(1)Import of replicas of contemporary or modern firearms shall be subject to submission of certificate of innocuousness from the manufacturing company of the country of export and an undertaking from the importer that the replicas of the firearms to be imported are incapable, even with modification, of expelling or launching a shot, bullet or projectile by the action of an explosive charge or compressed air or any other gas.(2)Import of paintball markers or paintball guns shall be subject to submission of certificate from the manufacturing company of the country of export that the muzzle energy of the paintball markers or guns does not exceed 90 m/s or 300 ft./s (300 fsp) and an undertaking from the importer that the paintball markers or paintball guns shall be sold only through an authorized arms and ammunition dealer registered under these rules.(3)(a)Import of electronic disabling devices (EDD) shall be subject to submission of medical research reports on the technology used in such products, at the time of submitting application for import to the licensing authority, which shall include -(i)physiological effect of prolonged discharge on intoxicated adults;(ii)echo-cardiography evaluation of probes deployed into the chests of human volunteers;(iii)implanted pacemaker;(iv)repeated or long duration exposure: Academia and lack of respiration;(v)cardiovascular effects;(vi)physiological effects of exposure after exercise;(vii)lactate and pH evaluation in exhausted humans;(viii)non-impairment of basic respiratory parameters during fifteen second device application.(b)an undertaking from the importer that all types of electronic disabling devices (EDD) irrespective of their range shall be sold only through authorized arms and ammunition dealers having a license under these rules.
