(3)The licensee shall immediately on the arrival of the arms or ammunition in India, in writing notify the issuing licensing authority referred to in sub-rule (1) as well as the licensing authority for the area where the shipment has arrived and provide the particulars of the container or consignment and place where it can be inspected and shall further ensure that the consignment is stored in a bonded warehouse under the jurisdiction of Indian customs authority and shall not open the container or consignment unless an inspection has been conducted by the licensing authority for the area and the customs authority.
