(1) These rules may be called the Ammonium Nitrate Rules, 2012.

(2) They shall come into force on the date of their publication in the Official Gazette.

PRELIMINARY

In these rules, unless the context otherwise requires

(a) Act means the Explosives Act, 1884 (4 of 1884);

(b) Ammonium Nitrate means the compound having the chemical formula NH4NO3 and includes any mixture or compound having more than 45 per cent Ammonium Nitrate by weight including emulsions, suspensions, melts or gels (with or without inorganic nitrates) but excluding emulsion or slurry explosive and non-explosives emulsion matrix and fertilizers from which the Ammonium Nitrate cannot be extracted by any physical or chemical process;

(c) Chief Controller means the Chief Controller of Explosives;

(d) Competent person means a person who is adequately experienced and well conversant in safe manufacture, conversion, storage, transportation and handling of Ammonium Nitrate, as the case may be;

(e) Controller includes the Joint Chief Controller of Explosives, the Deputy Chief Controller of Explosives, the Controller of Explosives and the Deputy Controller of Explosives;

(f) Converter means a person or an agency which undertakes conversion of solid form of Ammonium Nitrate into melt form or melt form of Ammonium Nitrate into solid form, for other than own use;

(g) Conservator includes any person or agency or firm acting under the authority of the officer or body of persons appointed to be conservator of a port under Section 7 of the Indian Ports Act, 1908 (15 of 1908);

(h) District Authority means,

(i) in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police;

(ii) in any other place, the District Magistrate or Additional District Magistrate;

(i) Departmental Testing Station means the testing station of the Petroleum and Explosives Safety Organisation;

(j) explosive means the explosives as defined under clause (d) of Section 4 of the Explosives Act, 1884 (4 of 1884);

(k) emulsion explosive and non-explosive emulsion matrix shall have the same meaning as defined under the Explosives Rules, 2008;

(l) form means a Form specified in the Schedules annexed to these rules;

(m) licence means pre-requisite document to manufacture, convert, import, export, stevedoring and bagging, transport, possess, sale and use of the Ammonium Nitrate;

(n) licensing authority means authority empowered to issue the licence specified in Schedule I;

(o) Occupier , in relation to premises means a person who has the control and is responsible for managing the affairs of the premises, and includes, in relation to Ammonium Nitrate, the person in possession of the Ammonium Nitrate;

Provided that in relation to a

(i) proprietary firm, the proprietor; or

(ii) partnership firm, the partner nominated in writing by all other partners; or

(iii) company, the director nominated in writing by the Board of Directors; or

(iv) Society or association, the office bearer nominated in writing by the governing body;

shall be the occupier;

(p) protected works includes buildings or structures in which persons dwell, college, school, hospital, theatre, cinema house, shop, office, market, place of storage of hazardous substances, etc. but does not include agricultural wells and pump sets connected therewith;

(q) slurry explosive and Site mixed explosive shall have the same meaning as defined under Explosives Rules, 2008;

(r) store house means independent building meant to possess or store Ammonium Nitrate other than Ammonium Nitrate melt;

2[(s) stevedore includes any person or agency or firm which undertakes loading and unloading of Ammonium Nitrate from the ship, its transport to the licensed store house;]

(t) Safety and Security Management Plan means the comprehensive plan for ensuring and managing safety and security in Ammonium Nitrate manufacturing factory, 3[converter and stevedore] premises.

(1) These rules are applicable all over India for regulating the manufacturing, conversion, import, export, stevedoring, bagging, transport, and possession for sale or use of the Ammonium Nitrate.

(2) Nothing in these rules shall apply to the possession, use, transport or import or export of Ammonium Nitrate by

(a) any of the Armed Forces of the Union and Ordnance Factories or other establishments of such Forces for own use in accordance with the rules or regulations made by the Central Government;

(b) the Indian Railways and its authorised carriers while acting as carrier;

(c) the Port authority;

(d) any person employed under the Central Government or State Government in exercise of any power under the Act or these rules.

(3) Nothing in these rules shall apply to the possession and use of ammonium nitrate of quantity not exceeding five kilograms by the established laboratories, educational institutions, medical institutions, hospitals and health clinics for scientific and educational purpose:

Provided the local police is informed of the quantity under possession for the aforesaid purpose.

GENERAL PROVISIONS

No person shall undertake manufacture, conversion, stevedoring, import, export, transport or possess for sale or use Ammonium Nitrate except as authorised or licensed under these rules.

No licence shall be granted unless all the relevant provisions laid down under these rules and all conditions contained in the license forms under Part-2 of Schedule II annexed to these rules are complied with:

4[* * *]

(1) Restriction on manufacture The Ammonium Nitrate shall not be manufactured at any place other than the place indicated in the licence.

(2) Restriction on storage and conversion

5[* * *]

(b) No Ammonium Nitrate shall be converted at any place except at converter's premises duly licensed.

(c) No person shall extract Ammonium Nitrate from any fertilizer including by any chemical or physical process.

(3) Restriction on stevedoring, bagging and possession for sale or use

(a) No person shall undertake stevedoring, bagging and possession for sale or use Ammonium Nitrate except under conditions of a licence granted under these rules at a licensed store house as specified therein;

(b) No person shall store, process, deliver, receive, handle or transport any Ammonium Nitrate contaminated fully or partially with any organic material, metal powder or scraps, or sulphur, phosphorous etc.

(4) Restriction on import or export

(a) No person shall import or export any Ammonium Nitrate except under and in accordance with the conditions of licence granted under these rules;

(b) No Ammonium Nitrate shall be imported or exported except at its ports notified by the Central Government.

(c) The Ammonium Nitrate shall not be imported into India by Sea except through the ports which are duly approved for this purpose by the Ministry of Shipping and Transport, Government of India, in consultation with the Chief Controller and declared as Customs Ports by the Commissioner of Customs.

(d) The Ammonium Nitrate imported into India by sea shall not be stored in the port.

(5) Restriction on transport

(a) The Ammonium Nitrate shall not be transported with any other explosives, inflammable substances, oil, gases, carbonaceous matter, etc.

6[(b) No Ammonium Nitrate shall be transported in any carriage vessel or vehicle plying for or carrying passengers.]

(6) Restriction on delivery or dispatch

(a) No person shall deliver or despatch any Ammonium Nitrate to anyone other than a person who

(i) is the holder of a licence to possess the Ammonium Nitrate or the agent of a holder of such a licence duly authorised by him in writing on his behalf; or

(ii) is entitled under these rules to possess the Ammonium Nitrate without a licence.

