(2)The obligations of the licensee shall include -(i)to clearly identify and demarcate the premises declared as a Firearm Free Zone;(ii)to ensure that notices be displayed at all the main entrances or at strategic places on the premises or category of premises both in English and local language declaring the premises as Firearm Free Zone;(iii)to ensure that the notices and signs are clearly visible and un-obscured at all times; and(iv)to notify the licensing authority of change, if any, in the information submitted at the time of application.
