82. Records of transactions to be maintained by gunsmiths holding a license in Form IX or IX-A.
(1)The licensee shall keep a register known as 'the Firearms Repair Register', wherein the following particulars shall be recorded, namely: -(a)In respect of every firearm received for minor or major repair,?(i)a stock number that must be clearly affixed by means of a temporary marking on the firearm;(ii)the make, type, caliber of the firearm, as well as, every manufacturer's serial number or additional identification mark that is reflected on the firearm;(iii)the date of receipt of the firearm;(iv)the name, address and UIN of the licensee from whom the firearm was acquired;(v)the number, date and validity period of the arms license, permit or authorization of the person from whom the firearm was acquired;(vi)nature of repair done on the firearm or any other work performed; and(vii)the date of collection and signature of the holder of the license, permit or authorization issued in respect of the license.(b)For licenses granted in Form IX, in respect of main firearm components, received in stock,-(i)the date of receipt of the main firearm components;(ii)the purpose of such receipt;(iii)the name, address and UIN of the licensee from whom the main firearm components were acquired;(iv)the transfer or disposal of the main firearm components including the name, address and UIN of the licensee to whom these were supplied; and(v)the signature of the person who received it.(2)The licensee shall keep a register known as 'the Ammunition Stock Register', wherein the following particulars shall be recorded, namely: -(a)on the debit side, -(i)the caliber, make and quantity of all ammunition purchased or acquired;(ii)the date of receipt; and(iii)the number, date and UIN of the license of the person from whom the ammunition was purchased or acquired.(b)on the credit side, -(i)the caliber, make and quantity of all ammunition consumed or used;(ii)the date and reason of disposal of the ammunition and the signature of the licensee confirming the entries as correct.(3)The registers maintained under sub-rules (1) and (2) shall be kept at the business premises specified on the license and every page of such register shall be numbered in sequence with every entry written in ink and any amendment thereof effected by means of inter-lineations or crossing out in ink and not by way of erasure and must be initialed by the person, effecting it.(4)No person may remove or cause to be removed any page from any register contemplated in this rule and removal of any page there from shall be deemed, in the absence of evidence to the contrary to have been removed by or on the authority of the licensee who is obliged to keep such register.(5)All particulars to be entered in a register under this rule, shall be recorded immediately on receipt, transfer, use or disposal, as the case may be, of the firearm, main firearm component or ammunition and in addition to the particulars specified in sub-rules (1) and (2), shall depict the daily balance of stock in hand of firearms, main firearm components and ammunition kept for repair or testing.(6)(a)The licensee shall establish an online electronic connectivity under his user-id with the NDAL system and shall provide for a weekly electronic online transfer of data of transactions regarding firearms and ammunition for the week, as recorded in the registers referred to in sub-rules (1) and (2).(b)If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means for submission of the weekly returns.(c)Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.