(b) The Ammonium Nitrate so delivered or despatched shall in no case exceed the quantity at any point of time for which the person is holding a licence under these rules.

(c) No person shall receive Ammonium Nitrate from any person other than the holder of a licence granted under these rules.

(7) Restriction on handling Ammonium Nitrate No person shall handle or cause to be handled any Ammonium Nitrate between the hours of sunset and sunrise:

Provided that nothing in this rule shall apply to handling of Ammonium Nitrate during the dark hours if proper illumination is provided in the area and the place is guarded.

(8) Restriction on employment of children, intoxicated persons and certain other persons No person shall employ, allow or engage a person

(a) who is below the age of eighteen years; or

(b) who is in a state of intoxication; or

(c) who is mentally or physically challenged,

for manufacture, conversion, bagging, storage, sale, loading, unloading or transport of Ammonium Nitrate or to enter any premises permitted under these rules.

(9) Restriction on toxic, corrosive, dangerous or flammable substances No toxic, corrosive or flammable or otherwise dangerous substances such as carbonaceous matter, reducing agents, petroleum, carbide of calcium, compressed gases or any other chemical which may react with Ammonium Nitrate in a manner that may result in an explosion shall be allowed in the premises meant for manufacture, conversion, bagging, storage, import, export, transport or handling of Ammonium Nitrate.

(10) Restriction on use Ammonium Nitrate shall not be used for blasting either alone or in combination with other ingredients unless permitted under the Explosives Rules, 2008.

(l) No Ammonium Nitrate shall be manufactured or converted except under supervision of a competent person.

Explanation. The competent person referred to in sub-rule (l) shall be a person with degree or diploma in engineering or graduate in science having minimum five years' experience in chemical or explosives industry an essential qualification and diploma in industrial safety as an optional qualification and shall be employed by the licensee to ensure compliance of safety norms for manufacture and conversion of the Ammonium Nitrate.

(2) All operations associated with stevedoring, bagging, handling, transport and use of Ammonium Nitrate in any building or part thereof shall be carried out under the supervision of a person employed by the holder who is conversant with the process thereof and the hazards connected therewith and the provisions of these rules.

No person shall import, export, transport, possess or sell Ammonium Nitrate unless;

(a) it is duly packed in a suitable waterproof bag 7[* * *];

8[(b) the bag is marked in accordance with the provisions of Rule 9;]

(c) the 9[bags] conform to the relevant standard of Bureau of Indian Standards or other standards accepted and approved by the Chief Controller; and

(d) the 10[bags] of Ammonium Nitrate for export or import conform to the requirements of the tests as specified under International Maritime Dangerous Goods Code (hereinafter referred to as the IMDG Code in these rules) or United Nations recommendations on the transport of Dangerous Goods.

(1) Each 11[* * *] containing Ammonium Nitrate shall be marked inconspicuous indelible characters, by means of stamping or painting with

(a) the words AMMONIUM NITRATE ;

(b) purity in percentage;

(c) the name, address and licence number of manufacturer or converter or importer;

(d) identification number of the package or bar coding;

(e) the net weight of Ammonium Nitrate;

(f) gross weight of the 12[bag];

(g) date of bagging and batch number;

(h) name, address, licence number and unique identification number of 13[stevedore], if any.

(2) The bags shall be serially numbered with date of bagging by means of stencilling, bar-coding, by 14[Radio Frequency Identification Device] tags or any other means by the manufacturer or importer as directed by the Chief Controller.

If any spillage occurs during the process of handling of Ammonium Nitrate at any stage, it should be carefully collected and bagged and accounted for and the spillage, if not contaminated, may be transferred expeditiously only to a licensee after proper accounting.

(1) No person shall commit or attempt to commit any act which may tend to cause a fire or explosion in or about any place where the Ammonium Nitrate is manufactured, converted, bagged, stored or transported.

(2) Every person possessing Ammonium Nitrate and every person in-charge of or engaged in the import, export, manufacture, conversion, bagging, sale, transport or handling of the Ammonium Nitrate shall at all times comply with the provisions of these rules and the conditions of the licence relating thereto and observe all due precautions for the prevention of thefts or accidents by fire or explosion.

(3) The premises used for storage of the Ammonium Nitrate shall not be used for storage of any other materials including fertilizers.

(4) Every person shall prevent any other person from committing any such act as is prohibited under sub-rule (l).

(1) The licence holder shall at his own expense provide security guards for safe custody of Ammonium Nitrate stored in a storehouse.

(2) For the purposes of sub-rule (l), the security guards shall be of such strength as the District Authority may consider it to be sufficient.

(3) The premises used for manufacture of the Ammonium Nitrate or conversion of the melt into solid form of Ammonium Nitrate or vice versa and the storehouse shall be surrounded by a wall of at least two metres height of such strength and construction as to effectively prevent entry of unauthorised persons.

15[(4) The Ammonium Nitrate storehouse shall maintain following safety distances, namely:

(a) for storage of Ammonium Nitrate not exceeding 30 MT,

(i) 4.5 meters from other store house of capacity not exceeding 30 MT;

(ii) 4.5 meters from Ammonium Nitrate melt tank;

(iii) 4.5 meters from compound wall; and

(iv) 45 meters from any protected works;

(b) for storage of Ammonium Nitrate exceeding 30 MT,

(i) 9 meters from other store house;

(ii) 9 meters from Ammonium Nitrate melt tank;

(iii) 9 meters from compound wall; and

(iv) 90 meters from any protected works.

(4-A) The store house or Ammonium Nitrate melt tank may be adjacent to the bagging unit of the manufacturing or conversion of Ammonium Nitrate or explosives manufacturing plant or nitrous oxide manufacturing plant, but shall observe all the provisions of sub-rule (4).

(4-B) The safety distance shall be measured from the edge of the store house or Ammonium Nitrate melt tank as the case may be.]

(5)(a) The storehouse shall be;

(i) constructed at ground level without any mezzanine floor, upper floor or any basement;

(ii) with the floor(plinth) level not less than forty-five centimetres from the ground level and well ventilated;

(iii) with at least 23 centimetres thick walls built of brick or stone mortar, or concrete and with roof of RCC or Asbestos Fibre or GI sheet;

(iv) with sufficient numbers of doors made of steel of minimum three millimetres thick and opening outwards;

(b) Notwithstanding anything contained in sub-clause (iii), storehouse of stevedore may be a shed without side walls.

