78. License for carrying out major repairs, conversion, etc.
(1)Where a license is granted in Form IX for conversion or carrying out major repair, of any category of firearms or ammunition, it entitles the licensee gunsmith to fabricate components or parts, for the purpose of conversion or major repair of such firearms but not to manufacture such components or parts to be utilized for assembling into complete firearms or ammunition of any category.(2)The license also allows the licensee for deactivation and storage of firearms.(3)The applicant applying for a license in Form IX must possess professional technical expertise to act as a gunsmith from a national or international institute or body legally recognized for imparting the professional or technical training.(4)The Central Government in the Ministry of Home Affairs shall notify the technical course contents and institutions recognized for imparting the training and expertise referred to in sub-rule (3) by passing a general or special order in this regard.(5)Where a license is granted in Form IX to shorten a firearm, the license shall specifically state that the licensee is permitted to shorten a firearm:Provided that the licensee, shall not be permitted to shorten the barrel length of any shotgun or rifle, to less than 20 inches.(6)Where such a license is granted for conversion of ammunition, it shall not entitle the licensee to convert blank cartridges or any ammunition having no projectile into single or multiple projectile ammunition or to load or re-load any ammunition.(7)The licensee having a license in Form IX is entitled to accept and store a firearm and keep in stock any part of a firearm, including a main frame component, for the purpose of performing his work.(8)The license also entitles the gunsmith to acquire and keep in stock ammunition to test firearms.(9)The licensee shall not alter or re-engrave or remove the serial number or any other identification mark of a firearm without the prior written permission of the licensing authority.(10)Firearms and ammunition may only be test-fired by the licensee at an accredited shooting range or test bench or cabinet, only in such manner and subject to such conditions, as are specifically mentioned in his license.(11)The licensee gun smith who carries out alteration of the mechanism, caliber or barrel length of a firearm, before the conclusion of the work, shall notify the licensing authority in writing of -(i)the particulars of the firearm, including the type, name, caliber and manufacturer's serial number or additional identification number;(ii)the name and address of the licensee along with his UIN, license number and date of the issue of the license in respect of the firearm;(iii)the particulars of the work performed on the firearm.(12)The licensee holding a license in Form IX may deactivate a firearm only with the prior permission of the licensing authority.
