(3)A licence in Form III-A for possession and carrying of arms or ammunition may be granted to a person nominated to be his retainer by a person exempted from licensing requirements:Provided that the retainer shall have no right, independent of the person so exempted, to use the arms or ammunition covered by the licence, and the licence shall cease to be in force on the day on which the person so exempted has ceased to be an exemptee, or the retainer has ceased to be in the service of the exemptee:[Provided further that the licensingauthority shall obtain a report from the Police about the antecedents of theretainer and take into consideration such report before admitting him as aretainer.] [Inserted by G.S.R.703, dated 15.7.1981.]
