wife/my husband/all my wives have/have been/not beensterilized. | |||
| Date...................Place................. | Signature or left-thumb impressionAddress: | ||
| Signed or thumb impression marked in the presence of: | |||
| 1 | (Name)(Address) | 2 | (Name)(Address) |
| N.B.-If the person making declaration has more than one wife, the age of each of them should be given. |
| Name of husband/wife/wives | Age | ||
| Date..........................Place...................... | ….......................................................Signatureor thumb-impressionAddress................. | ||
| Signed or thumb-impression markedin the presence of: | |||
| 1 | (Name)(Address) | 2 | (Name)(Address) |
| Date | Time | Place |
| Seal | .......................................................................... | |
| Signature of Medical Officer Incharge, | ||
| …...........................(Hospital).... | ||
| …...................................(Place) | ||
| Received information of the date | …................................(District) | |
| (Signature of the applicant for licence) |