(10)The proof-test and the rectification records shall be inspected by the district magistrate of the area, or by an officer nominated by him in this behalf, during July and January every year and during one surprise inspection in a calendar year to verify the following, namely:-(i)serial numbers on gun-barrels or completed firearms are stamped in the strict order in which they are manufactured;(ii)entries of sale or transfer are made promptly and tally with record of such transactions under rule 65;(iii)the conditions of the license are strictly complied with.
