(4)The licensee shall make an application on its letter head for commencement of commercial production accompanied by -(i)a declaration to the effect that the licensee has installed the plant and machinery, successfully carried out the trial run and is ready for commencement of commercial production of the items licensed for manufacture or proof-test;(ii)a declaration to the effect that the licensee has installed and applied the requisite quality control system for manufacture or proof test of firearms or ammunition;(iii)a list of particulars of the key technical personnel employed by the licensee for carrying out manufacture or proof-test facility along with the proof of their professional expertise and training undergone and identification documents as specified for directors in rule 53;(iv)a declaration to the effect that the licensee has fully complied with the security guidelines as contained in the Security Manual prepared by the Ministry of Defense, Department of Defense Production, for licensed defense industries.
