(1)The owner or lawful occupier of a premises may submit an application in Form A-14 along with supporting documents specified therein, to have the said premises declared a Firearm Free Zone, to the licensing authority of the place of jurisdiction of the applicant -(i)stating the reasons why the premises must be declared as Firearm Free Zone;(ii)giving proof of capacity to maintain the premises as a Firearm Free Zone;(iii)describing the medium of communication to inform the public that the premises is a Firearm Free Zone.(2)The obligations of the licensee shall include -(i)to clearly identify and demarcate the premises declared as a Firearm Free Zone;(ii)to ensure that notices be displayed at all the main entrances or at strategic places on the premises or category of premises both in English and local language declaring the premises as Firearm Free Zone;(iii)to ensure that the notices and signs are clearly visible and un-obscured at all times; and(iv)to notify the licensing authority of change, if any, in the information submitted at the time of application.(3)The licensing authority may issue a license in Form XV for the Firearm Free Zone to any educational institution including schools, colleges, universities; or religious places, hospitals, courts, Government establishments, entertainment or sports venues, restaurants, hotels, shopping malls, cinema halls or such other public places on an application for such license made under sub-rule (1).(4)The provisions of this rule for Firearm Free Zone shall not be applicable in the following cases -(i)to an individual who renders security and surveillance duty to a lawful owner or occupier of the Firearm Free Zone; and(ii)to a law enforcement officer acting in his official capacity.
