(3)A person, who has in his possession any firearm which does not bear distinctly a manufacturers name, number of other identification mark as mentioned in sub-rule (1), shall get theidentification mark stamped on the firearm consisting of(a)such distinct letters as may be prescribed for the purpose by the State Government;(b)serial number of the possession licence in the Arms Register of the licensing authority concerned or, in respect of the firearms in possession of a person exempt from the obligation to take out licence for their possession, the letters Ex; and(c)the year of stamping, in that order and in the following manner:
