(1)Any person below the age of twenty-one years but not below the age of twelve years may be allowed to use permissible category of arms for the purposes of training in the use of such arms in the immediate presence, or, under the direct supervision and guidance, of an adult instructor or the licensee:Provided that no person below the age of twenty-one years shall be allowed, to carry any permissible category of arms requiring a license in a public place except in the immediate presence and supervision of the person who is lawfully authorized to carry such arms by the licensee.
