Section 39(3) in Rules for the Administration of Justice and Police in Nagaland
(3)All fire-arms for which licences have been issued shall be stamped with the letters N.H. and with a number and the make and the description of the weapons shall be entered in a register. This rule, however, does not apply to weapons held under licences made valid under Rule 39 (2); provided that such weapons bear a maker's name and number, in which case the maker's name and number and the description of the weapon will be registered.
