(1)The licensing authority while granting a license in Form VII shall show clearly in the license form the categories and description of the arms or ammunition allowed to be manufactured or proof tested or both, by the licensee as specified in these rules.(2)Proof-testing of firearms manufactured by a licensed manufacturer shall be carried out only in accordance with the provisions contained in rule 59 in this regard and no manufactured firearms shall be allowed to be sold which have not been duly proof tested.(3)A copy of every license granted in Form VII by the licensing authority shall forthwith be sent to the district magistrate of the place of manufacturing facility of the licensee and the Home Department of the State Government concerned.[***] [Omitted '(4) Entities granted fresh licenses under the provisions of these rules shall be known as new manufacturers whereas the entities or persons already holding manufacturing licenses under the Arms Rules, 1962 in Form IX shall be known as existing manufacturers.' by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).].[(5) Single licence in Form VII may be issued to an applicant company applying for a multi-unit facility which may be set-up within the same State or in different States within the country, for the grant of a licence under these rules:Provided that an applicant company may apply for a separate licence for each unit and in that case, separate licence shall be issued for each of the units.;] [Subsitituted by Notification No. G.S.R 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).](6)A licensing committee within the Ministry of Home Affairs shall be constituted to review and process the applications for grant of licenses for manufacture of arms and ammunition's for the new manufacturers and for all matters related to existing manufacturers including applications for capacity revision by issuance of general or special order under these rules.
