(1)A person, who has in his possession any firearm which does not bear distinctly a manufacturer's name, number or other identification mark shall get the identification mark stamped on the firearm after obtaining prior approval of the licensing authority which will consist -(a)such distinct letters as may be prescribed for the purpose by the State Government;(b)serial number of the arms license; and(c)the year of stamping,in that order on the barrel and the frame, or the barrel and the receiver of the firearm.
