.For the purposes of the Act and these rules, arms or ammunition shall be of the categories specified in columns 2 and 3 respectively of Schedule I and references to any category of arms or ammunition in these rules shall be construed accordingly.[4. Licensing authority and forms of licences - (1) Licences under Chapter II of the Act may be granted or renewed for such purposes, by such authorities, in such Forms and to be valid for such period and in such areas as are specified in Schedule II, subject to such conditions as are specified in that Schedule and in the licence:Provided that the licences granted or renewed by a licensing authority may be signed by such officer subordinate to that authority as may be specially empowered in this behalf by the State Government.(2)Every such licence granted by the District Magistrate under Section 13 shall be recorded in Form XXIII and a copy of it shall be forwarded to the concerned State Government by the licensing authority at the end of each quarter i.e. March, June, September and December each year.(3)The State Government shall, on the basis of the reports received under sub-rule (2), consolidate all the data concerning licences issued under Section 13 and send the same to the Government of India in Ministry of Home Affairs which shall create a suitable data base.]
