(2)Where the arms or ammunition have been deposited under sub-rule (1), the dealer or the officer in charge of the police station or unit armoury shall(a)attach to each article deposited a card, easily distinguishable from that described in rule 46(2)(a) showing the following:Deposit for safe custody:(i)Description (No. etc.) of the article .......................................................(ii)Name and address of depositor .......................................................(iii)Particulars of licence/exemption .......................................................(iv)Serial No. in register and date of deposit .......................................................(v)Date of expiry of licence .......................................................(vi)Date up to which deposited .......................................................(vii)............................................................................................................................................(Signature of depositor)(viii).......................................................................................................................................(Signature of dealer or officer in charge of police station/unit armoury).(b)issue to the depositor a receipt containing the same particulars as in clause (a); and(c)on the same day send a copy of the receipt to the authority who granted the licence or renewed it last.
