(1)A licence under section 3 shall, unless revoked earlier, continue in force for a [period of five years] [Substituted 'period of three years' by Act No. 48 of 2019, dated 13.12.2019.] from the date on which it is granted:Provided that such a licence may be granted for a shorter period if the person by whom the licence is required so desires or if the licensing authority for reasons to be recorded in writing considers in any case that the licence should be granted for a shorter period.[Provided further that the licence granted under section 3 shall be subject to the conditions specified in sub-clauses (ii) and (iii) of clause (a) of sub-section (1) of section 9 and the licensee shall produce the licence along with the firearm or ammunition and connected document before the licensing authority after every five years from the date on which it is granted or renewed.] [Inserted by Act No. 48 of 2019, dated 13.12.2019.]
