(1)Any person, applying for a license for an indoor or an outdoor private shooting range shall be required to meet the technical and security standards as may be specified by the Central Government in this regard by passing a general or special order:Provided that the licensing requirements shall not be applicable to indoor ranges up to ten metres used for target practice of air pistols and air rifles.(2)No license shall be granted under this rule unless the owner or operator of such shooting range has in place adequate financial arrangements to meet any injury or damage claims requiring third party insurance covers or mandatory bank guarantees or bond requirements:Provided that the ranges owned and operated by military, Central Armed Police Forces and State Police Departments shall normally cover their own risk as per the respective internal guidelines.(3)The Sports Authority of India or the National Rifle Association of India or the State Sports Authority or the State Rifle Association shall conduct regular inspection of their affiliated associations or bodies, owning or operating such ranges at regular intervals to ensure strict adherence of safety standards and other norms laid down for shooting ranges.(4)The licensing authority may also conduct periodic or surprise inspection of all categories of firing ranges falling under its jurisdiction to ensure the adherence to technical and security conditions applicable to such ranges.(5)Practical training regarding the safe and efficient handling of arms and testing of arms during which ammunition will be fired, may only be undertaken at an accredited shooting range that holds a license in Form V.
