(1)A firearm shall be deactivated in the following manner, namely:-(i)Barrel and chamber: A tight fitting metal plug to be inserted from the rear end and welded in place to prevent chambering of a cartridge or loading of a powder charge;(ii)Revolver cylinder: A tight fitting metal plug to be inserted from the rear end and welded in place to prevent chambering of a cartridge or loading of a powder charge;(iii)Firing pin: To be shortened and the firing pin hole in the breech face to be closed by welding;(iv)Breech face: 75% or more to be removed at an angle of 45º.Explanation. - In the case of a revolver, "breech face" refers to the area supporting the base of the cartridge in line with the barrel;(v)Slide, bolt or breech-block: 75% or more of the locking surfaces to be removed at an angle of 45º;(vi)Frame or receiver: 75% or more of the feed-ramp, locking shoulders and supports to be removed and a metal obstruction welded in place to prevent a standard slide, bolt or breech-block from being fitted;(vii)Any other manner as approved in writing by the licensing authority based on the technical opinion of the person holding a license in Form IX.
