(1)A license in Form VII-B may be granted to any person, to manufacture replicas of antique (muzzle loading) and contemporary (breech-loading) firearms for domestic market and export purposes.(2)The persons not holding any license or persons holding a license in Form I for possession of machinery, or in Form IX for manufacture of firearms, under the Arms Rules, 1962 shall apply for a new license in Form VII-B for manufacture and sale of replica of firearms within one year from the date of the notification of these rules.
