(2)Where in any case referred to in sub-rule (1)(a)the original licence is not produced by the consignee or the original or attested copy of the licence does not accompany the case or package, as the case may be,or(b)the licence is not identical in substance with the copy sent to the authority, or(c)the arms or ammunition do not correspond with the description given in such licence, the authority shall not receive the articles or despatch or allow the articles to proceed further or deliver the consignment, as the case may be, and shall, in case he is not a Magistrate, forthwith inform the nearest Magistrate.
