(1)Where no license is required for the manufacture, sale, import, export or transport of any category or description of arms or ammunition by or through a manufacturer or dealer, the manufacturer or the dealer, may be asked to register his name and address and place of business in such manner and at such place as the Central Government may prescribe by issuance of a general or special order in this behalf and the manufacturer or the dealer shall maintain such registers and furnish such information to the Central Government as it may require in respect of the arms or ammunition, so manufactured, sold, imported, exported, or transported.
