44. License to an International sports person for participation in shooting events in India.
(1)An application may be made in Form A-5 by any sports person of any age group from any country who is eligible to participate in the shooting competition or event or series of competitions or series of events or for training being organized in India by any sports body recognized by the Ministry of Sports and Youth Affairs, Government of India during the period of the event or competition or training and at the venue fixed for the same, and a license may be granted to such applicant for arms and ammunition specified in category III of Schedule I so far as practicable, one month prior to the expected date of arrival of the sports person in India.(2)The license in the case of a group application may be issued in the name of the manager or the official accompanying the team or group and the details of the arms and ammunition may be given in an annexure attached to and forming part of the license by the issuing licensing authority.(3)Where a license is granted to an International sports person or persons under sub-rule (1), the license together with the passport and visa of such person, shall be presented to the licensing authority of the port of arrival, and the said authority shall after obtaining the undertaking in writing from the licensee that he shall not sell or transfer the arms or ammunition to anyone in India, endorse the license making it valid for a period of six months or till the validity of visa, whichever is earlier, from the date of endorsement and shall also make an entry in the passport or the visa giving full particulars of the arms and ammunition for which the license has been granted.(4)The licensee shall produce the arms or ammunition at the time of leaving India along with the consumption certificate of the ammunition issued by the authority under whose control the shooting competition or event or training was conducted and return his license to the passport checking authority, or other authority empowered by the district magistrate in this behalf, at the port or other place of departure from India.(5)The passport checking authority or other authority to whom the license is returned by the licensee under sub-rule (4), shall forward the same to the authority who issued it, with the remarks that the arms or unconsumed ammunition, have been duly re-exported.