(6) Any storehouse used for possession for sale or possession for use of Ammonium Nitrate shall have a floor area not less than one square metre per 16[1.5] Metric Tonne of Ammonium Nitrate and the storehouse total holding capacity shall not exceed 5000 MT storage:

Provided that one stack of bagged Ammonium Nitrate shall not exceed 17[300] MT and a minimum clearance of two metres shall be maintained between the adjacent stacks and at least 0.6 metre wide gangway shall be maintained between the stacks and the walls of the storehouse.

Provided further that the maximum stack height shall not exceed 2.5 metres from the floor level and the same shall be prominently marked on the walls of the storehouse.

(7) The storehouse shall be protected against lightning as per IS 2309.

(8) The storage tank meant for storage of Ammonium Nitrate melt shall be

(i) constructed of stainless steel or any other compatible material according to sound engineering practice conforming to a national or international code accepted by the Chief Controller and adequately insulated and supported so as to ensure safety and stability during loading ad unloading of Ammonium Nitrate melt into or from such storage tank;

(ii) with a secondary containment in the form of dyke enclosure made of cement concrete and its holding shall not be less than the capacity of the largest tank situated within such enclosure;

(iii) observing Safety Distance of 4.5 metres within the compound wall and plant facilities and 45 from any protected works 18[and the distance of minimum one metre shall be maintained between two such Ammonium Nitrate melt tanks];

(iv) with single storage tank capacity not exceeding 200 MT; and

(v) provided with a suitable hard stand adjacent to it for loading and unloading and such a hard stand shall be located so that its centre maintains a minimum safety distance of 4.5 metres all around.

No person shall

(i) provide false or misleading information or declaration in any application made or statement submitted under these rules; or

(ii) falsify, erase or fraudulently alter any entry in any log book, document or other record required to be kept or maintained under these rules; or

(iii) change or alter any licence, or other documents issued under these rules.

19[(1) Every person holding a licence granted under these rules for manufacture, conversion, stevedore, possession for sale or use, transport, import or export of the Ammonium Nitrate shall maintain records in the forms specified in Part 3 of Schedule II to ensure accountability, identification and traceability of Ammonium Nitrate and shall produce such records on demand to an authority specified in Rule 50.

(1-A) The licence holder shall enter the particulars on manufacture, conversion, stevedore, bagging, possession for sale or use, transport, import or export of Ammonium Nitrate in the online system made available in the official website of Petroleum and Explosives Safety Organisation on day to day basis.]

(2) Stock books in the forms specified in Part 3 of Schedule II shall be page numbered and certified by any officer authorised under these rules and such records shall be retained for a period of three years, unless otherwise directed by an authority.

(3) The licence holder shall submit monthly returns of the Ammonium Nitrate manufactured, converted, stevedored, received, sold, transported, used, destroyed or imported or exported to the licence issuing Authority, the District Magistrate and Superintendent of Police in the form specified in Part 3 of Schedule II so as to reach the above authority on or before the tenth day of every succeeding month.

(4) The licence holder shall maintain record and make transaction and file returns by electronic means when directed by the licence issuing authority or the Central Government.

20[PROVISIONS FOR SAFETY AND SECURITY MANAGEMENT PLAN]

21[(1) A person intending to manufacture, convert or stevedore Ammonium Nitrate shall submit Safety and Security Management Plan to the licensing authority and to the District Authority.]

(2) The Plan as referred to in sub-rule (1) shall include the following safety and security aspects, namely

(a) assigned responsibility and organisational structure;

(b) hazard identification, risk assessment and control;

(c) provision of information, education and training to the work force, contractors and visitors;

(d) accident reporting and investigation;

(e) emergency response planning and preparedness such as first aid, testing of emergency plan once in a year;

(f) Disaster Management Plan and provision of escape routes, identifying and assessing security risk associated with the activities; evacuation plan, appropriate fire fighting controls;

(g) set of process adopted by the holder of the licence to carry out authorized activities and keeping of Ammonium Nitrate secure;

(h) maintenance of schedules for plant and equipment;

(i) standard operating procedure;

(j) competence of personnel for tasks;

(k) nature of the surveillance;

(l) documentation and record keeping so as to ensure accountability, identification and traceability of Ammonium Nitrate; security arrangement for storehouse, tankers containing Ammonium Nitrate melt, transport of Ammonium Nitrate by vehicles, security during transport of Ammonium Nitrate including its loading or unloading; mechanism for controlling and restricting access of unauthorized person to Ammonium Nitrate storage; assigning of responsibility for ensuring compliance with plan or task.

(3) Every person engaged in the manufacturing factory shall be imparted training in safety and security aspects by competent persons periodically during manufacture, handling, transportation and storage of the Ammonium Nitrate and records of such trainings shall be maintained in the factory.

PROVISIONS FOR IMPORT AND EXPORT OF AMMONIUM NITRATE

General

No licence for import or export of Ammonium Nitrate by land shall be granted without the previous sanction of the Central Government in each case, wherein the Central Government may impose conditions and restrictions in consultation with the Chief Controller.

The provision of rules regulating handling of Ammonium Nitrate at the notified ports issued under the Act and respective Port rules and byelaws shall be observed.

22[(1) Ammonium Nitrate shall be imported by the importer only in bagged form and the importer shall authorise stevedore having valid licence under these rules for suitable packing, if required.]

(2) The 23[stevedore] shall maintain records of Ammonium Nitrate received and dispatched to each importer to ensure accountability, identification and traceability and file returns.

(3) The imported Ammonium Nitrate shall be immediately removed from the port to the stevedores licensed storehouse. Ammonium shall be dispatched from the stevedore's storehouse only in bagged form and each bag of Ammonium Nitrate shall be marked by 24[stevedore] in accordance with Rule 9.

(4) Declaration by importer A person holding an import licence granted under these rules shall furnish a declaration to 25[* * *] the Chief Controller;

(a) in Form R 3 under Part 3 of Schedule II as soon as ship carrying Ammonium Nitrate sails from the port of loading;

(b) in Form R 4 under Part 3 of Schedule II as soon as any shipment of Ammonium Nitrate is cleared at the port of import,

(5) Declaration by master of ship or by the ship's agent (a) the master of every ship carrying Ammonium Nitrate or the agent for such ship shall give the Conservator of the Port not less than forty-eight hours' notice of its intended arrival at the port;

(b) the master of every ship carrying Ammonium Nitrate shall deliver to the pilot before entering any port, a written declaration in 26[Form C-1], under Part 4 of Schedule II, provided that if in anticipation of a ship's arrival, the agent for such ship delivers to the Conservator of the Port a written declaration as aforesaid under his signature, no such declaration need to be made by master of the ship;

(c) Every declaration delivered to a pilot under clause (b) of sub-rule (5) shall be made over by him without delay to the Conservator of the port and all declarations received by the Conservator of the Port shall be forwarded by him, with all convenient despatch to the Commissioner of Customs.

