12. (a) The licensee may, at his option, apply to the nearest licensing authority having jurisdiction for the renewal of the licence as and when it becomes necessary.
(b)If a person who holds a licence in Form III changes his place of residence, permanently or temporarily, for more than thirty consecutive days and carries with him the weapon covered by the licence, to a place other than that indicated in column 2 of the licence, he shall, (within thirty days of such change), send intimation about such change to the licensing authority of the place of his new residence as well as to the authority which granted the licence or last renewed it, as the case may be, and shall, on demand forthwith produce the licence and the weapon to the first mentioned authority for making necessary entry in the licence to indicate therein the particulars of the new residence of the licensee.
