(1)The authority granting a licence in Form XVII for export by sea or air of arms or ammunition from customs ports to ports in foreign territory or Commonwealth shall send a copy of such licence to the agent or master of the vessel or to the air carrier by which the arms or ammunition covered by the licence are intended to be taken out of India.(2)The weapons of the following descriptions shall not be allowed to be exported, namely:(i)weapons falling within the definition of antiquity under the [Antiquities (Export Control) Act, 1947 (31 of 1947)] [Now see the Antiquities and Treasures Act, 1972 (52 of 1972.];(ii)weapons of current and popular bores for which ammunition is available in the country; and(iii)automatic weapons and weapons which are in use by the police or the armed forces of the Union.(3)Every application for the grant of a licence in Form XVII or Form XVIII for export of firearms shall be accompanied by a certificate from the Director-General of Archaeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of antiquity under the [Antiquities (Export Control) Act, 1947 (31 of 1947)] [[Now see the Antiquities andTreasures Act, 1972 (52 of 1972.]]. If the application is made to theCentral Government, it shall be accompanied by a further certificate from the licensing authority of the place from where the weapons are intended to be exported certifying that the weapons do not belong to any of the descriptions mentioned in sub-rule (2).
