(1)The licensee shall keep a register known as 'the Firearms Repair Register', wherein the following particulars shall be recorded, namely: -(a)In respect of every firearm received for minor or major repair,?(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)the name, address and UIN of the licensee from whom the firearm was acquired;(v)the number, date and validity period of the arms license, permit or authorization of the person from whom the firearm was acquired;(vi)nature of repair done on the firearm or any other work performed; and(vii)the date of collection and signature of the holder of the license, permit or authorization issued in respect of the license.(b)For licenses granted in Form IX, in respect of main firearm components, received in stock,-(i)the date of receipt of the main firearm components;(ii)the purpose of such receipt;(iii)the name, address and UIN of the licensee from whom the main firearm components were acquired;(iv)the transfer or disposal of the main firearm components including the name, address and UIN of the licensee to whom these were supplied; and(v)the signature of the person who received it.
