7. Licensing authorities to furnish information to district magistrate
(1)A copy of every license granted for arms or ammunition specified in category I(a), I(b), I(c) and category II in Schedule I shall forthwith be sent to the district magistrate of the place in which the arms or ammunition are to be kept.(2)A copy of every other license granted in any Form by any authority other than a district magistrate shall be sent forthwith to the district magistrate having jurisdiction over the area in which the place of business or residence of the licensee is situated.(3)The licenses granted under sub-rule (1) and sub-rule (2) shall be intimated through NDAL system to the district magistrate of the place having jurisdiction over the area in which the place of business or residence of the licensee is situated.
