30. Inspection of arms by the licensing authority.
- The authority by whom any license in Form II, Form III, Form IV or Form V has been granted or renewed, may, for the purpose of satisfying itself that any arms covered by such license are still in the possession of the licensee at the time of renewal or at any time while the license is in force, by order in writing require the licensee to produce the arm or arms at such time and place for inspection of such officer as may be specified in the order.
