(1)The licensee shall -(a)not possess Government arms and ammunition as defined in clause (22) of rule 2:Provided that the above condition may be canceled by the authority granting the license empowered to do so by the Central Government, and an endorsement added showing the Government arms or ammunition which the licensee is authorized to possess.(b)on demand by an authorized officer produce the firearms possessed under his license;(c)not sell or transfer any firearms or ammunition or any part thereof covered by his license to any person not lawfully entitled to possess them;(d)forthwith give information at the nearest police station of the loss or theft of any arms or ammunition covered by his license.
