65. Record of transactions to be maintained by licensees holding license in Form VII.
(1)The manufacturer shall keep a register in the format of a secure electronic database known as the 'Firearms Stock Register', wherein the following particulars shall be recorded: -(a)on the debit side, against a stock number, the date of manufacture, make, caliber, model and manufacturer's serial number; and(b)on the credit side, against the stock number referred to in sub-rule (a), -(i)the date of sale of firearm;(ii)the name and address and license number of the dealer to whom the firearm is sold;(iii)the particulars of the Government department to whom the firearm is sold;(iv)the particulars and address of the person to whom the firearm was exported together with the particulars of the export license issued under these rules by the licensing authority.(2)The manufacturer shall keep a register in the format of a secure electronic database known as 'the Ammunition Stock Register', wherein the following particulars shall be recorded:-(a)on the debit side,-(i)the caliber, make and quantity of all ammunition manufactured, purchased or acquired;(A)the person from whom it was purchased or acquired; and(B)the reason for the purchase or acquisition.(ii)the lot number and the date of manufacture or receipt; and(iii)in the case of the ammunition being purchased or acquired -(b)on the credit side, -(i)the lot number and the date of sale or use by the manufacturer of the ammunition;(ii)the caliber, make and quantity of ammunition sold or used by the manufacturer;(iii)the name, address and license number of the dealer to whom the ammunition is sold; or(iv)the particulars of the Government department to whom the ammunition is sold; or(v)the name and address of the person to whom the ammunition was exported together with the particulars of the export license issued under these rules by the licensing authority;(vi)the date of collection and the signature of the dealer or relevant Government official to whom the ammunition was delivered.(3)(a)The manufacturer shall keep updated stock sheets of all manufactured firearms and main firearm components.(b)The registers referred to in sub-rules (1) and (2) shall be kept at the business premises specified in the license.(c)All particulars of firearms and ammunition shall be recorded immediately by the licensee on manufacture, receipt, transfer or use, as the case may be.(4)(a)The manufacturer shall establish an online electronic connectivity under his user id with the NDAL system and shall provide for a weekly electronic online transfer of data regarding firearms manufactured and sold or transferred and ammunition manufactured and sold or transferred or consumed for the week, as recorded in the registers referred to in sub-rules (1) and (2) .(b)If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means to submit the weekly returns.(c)Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.
