(1)A license having effect beyond the local limits of the authority of the officer granting it shall not be granted for the transport or export or re-import of any arms or ammunition to a place, without ascertaining that there is no objection to the grant of such license on the part of the district magistrate having jurisdiction over the area in which such place is situated.(2)For the purposes of sub-rule (1), either -(i)a certificate of "no objection" may be obtained by the applicant for the license; or(ii)an enquiry may be made by the authority to whom application for grant of such license is made.
