(2)An application for renewal of a license for arms or ammunition shall be filed in the Form wherein specified at least sixty days prior to the expiry of the said license with the licensing authority along with the documents wherein specified in the Form:Provided that in the case of arms and ammunition deposited under sub-rule (1) of rule 48, the renewal application may be filed either by the depositor, or where it is not practicable to make the application direct, through the dealer or any other person authorized by him in writing in this behalf, while the arms or ammunition continue to be so deposited.