(6) Restrictions on import by air The Ammonium Nitrate shall not be imported by air.

(1) Restrictions on export by air The Ammonium Nitrate shall not be exported by air.

(2) Declaration by exporter or his agent The exporter or his authorised agent shall give notice to the Conservator of the Port before forty-eight hours that he intends to bring the Ammonium Nitrate to port for export and shall not bring the Ammonium Nitrate to any part of the port without prior permission in writing from the said officer.

(3) Export of Ammonium Nitrate shall only be in the bagged form and marked in accordance with the provisions of Rule 9.

27[(4) The exporter shall submit copy of bill of lading and return in Form R-12 to the Chief Controller, on export of each consignment as soon as it is dispatched from Indian sea port or border.]

PROVISION FOR TRANSPORT OF AMMONIUM NITRATE

General

(1) Every consignment of Ammonium Nitrate or Ammonium Nitrate melt transported shall be accompanied by a pass issued by the consignor in Form R 11(b) of Part 3 of Schedule II.

(2) The pass referred in sub-rule (1) shall be attached to the way-bill, invoice or bill of entry or despatch note as the case may be.

(3) An intimation in Form R 11(a) of Part 3 of Schedule II shall be sent by the consignor at least twenty-four hours in advance to the District Superintendent of Police of place of dispatch as well as to the District Superintendent of Police of place of receipt.

(4) A copy of every pass issued under sub-rule (1) shall forthwith be sent by the consignor to

(a) the Licensing Authority who issued the licence of the consignor;

(b) the District Authority having jurisdiction of the place of dispatch;

(c) the District Superintendent of Police in whose jurisdiction the place from which the consignment is sent is situated; and

(d) the District Superintendent of Police in whose jurisdiction the place to which the consignment is sent is situated.

(1) The Ammonium Nitrate or Ammonium Nitrate melt shall be transported only by consignors holding valid licence in Form P-4.

(2) The tanker for transportation of Ammonium Nitrate melt shall be

(i) constructed of stainless steel or any other compatible material, properly and adequately insulated according to sound engineering practice conforming to national or international code accepted by the Chief Controller and secured or mounted over a vehicle chassis ensuring total safety and stability during transportation;

(ii) with gross carrying capacity of such Ammonium Nitrate melt tanker not exceeding the maximum load limit prescribed by the Road Transport Authority for such vehicle;

(iii) with inlet and outlet valves of such construction and design so as to permit its secured locking and sealing; and

(iv) with vent pipe(s) suitably covered to prevent pilferage of the product.

(3) The Ammonium Nitrate shall not be transported along with any other material including hazardous material.

(4) The Ammonium Nitrate shall be transported in motor vehicles or animal driven vehicles duly secured and the Ammonium Nitrate shall be properly and securely tied from all sides by providing layers of tarpaulin covering and transported under the seal of the transport licence holder and it shall be ensured that the driver or any attendant thereof has in his possession the following documents during transport, namely

(a) copy of indent in Form R 10 under Part 3 of Schedule II, issued by the consignee;

(b) copy of transport pass in Form under R 11(b) under Part 3 of Schedule II issued by the consignor; and

(c) the original copy of bill or bill of entry of Ammonium Nitrate being transported.

(5) The documents mentioned in sub-rule (4) shall be produced by the transporter on demand by the authority empowered under Rule 50.

(6) The consignor shall ensure delivery of consignment of Ammonium Nitrate to 28[store house or Ammonium Nitrate melt tank] of the consignee at the declared destination and the Form R 11 (b) duly acknowledged by the Consignee be retained as record by the Consignor.

(7) Despatch of Ammonium Nitrate to carriers for transport. (a) No person shall despatch any Ammonium Nitrate to a carrier other than the Indian Railways or its authorised carriers for the purpose of transport.

(b) No person shall despatch any Ammonium Nitrate to the Indian Railways or its authorised carriers for the purpose of transport unless he has given the Station Master a notice in writing

(i) of his intention to tender such Ammonium Nitrate;

(ii) certifying that the Ammonium Nitrate has been packed and marked in accordance with Rules 8 and 9;

(iii) stating the quantity of Ammonium Nitrate to be transported;

(iv) that he has received a reply and intimation in writing from the Station Master that he is prepared to receive the Ammonium Nitrate for immediate despatch;

(v) that he has received a confirmation from consignee regarding readiness to receive Ammonium Nitrate as authorised under these rules.

(c) No person shall bring, send or forward to, or upon any railway any Ammonium Nitrate which the Indian Railways have by any notice of regulation for the time being in force notified that it shall not receive.

(1) The vehicles engaged in transport of the Ammonium Nitrate, shall be attended by only such drivers or cleaners, whose antecedents are verified by the local police and a list of such drivers or cleaners along with all personal particulars should be made available to the local police in advance to carry out the verification and the re-verification of such drivers or cleaners should be carried out at regular intervals, once in five years.

(2) The vehicles carrying Ammonium Nitrate shall be accompanied by at least two able bodied guards.

(3) The vehicle carrying or containing Ammonium Nitrate shall not stop for a longer period than is reasonably required, and shall avoid stop at places where public safety is likely to be in danger:

Provided that where a vehicle transporting or containing Ammonium Nitrate is parked overnight due to any reasons beyond the control of the driver, the premises in which the vehicle is parked

(a) shall not be used for any purpose that might give rise to the presence therein of an open flame, matches or any substance or article likely to cause explosion or fire;

(b) shall be away from any habitation or any godown containing articles of a flammable nature or other hazardous goods and the nearest police station shall be informed about the location of such temporary parking.

(4) A vehicle while transporting Ammonium Nitrate shall be adequately secured at the expense of the licence holder and if the consignment of Ammonium Nitrate is likely to pass through sensitive areas notified by the Ministry of Home Affairs, it should be escorted by armed police escort or guard, provided by the District Police Administration.

(5) The Ammonium Nitrate melt shall be transported in the melt tanker with discharge faucets and manhole(s) duly sealed by the melt supplying firm and the melt supplying firm shall issue quality control certificate indicating clearly the concentration factor of the Ammonium Nitrate melt.

(6) The consignee shall verify that the concentration factor of Ammonium Nitrate is as specified in the invoice and that the seals on melt tank are intact.

(7) The transport of Ammonium Nitrate in sensitive areas notified by Ministry of Home Affairs shall not be allowed during the period from sunset to sunrise. The movement of Ammonium Nitrate and the particulars of the origin and destination of the consignment shall be informed to the concerned police authorities in writing.

