(1)The manufacturers of replicas of firearms shall keep not more than fifty samples of each type of replicas at any given time.(2)The manufacturer of replica of firearms shall, before commencement of manufacture, cause inspection by Directorate of Inspection, Department of Defense Production, Ministry of Defense of sample of each type of replica at the cost to be borne by the manufacturer, by submitting to the Directorate of Inspection ?(i)three specimens of each type of replica proposed to be manufactured;(ii)five copies of photos or drawings of each type of replica describing its main parts; and(iii)the original and one copy of the license issued in Form VII-B.(3)After inspection, the Directorate of Inspection shall certify on the photos or drawings the innocuousness of the replicas and such certificates shall be sealed on each of the three specimens of replica submitted for inspection.(4)One sample of each type of replica inspected along with a certified copy of its photo or drawing shall be delivered to the Ministry of Home Affairs for retention.(5)The original license in Form VII-B along-with the remaining two samples of inspected replicas and two copies of certified photos or drawing shall be sealed and delivered to the manufacturer who shall deposit one inspected specimen, one certified copy of its photo or drawing with the district magistrate of the district in which the replicas are to be manufactured.(6)The third inspected specimen and one copy of the certified photo or drawing shall be retained by the manufacturer.(7)The Directorate of Inspection shall retain the copy of the license in Form VII-B and two copies of the certified photos or drawing.
