Section 25 in The Wild Life (Protection) (Rajasthan) Rules, 1977
25. Registration of arms.
(1)Within three months of the declaration of an area as a Sanctuary or in the case of a Sanctuary existing at the commencement of these Rules within three months of such commencement, every person residing in and within ten kilometers of such Sanctuary and holding a licence granted under the Arms Act, 1959 (Central Act 54 of 1959) or exempted from the provisions of the Act and possessing arms, shall apply in Form 11 to the Divisional Forest Officer incharge of the Sanctuary for the registration of his name.(2)The application under sub-rule (1) shall be accompanied by a Treasury or Bank receipt showing that a fee of rupees two has been paid by the applicant.(3)On receipt of an application under sub-rule (1) the Divisional Forest Officer incharge of the Sanctuary shall, after making such enquiry as he may deem fit, register the name and other particulars of the applicant in Form 12. The information of such registration shall be sent to the applicant.(4)Where such a holder of arm commits any offence under the Act or the rules made thereunder, the officer incharge of the Sanctuary shall make an entry to this effect in the register and where such officer is satisfied that, the holder of arm has committed the said offence, on occasions more than one, he may take such steps as he considers necessary to move the authority concerned, for cancelling the licence, held by the holder of arm under the Arms Act, 1959.(5)When such a holder of arm transfers his arm to another person by way of sale or gift or otherwise or the arms licence is cancelled, he shall intimate the Divisional Forest Officer incharge of the Sanctuary within a period of 15 days of such transfer or cancellation.(6)When such a holder of arm shifts his residence to another place, whether within the said ten. kilometers radius or beyond, he shall within a fortnight of shifting to his new place of residence inform the Divisional Forest Officer incharge of the Sanctuary. If the holder of arm has moved outside the 10 kilometers zone, his name shall be deleted from the register.(7)When such holder of arm dies, his successor or legal representative shall intimate the fact to the Divisional Forest Officer incharge of the Sanctuary.
