6. Licence for the shortening of guns or conversion of imitation firearms into firearms.
- No person shall shorten the barrel of a firearm or convert an imitation firearm into a firearm [or convert from any category of firearms mentioned in the Arms Rules, 2016 into any other category of firearms] [Inserted by Act No. 48 of 2019, dated 13.12.2019.] unless he holds in this behalf a licence issued in accordance with the provisions of this Act and the rules made thereunder.Explanation. - In this section, the expression imitation firearms means anything which has the appearance of being a firearm, whether it is capable of discharging any shot, bullet or other missile or not.
