.Every application for the grant of a licence under these rules(a)shall be submitted in Form A;(b)may be presented by the applicant in person or sent through the medium of post office or otherwise, to the licensing authority, as far as possible having jurisdiction in respect of the place, where he ordinarily resides or has his occupation;(c)shall contain all such information as is necessary for the consideration of the application, and in particular(i)where the application is for a licence for the acquisition, possession and carrying of arms and ammunition for crop-protection, shall specify details of the land and cultivation requiring protection and area within which the arms or ammunition are required to be carried;(ii)where the application is for a licence for import by land or river or for export or for transport or for export and re-import, or for import, transport and re-export of arms or ammunition, shall specify the place or destination, the route, the time likely to be occupied in the journey and the quantity, description and price of each kind of arms or ammunition in respect of which the licence is required and the purpose for which they are intended;(d)where the grant of licence requires a certificate of no objection from some other authority as provided in rule 50, shall state whether such certificate has been obtained and, if so, shall be supported by evidence thereof;(e)[ where an application is for the grant of licence in Form II, Form III, Form III-A, Form IV, Form V or Form VI from a person other than a bona fide tourist as defined in section 10(1)(b) of the Act, it shall be accompanied by two passport size copiesof the latest photograph of the applicant] [Inserted by G.S.R. 431, dated 11.2.1969.]:Provided that(i)an application by a member of the armed forces of the Union shall be made through his Commanding Officer to the licensing authority having jurisdiction in respect of the place to which he is for the time being posted; and(ii)the licensing authority may, in accordance with any instructions issued by the State Government in respect of all or any class of firearms, require the personal attendance of the applicant before granting or renewing the licence applied for.[51-A.[Inserted by G.S.R. 52(E), dated 24.1.1989.]The applicant shall not suppress any factual information or furnish any false or wrong information in the application form.] [Substituted by G.S.R.1019, dated 22.5.1968.]
