79. Other conditions for licenses issued in Form IX and IX-A.
- The validity of the license granted in Form IX or Form IX-A shall be for a period of five years and shall specify the types of arms that may be converted, repaired (major or minor), tested (other than proof test) or to be kept for conversion, shortening, repairing (major or minor) or test (other than proof test) along with the description of ammunition allowed to be possessed for testing the repaired firearms or the description of ammunition allowed to be converted, as per the type of license granted under this category.
