(8)No fee shall be chargeable in respect of(i)a change of description of the weapon entered in a licence granted for its acquisition under the proviso to rule 52(2) but if the licence fee in respect of the weapon so changed is higher than that for the original weapon, the difference of such fee may be charged;(ii)an endorsement under rule 12 of a licence granted in the State of Pondicherry or endorsement to extend or change the area of validity of a licence under sub-rule (1) of rule 53;(iii)a change of name, under rule 53(2), of member, agent or other representative of the company or retainer; or(iv)a grant of consent or permit certificate or endorsement or any other document under these rules, except as otherwise expressly provided.
