20. Manufacture, conversion, shortening, repair, test, sale, etc., of arms or ammunition
(1)The licensing authority while granting a licence in Form IX shall show clearly in the licence form(i)the categories and description of the arms or ammunition covered by the licence;(ii)the transactions permitted in respect of the different categories of arms or ammunition, and omit any transactions or categories or arms or ammunition, not covered by the licence.(2)A copy of every licence granted in Form IX by an authority other than the District Magistrate of the place of business, factory or shop of the licensee shall forthwith be sent to thatDistrict Magistrate.
