(2)Every transaction of sale or export shall be accompanied by a certificate from the manufacturer of firearm replica under his seal and stamp certifying that the replicas being sold or exported have been rendered innocuous as firearms and correspond to the sample inspected by the Directorate of Inspection, Department of Defense Production and shall contain the following particulars: -(i)serial number of replica;(ii)date of inspection of sample;(iii)year of manufacture; and(iv)name of the manufacturer.
