(4)Every application in Form A-1 submitted by an individual for grant of a license in Form II, Form III or Form IV shall be accompanied by the following documents, namely:-(a)four passport size copies of the latest photograph of the applicant (in white background);(b)proof of date of birth;(c)identification proof ?(i)Aadhar Card; or(ii)in case the applicant does not have Aadhar Card, a written declaration in the form of an Affidavit to be submitted in this regard along with an alternative identification proof which may include Passport or Voter's Identification Card or Permanent Account Number (PAN) card or Identity Card issued to the employees;(iii)in case of exemptee sports persons, shooters identification card issued by the National Rifle Association of India.(d)residence proof in case the applicant does not possess Aadhar Card or Passport, which may include ?(i)voter's identification card; or(ii)electricity bill; or(iii)land-line telephone bill; or(iv)rent deed or lease deed or property documents;or(v)any other document to the satisfaction of the licensing authority.(e)safe use and storage of firearms undertaking referred to in sub-rule (4) of rule 10;(f)for professional category applicant, referred to under clause (a) of sub-rule (3) of rule 12, self-attested copies of the educational and professional qualification certificates, wherever applicable;(g)medical certificate about mental health and physical fitness of the applicant with specific mention that the applicant is not dependent on intoxicating or narcotic substances (in Form S-3);(h)in case of an application for a license in Form IV, the particulars specified in sub-rule (2) of rule 35 along with a permit from the authority empowered under the Wild Life (Protection) Act, 1972 (53 of 1972);
