(1)No person shall carry a firearm in a public place unless the firearm is carried -(a)in the case of a handgun -(i)in a holster or similar holder designed, manufactured or adapted for the carrying of a handgun and attached to his person; or(ii)in a rucksack or similar holder; or(b)in the case of any other firearm, in a holder designed, manufactured or adapted for the carrying of a firearm.
