(1)A license in Form III-A for possession and carrying of arms or ammunition may be granted to a person nominated to be his retainer by a person exempted under section 41 of the Act from licensing requirements:Provided that the retainer shall have no right, independent of the person so exempted, to use the arms or ammunition covered by the license, and the license shall cease to be in force on the day on which the person so exempted has ceased to be an exemptee, or the retainer has ceased to be a nominee of the exemptee.(2)The licensing authority shall obtain a report from the Police, about the antecedents of the retainer nominated under sub-rule (1) and take into consideration such report before admitting him as a retainer in a license granted in Form III-A.
