(1)The holder of a license in Form III, for permissible category of firearms, as specified in Schedule I, may apply for grant of additional license for any two of his close relatives who are not in possession of any license in Form III and who are residing with him at the address given in the license, to possess, carry or use any of the arms or ammunition covered by his license and the licensing authority shall grant a license to such additional licensee if the eligibility conditions under the Act and these rules are fulfilled by the said additional licensee and there are no adverse remarks in the police report.(2)The additional licensee under his UIN shall be granted a separate license, with the arms and ammunition of the parent license endorsed thereupon:Provided that the additional licensee shall not be permitted to, acquire any arms or ammunition on his license.(3)The additional licensee shall not obtain a license in his individual capacity during the period he holds an additional license under this rule.(4)The licensing authority shall ensure that the details of additional licensees are endorsed on the parent license and the period of validity and the area validity of the additional license are pari-passu with that of the parent license and if the parent license is suspended, revoked or canceled, the additional licenses shall also be subject to the same consequence.(5)The additional licensee shall not sell or transfer the arms and ammunition endorsed on his license.(6)In case the holder of an additional license shifts temporarily or permanently from the premises of the parent licensee, such additional license shall automatically lapse and the person to whom such additional license was issued, shall return his license to the licensing authority by whom the license was issued and the responsibility for furnishing such intimation to the licensing authority shall be that of the parent licensee.(7)The parent licensee may request the licensing authority to revoke or cancel the license of any of his additional licensees by submitting an application along with the original license and in all such cases, the licensing authority shall revoke or cancel the license of the additional licensee.Explanation. - For the purposes of this rule, 'close relatives' mean spouse, son, daughter, brother and sister.
