(4)It shall be the duty of the licensing authority to ensure, before grant of license to a transporter in Form XIV, that the applicant has made arrangements for the receipt, carriage and delivery of the arms and ammunition, the safe and efficient transportation thereof, the mode of transport by which the transportation is to take place, including the type and construction of the vehicle to be used, as well as the containers, persons to be involved and communication facilities, etc., for the safe and secure transport and storage of the arms and ammunition.
