75. Records of transactions to be maintained by arms and ammunition dealers.
(1)The licensee shall keep a register named as 'the Firearms Stock Register', containing the following particulars, namely:-(a)on the debit side, -(i)a stock number that must be clearly affixed by means of a temporary marking on the firearm;(ii)the make, type, caliber of the firearm, as well as every manufacturer's serial number or additional identification mark that is reflected on the firearm;(iii)the date of receipt of the firearm;(iv)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the manufacturer or dealer from whom the firearm was purchased or acquired along with the particulars of the purchase invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(v)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, the authorization to sell issued by the concerned licensing authority to the licensee or his legal heirs from whom the firearm was purchased or acquired and the signature of the person from whom the firearm was acquired.(b)on the credit side, against the stock number referred to in sub rule (1),-(i)the date of sale of firearm;(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the dealer to whom the firearm was sold or transferred along with the particulars of the sale invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, details of the authorization to purchase and the purchase period mentioned on license issued by the concerned licensing authority to the licensee to whom the firearm was sold or transferred along with the particulars of the sale invoice and the signature of the person to whom the firearm was sold;(iv)the signature of the person responsible for the transfer of the firearm shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.(2)The licensee shall keep a register named as 'the ammunition register', containing the following particulars, namely:-(a)on the debit side, -(i)the date of receipt of the ammunition;(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the manufacturer or dealer from whom the ammunition was purchased or acquired along with particulars of the purchase invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, and the signature of the person from whom the ammunition was acquired.Note: Full details of the ammunition containing its caliber, make and quantity are required to be mentioned on all the documents and the register;(b)on the credit side, -(i)the date of sale of ammunition;(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the dealer to whom the ammunition was sold or transferred along with particulars of the sale invoice, challan, transport documents and details of the transport license in Form XII, if applicable;(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, details of the authorization to purchase and the purchase period mentioned on license issued by the concerned licensing authority to the licensee to whom the ammunition was sold or transferred along with particulars of the sale invoice and the signature of the person to whom the ammunition was sold;(iv)the signature of the person responsible for the transfer of the ammunition shall be affixed to the recorded particulars mentioned in clauses (i) to (iii) as applicable.Note: Full details of the ammunition containing its caliber, make and quantity are required to be mentioned on all the documents and the register.(3)In case of trade transfers mentioned in sub-rule (1) and sub-rule (2), the dealer making such sale or transfer shall satisfy himself prior to entering into such transaction that the quantity of the firearms or ammunition to be sold or transferred does not exceed the total licensed quantity of the purchasing dealer as mentioned on his license on the date of sale or transfer.(4)No trade transfers of firearms and ammunition shall be made under this rule unless accompanied by a sales invoice.(5)The registers maintained under sub-rules (1) and (2) shall be kept at the business premises specified on the license and every page of such register shall be numbered in sequence with entry recorded in ink and any amendment effected by means of inter-lineations or crossing out in ink and not by way of erasure and be initialed by the person effecting it.(6)No person may remove or cause to be removed any page from any register contemplated in this rule and removal of any page there from shall be deemed, in the absence of evidence to the contrary, to have been removed by or on the authority of the licensee who is obliged to keep such register.(7)All particulars to be entered in a register under this rule, shall be recorded immediately on receipt, transfer or sale, as the case may be, of the firearm or ammunition concerned and in addition to the particulars specified in sub-rules (1) and (2) shall depict the daily balance of stock in hand of firearms and ammunition.(8)(a)The licensee shall establish an online electronic connectivity under his user id with the NDAL system and shall provide for a weekly electronic online transfer of data of the transactions made regarding firearms and ammunition for the week, as recorded in the registers referred to in sub-rules (1) and (2).(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.
