Section 58 in The Arms Rules, 2016

[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 58 in The Arms Rules, 2016

58. Marking of firearms and ammunition at the time of manufacture.

(1)All firearms shall have applied to them, at the time of their manufacture, unique markings containing the following information, namely:-

(i)the country of manufacture;

(ii)the name of the manufacturer;

(iii)a serial number unique to the manufacturer;

(iv)year of manufacture;

(this information may be incorporated into the serial number)

(v)firearm type/ model;

(vi)caliber;

(vii)proof-marks; and

(viii)such other additional information if the firearm is intended for an Indian domestic State entity viz. military, Central Armed Police Forces, Police etc.

(2)Markings shall be expressed alphanumerically (i.e. they may consist of both letters and numbers) in the format given in the table below:-Table

(1)	(2)	(3)	(4)	(5)	(6)
XX	XXXX	99	99	99999	99
Country of Manufacture(2 digit ISO CountryCode)IN for India	Manufacturer's Name or code	Year of manufacture (2 numbers)	Type/ Model/ Code	Serial Number	Caliber

(3)Markings shall be applied to a component of the firearm that is essential to its operation, such as -

(i)the frame/ receiver;

(ii)barrel;

(iii)slide, cylinder, bolt or breech block; and

(iv)any other part or component essential to the operation of the firearm.

(4)Markings shall be applied to an exposed surface of the firearm by using the stamping method at the time of their manufacture and stamped marking shall have a depth of at least 0.20 mm.

(5)The applied marking shall be -

(i)conspicuous without technical aids or tools;

(ii)easily recognisable;

(iii)readable;

(iv)durable; and

(v)recoverable (as far as is technically possible).

(6)The smallest packaging units of ammunition for firearms shall be marked containing the following information, namely:-

(i)country of manufacture;

(ii)name of the manufacturer;

(iii)lot or batch number unique to the manufacturer;

(iv)year of manufacture;

(this information may be incorporated into the lot or batch number),

(v)caliber; and

(vi)type.

(7)Individual cartridges may also be marked, which may include the following information, namely: -

(i)country of manufacture;

(ii)name of the manufacturer;

(iii)lot or batch number unique to the manufacturer;

(iv)caliber; and

(v)type.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Section

Section 58 in The Arms Rules, 2016

58. Marking of firearms and ammunition at the time of manufacture.