(1)The manufacturer shall keep a register in the format of a secure electronic database known as the 'Firearms Stock Register', wherein the following particulars shall be recorded: -(a)on the debit side, against a stock number, the date of manufacture, make, caliber, model and manufacturer's serial number; and(b)on the credit side, against the stock number referred to in sub-rule (a), -(i)the date of sale of firearm;(ii)the name and address and license number of the dealer to whom the firearm is sold;(iii)the particulars of the Government department to whom the firearm is sold;(iv)the particulars and address of the person to whom the firearm was exported together with the particulars of the export license issued under these rules by the licensing authority.