(8) Fire extinguishers to be provided

(a) Every vehicle transporting Ammonium Nitrate shall be provided with two fire extinguishers of minimum five kilograms capacity and one of the extinguishers shall be capable of dealing with fire involving electric circuits and the other, with other inflammable components.

(b) The fire extinguishers shall always be kept in good working condition.

(c) The fire extinguishers shall be located where they shall be convenient and ready for immediate use.

(d) The fire extinguishers shall be examined and recharged according to the manufacturers' recommendations.

29[(9) The vehicles engaged in transport of Ammonium Nitrate shall be fitted with Global Positioning System and monitored by the transport licence holder in Form P-4.]

(1) Where a vehicle transporting Ammonium Nitrate is involved in an accident, fire or any other occurrence that causes a significant delay in the delivery of Ammonium Nitrate or damage to the vehicle or Ammonium Nitrate, the driver or any other authorised person accompanying the vehicle shall

(a) comply with all requirements of law relating to road accidents;

(b) inform the nearest police station, and

(c) inform the licensee holding transport licence who shall

inform the District Authority in whose jurisdiction the accident has taken place giving the full details of the Ammonium Nitrate carried and the accident;

(2) In case of breakdown of a vehicle carrying Ammonium Nitrate, the driver or the person in-charge of the vehicle shall inform the licensee, who shall in turn inform the District Authority and the nearest police station in whose jurisdiction the vehicle is broken down giving the full details of Ammonium Nitrate and the circumstances leading to the break down;

24. Nothing contained in Rules 20, 21, 22 and 23 shall be applicable for transport of solid Ammonium Nitrate, possessed/purchased by persons permitted/holding valid licence under these rules for quantities not exceeding 50 Kilograms.

PROVISION FOR POSSESSION, SALE OR USE OF AMMONIUM NITRATE

(1) A person holding licence for possession of Ammonium Nitrate granted under these rules shall store the Ammonium Nitrate only in the premises specified in the licence.

(2) The premises in which Ammonium Nitrate is kept shall be used only for possession and sale or use of such Ammonium Nitrate and for no other purposes.

(3) No person shall sell Ammonium Nitrate from any premises other than those licensed under these rules.

(4) The Licensed storehouse shall be kept securely closed or locked except when Ammonium Nitrate is taken in or taken out.

(5) The keys of the Licensed storehouse shall be kept in the licence holder's custody or with his authorised agent and shall be produced for opening the storehouse whenever so required by the inspecting officer.

(6) The name, address and passport size photograph of the authorized agent with whom the keys will be kept shall be furnished to the licensing authority and the District Authority having jurisdiction.

A licence holder for possession, sale or use of Ammonium Nitrate 30[from a store house or Ammonium Nitrate melt tank] shall purchase only such quantity of Ammonium Nitrate in a given period as may be specified in the licence.

(1) All licences granted under these rules shall bear the photograph of the licence holder or the occupier.

(2) For purchase and transaction of Ammonium Nitrate, the following procedures shall be observed, namely

(a) the indent for supply of Ammonium Nitrate in Form R 10 under Part 3 of Schedule II signed by the licence holder or his authorised representative shall be made over to the supplier;

(b) the photograph and specimen signature of the licence holder or occupier shall be filed with the supplier of Ammonium Nitrate;

(c) the photograph, specimen signature and address of the licence holder's authorised representative duly attested by the licence holder or occupier shall be filed with the supplier of Ammonium Nitrate.

31[(d) a person holding a licence for possession and use of Ammonium Nitrate shall issue pass in Form R-13 of Part 3 of Schedule II.]

(3) The licensee shall engage only such authorised representatives, whose antecedents have been verified by the local police and a list of such authorised representatives along with all personal particulars shall be made available to the local police in advance to carry out the verification. Re-verification of such representative shall be carried out at regular intervals, once in five years.

(4) The consignor of Ammonium Nitrate shall verify the photograph and signature of the representative of the consignee before effecting the delivery;

(5) The authorised representative mentioned in these rules above shall represent one licence holder only.

GRANT OR REFUSAL OF APPROVAL, LICENCE, AMENDMENT, 32[* * *] AND RENEWAL

The licences for specific purposes may be granted by the authorities specified in Schedule I.

(1) The following fee shall be payable for prior approval, issuance of licences and amendment, namely

(a) Scrutiny fee for prior approval Rs. 1000

(b) Licence to manufacture and possess for sale Ammonium Nitrate or convert melt to solid and vice versa and possess for sale 33[of Ammonium Nitrate] Rs. 20,000/year

(c) Licence to Possess for sale of Ammonium Nitrate from a store house 34[or Ammonium Nitrate melt in tank] Rs. 2000/year

(d) Licence to Possess for use of Ammonium Nitrate from a store house 35[or Ammonium Nitrate melt in tank] Rs. 1000/year

(e) Licence to Import Ammonium Nitrate Rs. 5000

(f) Licence to Export Ammonium Nitrate Rs. 5000

(g) Licence to stevedore, bag and store Ammonium Nitrate Rs. 20,000/year

(h) Licence to Transport Ammonium Nitrate Rs. 2000/year

(i) Amendment of licence Rs. 1000

(j) Duplicate copy of any licence Rs. 100

(2) When licence issuing authority is the Chief Controller or Controller, the fees payable shall be paid by a crossed bank draft or electronic means and when issuing authority is District Authority, the fees payable shall be paid in such manner as may be specified by him.

(3) When licence is sought for more than one financial year ending on the 31st March, fees for the desired number of financial years at the rate specified in sub-rule (1) above shall be payable.

36[(1) A person desiring to obtain a licence for manufacture, conversion, stevedore, store for possession for sale or possession for use of Ammonium Nitrate, under these rules, shall obtain prior approval from the authority empowered to grant such licence, by submitting documents mentioned in Rule 33.]

(2) The District 37[Authority] while granting prior approval shall return to the applicant one set of plans showing the distances required to be kept clear as specified in Rule 12 duly endorsed together with approval.

(3) The Chief Controller or Controller, while granting prior approval, shall return to the applicant one set of plans showing the distances required to be kept clear within and around as specified in Rule 12 duly endorsed and an additional set of the said documents to enable the applicant to submit the same to the authority authorised to issue no objection certificate under 38[Rule 34].

Note: The prior approval under sub-rule (1) shall not be necessary for the facilities of Ammonium Nitrate existing as on the date of publication of these Rules, for obtaining license under these rules.

