(1)The licensee shall keep a register named as 'the Firearms Stock Register', containing the following particulars, namely:-(a)on the debit side, -(i)a stock number that must be clearly affixed by means of a temporary marking on the firearm;(ii)the make, type, caliber of the firearm, as well as every manufacturer's serial number or additional identification mark that is reflected on the firearm;(iii)the date of receipt of the firearm;(iv)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the manufacturer or dealer from whom the firearm was purchased or acquired along with the particulars of the purchase invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(v)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, the authorization to sell issued by the concerned licensing authority to the licensee or his legal heirs from whom the firearm was purchased or acquired and the signature of the person from whom the firearm was acquired.(b)on the credit side, against the stock number referred to in sub rule (1),-(i)the date of sale of firearm;(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the dealer to whom the firearm was sold or transferred along with the particulars of the sale invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, details of the authorization to purchase and the purchase period mentioned on license issued by the concerned licensing authority to the licensee to whom the firearm was sold or transferred along with the particulars of the sale invoice and the signature of the person to whom the firearm was sold;(iv)the signature of the person responsible for the transfer of the firearm shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.
