60. Capacity revision and applicability of new norms to existing manufacturers.
(1)The existing manufacturers may apply for grant of a fresh license in Form VII in accordance with the procedure specified in rule 51.(2)The existing manufacturer may apply for enhancement or restoration or revision or re-fixation of its licensed capacity by an application made in this regard with the Government of India in the Ministry of Home Affairs with the recommendation of the State Government concerned, along with the following documents, namely:-(i)a copy of the existing manufacturing license;(ii)certified copies of the annual accounts of the licensee for the last five years duly certified by a Chartered Accountant;(iii)details of the plant and machinery and manufacturing facility;(iv)certified copies of the stock records, manufactured items and sales turnover for the last five years duly certified by a Chartered Accountant;(v)detailed proposal for enhancement of manufacturing capacity, project outlays, means of finance and justification for economic viability and market demand projections for enhancement in capacity production duly certified by a Chartered Accountant;(vi)track record and preparedness to comply with the security guidelines for manufacturers in Micro, Small and Medium Enterprise (MSME) sector;(vii)declaration to comply with the provisions contained in these rules.(3)Every application under sub-rule (2), shall be examined by the licensing committee referred to in sub-rule (6) of rule 51, which may allow the capacity revision provided the existing licensed capacity is fully utilized by the manufacturer.(4)[ Every existing manufacturer shall be issued a fresh licence in Form VII, within a period of [three years] [Substituted by Notification No. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).] of the notification of these rules, by the licensing authority and any permission or any exemption granted for procurement of raw materials to the existing manufacturers under the Arms Rules, 1962 or under the Industrial Development (Regulation) Act, 1951 or rules framed thereunder, shall be deemed to have been issued under the corresponding provisions of these rules.(5)Every fresh licence issued in Form VII under sub-rule (4) shall be valid for the life time of the licensee and such licensee shall be permitted to have enhanced annual production of firearms and/or ammunition upto fifteen per cent. of the quantity endorsed on his licence by giving prior intimation to the licensing authority and for which no further endorsement on the licence as to capacity, shall be required.;]
