G.S.R. 644(E).—In exercise of the powers conferred by Section 44 of the Arms Act, 1959 (54 of 1959), the Central Government hereby makes the following rules further to amend the Arms Rules, 2016, namely:
1.These rules may be called the Arms (Second Amendment) Rules, 2018.
2. In the Arms Rules, 2016,-
(a) for sub-rule (2), the following sub-rule shall be substituted, namely:
“(2) Every licensing authority and the renewing authority shall also enter such data in the NDAL system which shall generate a unique identification number (UIN) and with effect from the 1st day of April, 2019, any arms license without UIN shall be considered invalid.”;
(b) for sub-rule (4), the following sub-rule shall be substituted, namely:
“(4) Any existing licensee holding multiple licenses in Form III shall on or before the 1st day of April, 2019, make an application for grant of a single license in respect of all the firearms held by him under his UIN, to the concerned licensing authority:
Provided that where the applicant applying a license for restricted category of arms or ammunition specified in Schedule I is also a holder of a licence for permissible category of arms or ammunition specified in the said Schedule; or where the applicant, applying for permissible category of arms or ammunition is also a holder of a licence for restricted category or arms or ammunition specified in the said Schedule, the licensing authority concerned shall issue a new licence for such restricted or permissible category of arms or ammunition, as may be applicable, under the existing UIN of the licensee;
Provided further that separate licence books shall be generated in case of each licence in Form II, Form III and Form IV and in case of a licence in Form III, separately for restricted and permissible categories of arms and ammunition specified in Schedule I, with an over all ceiling of three firearms under a single UIN”.
[F. No. V-11026/133/2017-Arms]
Note: Principal rules were published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i) dated the 15th July, 2016 vide G.S.R. 701(E), dated the 15th July, 2016 and subsequently amended vide G.S.R. 1468(E), dated the 28th November, 2017 and G.S.R. 624(E), dated 11th July, 2018.
Ministry of Home Affairs
Sir, Without UIN I am unable to apply online for renewing my gun license. Please guide me to have UIN so that I can apply for renewing the gun license and oblige.
Sir I have applied for unique number of my gun, when the portal will open? Due to absence of unique number my gun licen renewal is pending. District Kushinagar arm licence clk saying that let us open the wave sight. Please help me.
what is the last date of uploading UIN in my Arms license?? Gun Licensing authority is not cooperating in this issue.
When will the unique number allocated in the coming years.
how to register UIN NO
My father gun license issued on 03/01/1984 with a license no T-53/GS Distt Agra. Unfortunately my father was expired in 31/07/2019. License was renewed from Aligarh after his retirement and not received the UIN. Please guide me how to obtain the UIN no.
sir ,mere pass UIN no hai magur mai use kese check karu
mujhe abhi uni no dekhna hai .mera no 6079 bakewar etawah up hai.
Mara license ka uin naber kho gaya ha vo kase melaga
district ke arms babu se miliye vo denge UIN
Sir my father have a li icence gun form Jammu and Kashmir but due to lack of knowledge he dint get uni no. And according to artical last date is 1 April 2019. But till May 2020 my father is unknown about this changes. So plz help my father to got uin no. Plz contact me and help my father
mujhe apne gun ka uin no. dekhna h main kaise dekha jayega