(3)A dealer having a licence in Form XI, Form XII or Form XIII to 1[repair or test] or to sell fire-arms or ammunition shall not take the fire-arms or ammunition for testing to a testing range or other place, unless specifically permitted to do so by his licence, and he shall carry out tests only in such manner and subject to such conditions as are laid down therein. 2[(4) Where a licence is granted in Form IX or Form XI for conversion of ammunition, it shall not entitle the licensee to convert blank cartridges or any ammunitions having no projectile into single/multiple projectile ammunition or to load or reload any ammunition.]
