103. Confiscation, capture or seizure of firearms and ammunition.
(1)The firearm bureaus under the Central Government or the State Governments shall maintain inventory for different categories of confiscated, captured, seized, recovered or surrendered arms and ammunition.(2)The firearm bureaus referred to in sub-rule (1) shall be granted UIN by the Central Government and allotted separate user-id and password under the NDAL system.(3)The arms and ammunition confiscated, captured, seized, recovered or surrendered shall, on registration of a First Information Report at the nearest police station, be taken on charge of memo of seizures to be signed by the person(s) involved in confiscation or capture or seizure or recovery or surrender, and handed over to the empowered officer of the Central or the State Government along with history sheet of each firearm containing details of the make, type, manufacturer's serial number, caliber and nature of the firearm.(4)The empowered officer of the Central or the State Government referred to in sub-rule (2) shall handover the said arms and ammunition to the concerned Central or the State firearm bureau and the firearm bureau shall make an entry in the receipt column of its stock register.(5)The Central or the State firearm bureau shall get firearms and ammunition examined from a gunsmith holding a license in Form IX or an officer of the Central Armed Police Force or State police department, authorized to examine.(6)On submission of the report by the examiner of the firearm, the firearm may be declared as serviceable or unserviceable or beyond economical repair (BER) and all such serviceable firearms shall be entered in the active firearm stock register and the details shall be uploaded on NDAL system against the UIN allotted to the firearm bureau.(7)The serviceable firearms may be, on receipt of the orders of the competent court, allotted to the eligible applicants under these rules by the firearm bureau against a valid arms license in Form III, for the particular category of firearm against a sale voucher or invoice to be issued by the firearm bureau and the details of such sale or transfer shall be recorded in the register to be maintained by it and uploaded on the NDAL system.Explanation. - For the purposes of this rule, firearm bureau means a unit working under the Central Government or State Home departments or under the State police department for deposit and disposal of confiscated, captured, seized, recovered or surrendered arms and ammunition.
