(2)The application for grant of in-transit license shall be accompanied by ?(i)a proof of authority to export the arms and ammunition from the country of origin and a documentary proof of authority of import from the country of final destination that the arms or ammunition may lawfully be imported into the said country;(ii)the particulars of the intended transport route and mode of transport and the proposed port of entry and exit and likely date of the entry and exit along with a certified copy of the license, permit, authorization or any proof acceptable to the licensing authority, confirming the lawful possession of the firearm and ammunition in transit through the Indian territory;(iii)complete lists of the firearms and ammunition indicating the quantity, type of action, manufacturer's serial number, model and caliber of the firearms and quantity, type and caliber of ammunition forming part of consignment along with a consignment note to be carried in-transit through Indian territory.
