(3)Every application for the grant of a licence in Form XVII or Form XVIII for export of fire-arms shall be accompanied by a certificate from the Director-General of Archaeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of "antiquity" under the Antiquities (Export Control) Act, 1947 (31 of 1947)*. If the application is made to the Central Government, it shall be accompanied by a further certificate from the licensing authority of the place from where the weapons are intended to be exported certifying that the weapons do not belong to any of descriptions mentioned in sub-rule (2).