After the construction of premises, as per plan approved under Rule 30, the applicant shall apply for grant of licence along with documents stated in 39[Rule 33] to the authority empowered to grant such licence.

The licensing authority may grant a licence for a period not exceeding five financial years or part thereof ending on the 31st March for all purposes, except for licence for import and export, which shall be one year.

(1) The following documents shall be submitted for approval of premises proposed to be licensed, namely

(a) Application in appropriate Form as per Part 1 of Schedule II.

(b) Safety and Security Management Plan prepared as required under Rule 15.

(c) Three sets of the drawings of the proposed storehouse and attached facilities and the site showing approach road with all protected works in and around.

(d) Documentary evidence in respect of company or partnership firm or society including list of directors or partners or office-bearers, as the case may be, including nomination of the authorised signatory with their specimen signatures.

(e) Six passport size photographs of the occupier signed by him in the front along with documentary evidence of nomination as occupier.

(f) Scrutiny fee as specified in Rule 29.

(2) The following documents shall be submitted for grant of licence, namely

(a) Application in appropriate Form as per Part-1 of Schedule II.

(b) Six sets of the drawings approved under sub-rule (1) above.

(c) The particulars of persons employed for handling of Ammonium Nitrate, their qualification and experience. The applicant shall file an affidavit regarding their character and antecedents.

(d) The certificate of completion of the storehouse and attached facilities duly endorsed by 40[the applicant].

(e) No Objection Certificate in original along with drawings duly endorsed from the concerned District Authority, where the District Authority is not the licence issuing authority.

(f) Required licence fee as prescribed in Rule 29.

(1) The applicant desiring to obtain a licence from the Chief Controller or Controller shall apply to the District Authority with set of drawings approved under sub-rule (3) of Rule 30 for issue of a certificate to the effect that there is no objection to the applicant receiving licence for the site proposed.

(2)(a) On receipt of the application for issue of no objection certificate or grant of licence, the District Authority shall verify the antecedents of the applicant, lawful possession of the site, genuineness of the purpose, interest of the public any other matter as deemed necessary and carry out any other verifications or enquiries as may be specifically required or deemed necessary by the licence issuing authority.

(b) The Director General of Mines Safety 41[or Deputy Director General of Mines Safety or Director of Mines Safety] shall be the authority to grant no objection certificate if the area of the proposed site comes under the Indian Mines Act, 1952.

42[(3) Fresh No Objection Certificate is not required for manufacturer or converter or store house or Ammonium Nitrate melt in tank, which is already existing at the site covered under No Objection certificate issued for the purpose by the District Authority or Director General of Mines Safety or Deputy Director General of Mines Safety or Director of Mines Safety or No Objection Certificate issued under the Explosives Rules, 2008.]

(4) The District Authority shall complete the enquiry within a period of three months or as expeditiously as possible and such authority shall, after being satisfied, grant no objection certificate in Form C-2 of Part 4 of Schedule II or grant the licence, as the case may be, along with site plan, duly signed and sealed by such authority.

(5) If the District Authority or the Director General of Mines Safety, as the case may be, refuses to grant the no objection certificate on any of the grounds relating to the purpose of no objection certificate, then no licence shall be granted by the licence issuing authority except with the sanction of the Central Government.

(6) The District Authority or the Director General of Mines Safety, as the case may be, shall grant no objection certificate or licence or convey his refusal for granting no objection certificate or licence, as the case may be, with reasons thereof in writing to the applicant as expeditiously as possible but not later than a period of six months from the date of receipt of application from the applicant.

(1) The Licence issuing Authority, on being satisfied with the documents received for grant of licence, in the Form specified in Schedule II and after making such inquiry, if any, as it may consider necessary, shall, subject to the other provisions of the Act and these rules, by order in writing either grant the licence or refuse to grant the same.

(2) Licence for transport of Ammonium Nitrate or Ammonium Nitrate melt in Form P-4 shall be granted only to the valid license holders in Form P-1, P-2, P-3 or P-5.

(3) The 43[Controller or District Authority as the case may be] may verify the facilities of the licensed premises and on satisfaction shall endorse the licence.

(4) The licensing authority, if necessary, may impose additional conditions to the license.

(5) The District Authority may refer to the Chief Controller for seeking any expert opinion, if required.

(1) Every licence except the licences granted for import or export of Ammonium Nitrate shall be renewable for a maximum period of five financial years ending on the 31st March.

(2) Every application under sub-rule (1) for renewal of the licence shall be accompanied by the following documents, namely

(a) application in Form R-1;

(b) original licence;

(c) required renewal fee as specified in Rule 29.

(3) A licence may be renewed by the authority empowered to grant such licence:

Provided that a licence which has been granted by the Chief Controller may be renewed without any alteration by a Controller duly authorised by the Chief Controller in this behalf:

Provided further that a licence, which has been granted by the District Magistrate, may be renewed without any alteration by a Sub-Divisional Magistrate or an Executive Magistrate duly authorised by the District Magistrate in this behalf.

44[(4) Every application for the renewal of a licence shall be made so as to reach the licensing authority or the authority empowered to renew the licence on or before the date on which the licence expires:

Provided that if the renewal application together with complete documents is received by the licensing authority after the date of expiry of the licence but not later than six months from the date of its expiry; and if the licensing authority is satisfied that the reason for the delay was beyond the control of the licence holder, the licence may, without prejudice to any other action that may be taken in this behalf, be renewed on payment of the late fee equivalent to one year's licence fee.]

(5) If the application for renewal reaches the renewing or licensing authority on or before the date of expiry, the licence shall be deemed to be in force until such date as the licensing authority renews the licence or until an intimation that the renewal of the licence is refused has been communicated to the applicant 45[* * *].

(6) The same fee shall be charged for the renewal of a licence for each year as for grant thereof.

(7) Where a licence renewed for more than one financial year is surrendered before its expiry, the renewal fee paid for the unexpired portion of the licence shall be refunded to the licensee:

Provided that no refund of renewal fee shall be made for the financial year during which the licensing authority received the renewed licence for surrender.

(8) When a licence is renewed by the Chief Controller or a Controller, intimation to that effect shall be sent to the District Magistrate concerned and when a licence is renewed by the District Magistrate, intimation to that effect shall be sent to the Controller having jurisdiction.

46[(9) No licence shall be renewed if the application for renewal is received by the licensing or renewing authority after six months of the date of its expiry.

(10) An application for renewal received after six months of the expiry of the licence shall be considered as an application for a new licence and in such case, all the documents required for grant of new licence including No Objection Certificate issued by District Authority shall be submitted to the licensing authority for grant of new licence.]

