(1)A licence, valid for a period of six months from the date of the endorsement referred to in sub-rule (1A), may be granted in Form III to bona fide tourists referred to in clause (b) of the provisio to sub-section (1) of section 10, so far as practicable, six months prior to the expected date of arrival of the tourist in India: Provided that the validity of the licence so granted shall commence only from the date of endorsement of the said licence and that the arms and ammunition covered by the licence shall not be used till the date of endorsement of the licence.
