66. Enforcement powers as to inspection and confiscation.
(1)(a)The licensing authority shall from time to time, conduct inspections of manufacturing facilities and records, in order to ensure compliance with the conditions of the license under the Act.(b)The inspection may include verification of inventory records, mechanism of marking of firearms, review of security norms, personnel records and any other areas of relevance deemed appropriate by the inspecting team or as per the instructions contained in the audit and inspection programme decided by the licensing authority.(2)Firearms, their parts, components or ammunition that have been illicitly manufactured shall be permanently confiscated by the enforcement agencies.(3)(a)Firearms, their parts, components or ammunition that are suspected of having been illicitly manufactured may be seized temporarily in respect of the following cases, namely:-(i)if a manufacturing license is suspended, revoked or canceled, or if it expires; or(ii)the holder of a manufacturing license is convicted of an offense; or(iii)the licensing authority has grounds to believe that an offense has been or is about to be committed and that the items to be seized are either evidence of this or are themselves the subject matter of the offense involved.(b)Seized items that are found to have been illicitly manufactured shall be confiscated and the items that are found not to have been illicitly manufactured shall be promptly returned to their owner.(4)(a)Firearms, their parts, components or ammunition that have been illicitly manufactured shall be promptly disposed of, preferably through destruction in accordance with these rules.(b)A method of disposal other than destruction may be used, provided that the firearms are first marked and registered, and the method of disposal is recorded.
