Any person below the age of sixteen years but not below the age of twelve years may be allowed to use a fire-arm for the purposes of training in the use of such fire-arm in the immediate presence, or under the direct supervision and guidance, of an adult instructor or the licensee: Provided that no person below the age of sixteen years shall be allowed to carry any fire-arm requiring a licence, in a public place, except in the immediate presence and supervision of the person who is lawfully entitled to carry such fire-arm. Explanation.—For the purpose of this rule, an "adult" means a person who has completed the age of twenty-one years.
