(7)[Every licensee holding a licence in Form VII] [Substituted 'Every licensee having a proof-test facility' by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).] shall maintain a proof test register in the format of a secure electronic database in addition to the records specified in rule 65 for sale or disposal of completed arms and ammunition.
