(2)An application under sub-rule (1) for grant of a license at the time of initial grant or at every subsequent renewal thereof, shall be submitted along with the following documents, as may be applicable, namely:-(a)its memorandum and articles of association and the membership rules;(b)the lists of office bearers and permanent members;(c)particulars of the accredited shooting range for training and target practice;(d)details of the training/target practice activities undertaken for promoting or encouraging the sport of shooting;(e)details of the shooting sport tournaments or events conducted;(f)details of safe storage of arms and ammunition specified under rule 10; and(g)complete records of the ammunition consumed by the club or association and/or its members.
