(1)Any person applying for a transporters license in Form XIV shall in addition to the requirements laid down in rule 11, submit -(i)proof that a proper functioning two way secure communication system between the vehicle transporting the arms or ammunition and the applicant is in operation;(ii)a detailed description of the safety measures fitted to the vehicle including GPS navigation system; and(iii)a detailed description of security precautions to be followed during transportation.(2)The transporter holding a license in Form XIV shall before undertaking transport of arms and ammunition, obtain from the consignor a copy of his transport license in Form XII in respect of the arms and ammunition to be transported.(3)The transporter using road transport shall provide to the person in charge of transportation, a typed list or computer printout on his letterhead of persons who will be directly involved in the transportation of the consignment of the arms and ammunition, containing their names and identity numbers and such list shall be attached to a certified copy of the license in Form XIV:Provided that the transporter shall get the police verification of the antecedents of his employees before assigning them any duty related to such transportation of arms or ammunition.(4)It shall be the duty of the licensing authority to ensure, before grant of license to a transporter in Form XIV, that the applicant has made arrangements for the receipt, carriage and delivery of the arms and ammunition, the safe and efficient transportation thereof, the mode of transport by which the transportation is to take place, including the type and construction of the vehicle to be used, as well as the containers, persons to be involved and communication facilities, etc., for the safe and secure transport and storage of the arms and ammunition.(5)The license granted to a transporter in Form XIV shall be valid for a period of five years.(6)The license in Form XIV shall specify, the categories of arms and/or ammunition, maximum quantity during a calendar year, maximum quantity in a single consignment and maximum quantity in multiple consignments under a single shipment that may be allowed to be transported.(7)(a)The transporter license in Form XIV shall be applicable for bulk transportation's exceeding one hundred firearms or ammunition exceeding fifty thousand cartridges in a single consignment or multiple consignments forming part of a single shipment.(b)The transport of arms and ammunition other than bulk transportation may be carried out by ISO 9001 certified transport companies.
