(3)Where a license is granted to any person under sub-rule (1), the license together with the passport and the visa of the person, shall be presented to the licensing authority of the port of disembarkment, and the said authority shall after obtaining the undertaking in writing from the licensee that he shall not sell or transfer the arms or ammunition to any one in India, endorse the license making it valid for a period of six months from the date of endorsement or till the validity of visa, whichever is earlier and shall also make an entry in the passport or the visa giving full particulars of the arms and ammunition for which the license has been granted.
