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Union of India - Section

Section 70 in The Arms Rules, 2016

70. Maintenance of records by manufacturer of replicas of firearms.

(1)The manufacturer shall maintain records of manufacture and sale of replicas in the format given in the following table, namely:--Table
Serial No. of firearm replica manufactured Date of manufacture Date of disposal Name and address of purchaser if sold toindividual in India Name and address of arms dealers to whom suppliedfor sale or export Particulars of export permission received ifexported directly Particulars of certificate of innocuousness Balance Stock in hand
(1) (2) (3) (4) (5) (6) (7) (8)
(2)The records shall be inspected by the licensing authority of the jurisdiction of the licensee.
(3)The replicas manufactured, which correspond to inspected samples shall be allowed to be sold in India or exported to foreign countries.
(4)
(a)The licensee shall establish an online electronic connectivity under his user-id with the NDAL system and provide for a weekly electronic online transfer of data regarding replicas of firearms manufactured and sold for the week, as recorded in the register referred to in sub-rule (1).
(b)If any circumstances occur which prevent a licensee to submit online returns on NDAL system by means of electronic network connectivity, the local licensing authority shall be informed immediately in order to establish alternative means for submission of the weekly returns.
(c)Weekly returns for the current week shall be submitted by the close of business hours on every Saturday.