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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(a) in The Arms Rules, 2016

(a)on the debit side, -
(i)a stock number that must be clearly affixed by means of a temporary marking on the firearm;
(ii)the make, type, caliber of the firearm, as well as every manufacturer's serial number or additional identification mark that is reflected on the firearm;
(iii)the date of receipt of the firearm;
(iv)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the manufacturer or dealer from whom the firearm was purchased or acquired along with the particulars of the purchase invoice, challan, transport documents and details of the transport license in Form XII, if applicable;
(v)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, the authorization to sell issued by the concerned licensing authority to the licensee or his legal heirs from whom the firearm was purchased or acquired and the signature of the person from whom the firearm was acquired.