(1)On receipt of an application from a licensee holding a license in Form III, the licensing authority may extend the area of validity specified in his license, if he is satisfied about the need of such extension subject to the condition that the licensing authority has the power to grant a license in relation to the area to which extension is being sought.(2)The application for extending the area validity for whole of India may be granted by the licensing authority as specified in column (5) of Schedule II, in respect of the following category of licensees, namely: -(a)Union Ministers or Members of Parliament;(b)Personnel of Defense Forces and Central Armed Police Forces;(c)Officers of All-India Services;(d)Officers in the Government or Government Sector Undertakings or Public Sector Undertakings with liability to serve anywhere in India;(e)Dedicated sports persons and the sports persons specified in serial numbers (1) to (4) of the table in sub-rule (2) of rule 40.(3)In other cases, where the licensing authority is satisfied that the nature of business or profession of the applicant requires him to carry arm or arms frequently beyond the existing jurisdiction and such a requirement may not be met by the issuance of a journey license in Form XI of these rules, the application for extending the area validity for whole of India may be granted by the licensing authority specified in column (5) of Schedule II to the applicant.(4)[ The Area validity granted under sub-rule (3) shall not terminate with the validity period of the licence and the renewing authority shall not vary the area validity at the time of renewal of licence:Provided that where in any case, the renewing authority on the basis of some material evidence, is satisfied that area validity for the whole of India is not required anymore, it may send the recommendations to the licensing authority concerned for review of the area validity.] [Inserted by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).]
