(3)In the event of failure to get the license renewed, the arms or ammunition shall continue to be possessed by the dealer on the authority of his license in Form VIII or by the officer-in-charge of the police station or unit armory; but, if the license is not renewed, after its expiry, the dealer or the officer-in-charge of the police station or unit armory shall bring this to the notice of the district magistrate for such action as he may consider necessary:Provided that the articles shall in no case be returned to the owner unless the license to possess them is renewed or a new license is obtained.
