(11)The licensee gun smith who carries out alteration of the mechanism, caliber or barrel length of a firearm, before the conclusion of the work, shall notify the licensing authority in writing of -(i)the particulars of the firearm, including the type, name, caliber and manufacturer's serial number or additional identification number;(ii)the name and address of the licensee along with his UIN, license number and date of the issue of the license in respect of the firearm;(iii)the particulars of the work performed on the firearm.
