(4)The transporter holding a license in Form XIV shall obtain from the consignee a written confirmation for the consignment of arms and ammunition, which shall contain the following information, namely:-(i)the name and surname of the recipient;(ii)the recipient's address;(iii)the telephone number, mobile number and email address of the recipient;(iv)the date and time of delivery;(v)the description of the arms and ammunition received; and(vi)the signature of the recipient confirming the deliverance.