(1) A licence granted under these rules may be amended by the authority empowered to grant the licence if the amendment is consistent with the provisions of these rules.

(2) A licensee who desires to have his licence amended shall submit the following particulars to the licensing authority, namely

(a) Application in appropriate Form as per Part 1 of Schedule II stating nature of the amendment and the reasons thereof;

(b) the original licence together with enclosures to it;

(c) drawings showing the details of the proposed amendment if such drawings are required by the licensing authority for the purpose of amendment;

(d) required amendment fee as prescribed in Rule 29.

(3) The licensing authority after scrutiny of the documents submitted under sub-rule (2), and after making such further inquiries and taking such action as deemed necessary, may amend the licence.

Whenever any new partner or member or director is inducted in the partnership firm or society or association or company, as the case may be, without any change in the name of the licence holder firm or society or association or company, the licence holder shall submit application to the licence issuing authority with the following documents for accepting the newly inducted partners or members or directors,

(a) application in appropriate Form as per Part-1 of Schedule II stating the nature of the amendment and the reasons thereof;

(b) the names and addresses of newly inducted directors or partners or office-bearers, as the case may be, and in case the occupier is changed, photographs of the new occupier;

(c) documentary evidence in respect of induction of directors or partners or office-bearers as the case may be, including their specimen signatures;

(d) six passport size photographs of the new occupier signed by him in front along with documentary evidence of nomination as occupier;

(e) a certificate of verification of antecedents from the District Authority of the newly inducted directors or partners or office-bearers, as the case may be, where the District Authority is not the licence issuing authority;

(f) the original licence together with enclosures to it; and

(g) the required amendment fee as prescribed in Rule 29.

The licensing authority refusing to accord approval or grant licence including amendment shall record in writing the reasons for such refusal and communicate the same to the applicant and before refusal, the applicant shall be given an opportunity of being heard.

(1) The licensing authority refusing to renew a licence shall record the reasons for such refusal in writing.

(2) The licensing authority shall refuse to renew a licence if such licence can be revoked in accordance with the Act or these rules.

(3) A brief statement of reasons for refusal to renew a licence shall be given to the holder of the licence on demand unless in any case the licensing authority is of the opinion that it shall not be in public interest to furnish such statement.

(4) Where the renewal of the licence is refused, the fee paid for the renewal shall be refunded to the licence holder after deducting the proportionate fee for the period beginning from the date from which the licence was to be renewed up to the date from which renewal thereof is refused.

(5) Before refusing the renewal of a licence under the rule, the holder of the licence shall be given an opportunity of being heard.

(1) No Objection Certificate granted under Rule 34, may be cancelled by the authority issuing the same or authority superior to it, if such authority is satisfied, that

(a) the licence holder has ceased to have any right for the lawful possession over the premises;

(b) the licence holder is convicted and sentenced for any criminal offence or ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping peace for good behaviour;

(c) the cancellation of no objection certificate is absolutely necessary for public peace and safety:

Provided that before cancellation of the no objection certificate, the licence holder shall be given an opportunity of being heard.

(2) The authority issuing the no objection certificate or the State Government cancelling no objection certificate shall record, in writing, the reasons for such cancellation and shall immediately furnish to the licence holder and the licensing authority concerned, a copy of the order cancelling the no objection certificate and the reason for such cancellation.

(3) In case an appeal is made against the cancellation of no objection certificate, such appeal shall be preferred within a period of sixty days, before the authority superior to the District Authority or the Director General of Mines Safety, as the case may be, and the appellate authority may consult the Chief Controller, if so desired.

(1) Every licence granted under these rules shall

(a) stand cancelled, if the licence holder is convicted and sentenced under any criminal offences or ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping peace for good behaviour;

(b) stand cancelled, if the No Objection Certificate is cancelled by the District Authority or the State Government.

(c) be liable to be suspended or cancelled by an order of the licensing authority for any contravention of the Act or these rules or of any condition contained in such licence, or by order of the Central Government, if it is satisfied that there are sufficient grounds for doing so:

Provided that before suspending or cancelling a licence under this rule, the holder of the licence shall be given an opportunity of being heard.

(2) The suspension or cancellation shall take effect from the date specified therein.

(3) An order of suspension or revocation of a licence shall be deemed to have been served if sent by post to the address of the licence holder entered in the licence.

(4) The suspension of a licence shall not debar the holder of the licence from applying for the renewal.

(5) Notwithstanding anything contained in sub-rule (1), an opportunity of being heard may not be given to the holder of the licence before his licence is suspended or cancelled in cases

(i) where the licence is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Act or these rules or of any conditions contained in such licence and in his opinion such violation is likely to cause imminent danger to the public:

Provided that where a licence is so suspended, the licensing authority shall give the holder of the licence an opportunity of being heard before the order of suspension is confirmed; or

(ii) where the licence is suspended or cancelled by the Central Government, in the public interest or in the interest of the security of the State, such opportunity should not be given.

(6) A licensing authority or the Central Government suspending or cancelling a licence shall record its reason for so doing in writing.

(1) A licence holder on the expiry, suspension or revocation or cancellation of the licence shall forthwith give notice to the licensing authority, of the description and quantity of the Ammonium Nitrate in his possession and shall comply with the directions which the licence issuing authority may give in regard to their disposal.

(2) In case the licence is revoked or cancelled by the licensing authority, fee for unexpired portion shall be reimbursed to the applicant by the licensing authority.

(1) An appeal against an order of the licensing authority refusing to grant or renew a licence or suspending or revoking a licence shall lie, if the order is passed by the;

(a) Chief Controller, to the Central Government;

(b) Controller, to the Chief Controller;

(b) District Authority, to the immediate superior to such Authority.

(2) Every appeal referred in sub-rule (l) shall be preferred within a period of sixty days of the date of the communication of such order.

(1) On receipt of the appeal and if such appeal can be admitted in accordance with the Act the appellate authority may call for records of the case from the authority who passed the order appealed against and may make such further enquiries as it may deem necessary and after giving the appellant an opportunity of being heard, pass final orders.

(2) The action taken by the appellate authority shall conform to the provisions of Section 6-F of the Act.

(1) If a licence holder dies or becomes insolvent or becomes mentally incapable or otherwise disabled, the licence granted to him under these rules shall stand cancelled on the date of the licence holder's death or mental incapacity or insolvency or disability, as the case may be.

