(2)The licensee shall submit the standards and testing procedures for manufacture of firearms and ammunition to the Government nominated Quality Assurance Agency, which will inspect the finished product in the trial run and conduct audit of the Quality Assurance Procedures in respect of design, workmanship, aesthetics and other related parameters:Provided that the quality specifications for manufacturing, shall be as specified by the Bureau of Indian Standards (BIS) and the Director General of Quality Assurance, Department of Defense Production or any other international quality assurance agency.
