(1)Any person who(a)holds a licence granted or renewed or a pass, permit or certificate granted under these rules, or(b)is acting under colour of such licence, pass, permit or certificate, shall forthwith produce such licence, pass, permit or certificate upon demand by any Magistrate or any police officer of a rank not below that of an officer in charge of a police station.(2)While granting or renewing a licence, no authority shall impose a condition inconsistent with sub-rule (1).(3)[ If a person who holds alicence in Form II changes his place of residence, permanently or temporarily for more than thirty consecutive days, and carries with him the weapon covered by the licence, to a place other than indicated in column 2 of the licence, he shall [within thirtydays of such change] [Inserted by G.S.R. 653, dated 17.5.1975.], send intimation about such change to the licensing authority of the place of his new residence as well as to the authority which granted the licence or last renewed it, as the case may be, and shall on demand forthwith produce the licence and the weapon to the first mentioned authority for making necessary entry in the licence to indicate therein the particulars of the new residence of the licensee.] [ Inserted by Notification No. G.S.R. 585 (E) dated 24.7.2012](4)[ The licensee shallintimate within a period of thirty days in regard to change of residence to the licensing authority of the new place of his residence and produce his licence before the licensing authority of the new place for appropriate endorsement. On such change of residence and after such endorsement on the licence, the said licence shall be deemed to have been transferred to the jurisdiction of the licensing authority and renewing authority of the new place of residence and such authority shall be the licensing authority and the renewing authority in relation to the said licence for purposes of provisions of the Arms Act, 1959 and the Arms Rules, 1962.] [Inserted by G.S.R. 1250, dated 4.10.1978.]
