(7)The serviceable firearms may be, on receipt of the orders of the competent court, allotted to the eligible applicants under these rules by the firearm bureau against a valid arms license in Form III, for the particular category of firearm against a sale voucher or invoice to be issued by the firearm bureau and the details of such sale or transfer shall be recorded in the register to be maintained by it and uploaded on the NDAL system.Explanation. - For the purposes of this rule, firearm bureau means a unit working under the Central Government or State Home departments or under the State police department for deposit and disposal of confiscated, captured, seized, recovered or surrendered arms and ammunition.
