(2)Where the arms or ammunition have been deposited under sub-rule (1), the dealer or officer-in-charge of the police station or unit armory, as the case may be, shall attach to each article deposited, a card, easily distinguishable from that described in rule 47 and issue a receipt to the depositor and send a copy to the authority who granted the license or renewed it last, containing the following particulars, namely:-(i)Description (No. etc.) of the article;(ii)Name and address of the depositor;(iii)Particulars of license or exemption (if any);(iv)Serial No. in register and date of deposit;(v)Date of expiry of the license;(vi)Date up to which deposited;(vii)Signature of the depositor; and(viii)Signature of the dealer or officer-in-charge of police station or unit armory.
