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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1)(b) in The Arms Rules, 2016

(b)on the credit side, against the stock number referred to in sub rule (1),-
(i)the date of sale of firearm;
(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the dealer to whom the firearm was sold or transferred along with the particulars of the sale invoice, challan, transport documents and details of the transport license in Form XII, if applicable;
(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, details of the authorization to purchase and the purchase period mentioned on license issued by the concerned licensing authority to the licensee to whom the firearm was sold or transferred along with the particulars of the sale invoice and the signature of the person to whom the firearm was sold;
(iv)the signature of the person responsible for the transfer of the firearm shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.