(1)An application may be made in Form A-5 by any sports person of any age group from any country who is eligible to participate in the shooting competition or event or series of competitions or series of events or for training being organized in India by any sports body recognized by the Ministry of Sports and Youth Affairs, Government of India during the period of the event or competition or training and at the venue fixed for the same, and a license may be granted to such applicant for arms and ammunition specified in category III of Schedule I so far as practicable, one month prior to the expected date of arrival of the sports person in India.
