(5)A license for the transport of arms or ammunition shall not, save for special reasons to be recorded by the authority granting it, be granted for a period longer than three months:Provided that a license for a longer period, not exceeding six months, may be granted in connection with industrial purposes for transporting ingredients of ammunition in installments from the godown to the factory of the licensee situated within the same district but not in the same locality:Provided further that such licensee, gives prior intimation to the nearest magistrate or officer-in-charge of the police station and makes necessary entries promptly in the stock registers maintained for the purpose at both the godown and the factory.
