(5)Every application in Form A-2 submitted by a company for the grant of a license in Form II or Form III, shall be accompanied by the following documents, namely:-(a)written undertaking on the letter head of the applicant duly signed by the responsible person defined under clause (44) of rule 2;(b)original copy of the board resolution passed or an authority letter confirming the appointment of responsible person referred to in clause (a);(c)certified copies of the founding documents of the company including Memorandum and Articles of Association;(d)safe use and storage of firearms undertaking referred to in sub-rule (4) of rule 10.
