(3)A copy of every license granted in Form VII by the licensing authority shall forthwith be sent to the district magistrate of the place of manufacturing facility of the licensee and the Home Department of the State Government concerned.[***] [Omitted '(4) Entities granted fresh licenses under the provisions of these rules shall be known as new manufacturers whereas the entities or persons already holding manufacturing licenses under the Arms Rules, 1962 in Form IX shall be known as existing manufacturers.' by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).].[(5) Single licence in Form VII may be issued to an applicant company applying for a multi-unit facility which may be set-up within the same State or in different States within the country, for the grant of a licence under these rules:Provided that an applicant company may apply for a separate licence for each unit and in that case, separate licence shall be issued for each of the units.;] [Subsitituted by Notification No. G.S.R 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).]
