(1)A manufacturer of firearms shall get every firearm manufactured by him stamped so as to show distinctly(a)the makers name and registered trade mark, if any;(b)the serial number of the weapon as entered in his register and the year of stamping; and(c)proof-mark;as shown in the following Table:(2)When an imported firearm kept for sale by a dealer does not bear the manufacturers name, such distinguishing mark of the importer as allotted by the State Government shall be engraved on the barrel (adjacent to the number, if any, existing thereon) and on other parts as shown in column (2) of the Table under sub-rule (1); if a barrel bears more than one number, the distinguishing mark shall be affixed to the number appearing on the original invoice. When the manufacturers number appears only on the trigger guard or other replaceable part, that number shall be engraved on the part shown in column (3) of the Table.(3)A person, who has in his possession any firearm which does not bear distinctly a manufacturers name, number of other identification mark as mentioned in sub-rule (1), shall get theidentification mark stamped on the firearm consisting of(a)such distinct letters as may be prescribed for the purpose by the State Government;(b)serial number of the possession licence in the Arms Register of the licensing authority concerned or, in respect of the firearms in possession of a person exempt from the obligation to take out licence for their possession, the letters Ex; and(c)the year of stamping, in that order and in the following manner:
