18. Permission for possession of arms to be acquired subsequent to grant of license.
- When a license is granted in Form II, Form III, Form IV or Form V for the possession of arms to be acquired by the licensee subsequent to the grant of the license, the authority granting the license shall at the time of granting the same, direct that the arms covered by the license shall be acquired within a period of two years and that the license or the arms or both shall be produced for his inspection and if within the said period of two years, the licensee fails to acquire the arms and to produce the license, or the arms or both, as the case may be, the license shall cease to be in force:Provided that the licensing authority may extend the period of two years by a further period of one year, on the basis of a written representation received from the licensee and after recording the reasons for granting such an extension:Provided further that if during the period of two years or the extended period of one year, as the case may be the licensee wishes to acquire and possess any arm or arms of a different description and the licensing authority has no objection to allow the acquisition and possession of such arm or arms, he may amend the license accordingly:Provided also that where the licensee changes his place of residence, after the grant of license but before acquisition of any arm, he may produce the license or arm or both for inspection before the licensing authority of the place of his new residence to which the licensee may have shifted and the said authority on inspecting the arm, shall register and update the information on NDAL system:Provided also that the provisions contained in this rule shall apply mutatis mutandis to any acquisition of an additional arm or arms which the licensee may desire to acquire subsequent to grant of license on account of sale or transfer or disposal of the arm or arms already possessed or otherwise as a fresh acquisition subject to the [overall limit of two firearms] [Substituted 'overall limit of three firearms' by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).].
