102. Procedural requirements for transporters license.
(1)An arms or ammunition transporter holding a license in Form XIV shall possess at all times during such transport, -(a)a consignment note containing the following particulars:-(i)the name, address, license and UIN of the transporter;(ii)the name, address, license number and UIN of the consignor and of the consignee in respect of arms and ammunition to be transported;(iii)the quantity, type of action, manufacturer's serial number, make and caliber of the firearms and quantity, make and caliber of ammunition; and(iv)the physical address wherefrom the firearms and ammunition were collected and the physical address of their final destination.(b)copy of the license in Form XII authorizing the transportation of such firearms and ammunition;(c)any other document which under these rules or any other law may be required.(2)A transporter holding a license in Form XIV who is obliged to store the firearms or ammunition for any period of time after its receipt and before delivery, shall comply with the safe custody and storage requirements under rule 10.(3)The licensee shall ensure direct supervision by him or through his personnel of an en-route consignment of arms or ammunition.(4)The transporter holding a license in Form XIV shall obtain from the consignee a written confirmation for the consignment of arms and ammunition, which shall contain the following information, namely:-(i)the name and surname of the recipient;(ii)the recipient's address;(iii)the telephone number, mobile number and email address of the recipient;(iv)the date and time of delivery;(v)the description of the arms and ammunition received; and(vi)the signature of the recipient confirming the deliverance.(5)A copy of the written confirmation from the consignee shall be submitted by the transporter to the licensing authority issuing transport license in Form XII.(6)The transporter holding a license in Form XIV shall immediately notify in writing the police and licensing authority in the event of non-delivery, loss or theft of the arms or ammunition.(7)In the event of the consignment under transportation being misused by, or stolen or lost due to the gross negligence of the transporter holding a license in Form XIV or by any of its employees entrusted with such transportation, the license of the transporter shall be liable to be revoked.
