(1)The dealer or the officer-in-charge of the police station or unit armory, shall maintain such registers as specified in rule 75.(2)A copy of the entries in the registers relating to the quarters ending on the last day of March, June, September and December, each year, certified as true copy under the signature of the dealer or officer-in-charge of the police station or unit armory, as the case may be, shall be forwarded, to the district magistrate as early as possible after the expiry of each quarter.(3)The licensed dealer or the officer-in-charge of the police station or unit armory or officer-in-charge of police armory in the district/ taluqa headquarters, where the arms or ammunition are kept, shall submit to the district magistrate by the 15th December each year, a report showing the particulars of arms or ammunition in their custody which have, or will become liable to forfeiture by the end of that year.(4)(a)The licensed dealer, the officer-in-charge of the police station or unit armory or officer-in-charge of police armory in the district/ taluqa headquarters where the arms or ammunition are kept, shall establish an online electronic connectivity under his user-id with the NDAL system to provide for a weekly electronic online transfer of data regarding firearms and ammunition deposited for the week.(b)If any circumstances occur which prevent the authorities referred to in clause (a) 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 to submit the weekly returns.(c)Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.