(2) The legal heirs or representatives of the licence holder shall as soon as may be, inform the licensing authority

(a) about the date of death, insolvency, mental incapacity or other disability as the case may be, of the licence holder; and

(b) shall await the directions of the licensing authority with regard to the disposal of the Ammonium Nitrate kept at the licensed premises.

Where a licence granted under these rules or an authenticated copy granted thereof, is lost or accidentally destroyed, a duplicate copy may be issued on payment of fees, as given under the provisions of Rule 29.

POWERS VESTED WITH AUTHORITIES

Every person holding a licence granted under these rules shall, when called upon to do so by any authority specified in Rule 50, produce it, or an authenticated copy of it, at such time and place as may be directed by such officer.

(1) Every person in-charge of a consignment of Ammonium Nitrate or Ammonium Nitrate melt in transit having a valid pass issued under these rules shall produce it when called upon to do so by any authority specified in Rule 50.

(2) Copies of any licence may, for the purposes of these rules, be authenticated free of charge by the authority, which granted the licence.

Every authority other than the Central Government acting under these rules shall be subject to the directions and control of the Central Government:

Provided that nothing in these rules shall be deemed to affect the powers of executive control of the Chief Controller over the Officers subordinate to him.

(1) Any authority specified in column (1) of the Table below may within the jurisdiction specified in the corresponding entry in column (2) of that Table;

(a) enter, inspect and examine any place, aircraft, train, carriage, vessel or any mode of transport in which an Ammonium Nitrate is being manufactured, converted, possessed, used, sold, transported, exported or imported under a licence granted under these rules, or in which he has reason to believe that an Ammonium Nitrate has been or is being manufactured, converted, possessed, used, sold, transported, exported or imported in contravention of the Act or these rules;

(b) search for Ammonium Nitrate;

(c) take samples of any Ammonium Nitrate, seize, detain and remove any Ammonium Nitrate found therein together with connected documents thereof in respect of which he has reason to believe that any of the provisions of the Act or these rules have been contravened.

Table

(1) Whenever any report is made to the District Magistrate by the Chief Controller or Controller of an infringement of the Act or of these rules, the District Magistrate shall take immediate action and shall inform the Chief Controller or the Controller, as the case may be, of the action taken by him on such report.

(2) The Chief Controller or a Controller shall destroy any Ammonium Nitrate whenever found in respect of which the Chief Controller or Controller, as the case may be, has reasons to believe that any of the provisions of these rules have been contravened or which in his opinion are no longer fit for storage, transport or use and the matter appears to be urgent to such Controller and fraught with serious danger to the public, place or owner of Ammonium Nitrate.

(3) Nothing in 47[sub-rule (2)] shall apply to improvised explosives device containing Ammonium Nitrate or mixture thereof.

ACCIDENTS, INQUIRIES AND REPORTS

The licence holder shall give a notice of any loss or theft involving the Ammonium Nitrate or Ammonium Nitrate melt in his possession, 48[* * *] to the licensing authority and concerned District Authority giving details of the circumstances leading to loss or theft and the notice of loss or theft shall also be reported to the nearest local police station.

(1) The notice of an accident required to be given under Section 8 of the Act shall be given within a period of twenty-four hours of the accident by telephone, telegram, E-mail, fax or in any other electronic mode or by special messenger followed by a written report signed by the occupier or authorized agent giving particulars of the circumstances leading to the accident, loss of human life, injury to persons, damage to property, emergency action taken etc, to the

(a) Chief Controller;

(b) Controller in whose jurisdiction accident has taken place;

(c) District Magistrate; and

(d) Officer-in-charge of the nearest police station.

(2) Pending the visit of the Chief Controller, or his authorized representative or instruction received from the Chief Controller or his representative that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of person injured and recovery of the bodies of any persons killed by the accident or in the case of aerodromes, ports or railways, or place of loading/unloading for the restoration of thorough communication.

(3) The Chief Controller or his authorized representative, if so required by them, shall be provided with all assistance by the officer in-charge of the nearest police station.

(1) The Chief Controller shall arrange with the heads of the Armed Forces or Ordnance Factories or other establishments of such forces to be represented at the Courts of Inquiry where he so desires.

(2) The Chief Controller shall be provided with copies of the proceedings of the Court where he is not represented.

(3) The heads of Armed Forces or Ordnance Factories or other establishments of such forces, as the case may be, shall co-operate with the Chief Controller by informing him immediately of occurrences, liable to lead to the summoning of Courts of Inquiry on matters of interest to the Chief Controller as indicated by him.

(4) The Chief Controller may attend in person or send a representative and in either case he shall have power to examine witnesses, where he so desires.

(1) Whenever a District Magistrate holds an inquiry under sub-section (1) of Section 9 of the Act, that officer shall adjourn such an inquiry unless the Chief Controller or an officer nominated by him is present to watch the proceedings or such Magistrate has received information from the Chief Controller that he does not wish to send a representative.

(2) The District Magistrate shall, at least twenty-one days before holding the adjourned inquiry, send to the Chief Controller a notice in writing of the time and place of holding the adjourned inquiry.

(3) Where an accident has been attended with loss of human life, the District Magistrate, before the adjournment may take evidence to identify the dead bodies and may order the disposal thereof.

(4) The Chief Controller or his representative shall be at liberty at any such inquiry to examine any witness subject to the order of the District Magistrate on points of law.

(5) Where the Chief Controller is not present or represented at any inquiry held by a District Magistrate, a copy of the report of the proceedings thereof shall be sent to him.

(1) Whenever an inquiry is held under Section 9-A of the Act, the persons holding such inquiry shall hold the same in open court in such manner and under such conditions as they may think most effectual for ascertaining the causes and circumstances of the accidents and enabling them to make the report under this rule:

Provided that where the Central Government so directs the inquiry may be held in-camera.

(2) Whenever an inquiry under sub-rule (1) is held by a person other than the Chief Controller, such person shall arrange for the Chief Controller to be represented at such inquiry including any adjournment thereof.

(3) The person holding the inquiry shall, at least twenty-one days before holding the inquiry or any adjourned inquiry, send to the Chief Controller a notice in writing of the time and place of holding such inquiry.

(4) The Chief Controller may attend in person or send a representative and in either case, he shall have power to examine witnesses where he so desires.

ADMINISTRATIVE ACTION

No suit, prosecution or other legal proceeding shall lie against the Government or any officer or other employee of the Government for anything which is in good faith done or intended to be done in pursuance of these rules.

The inspecting authority on inspection of the premises, shall communicate to the licence holder and licensing authority in writing, his observations, discrepancies or the violations, if any, of the rules or contravention of conditions of the licence; and a copy of the inspection report shall be endorsed to the licensing authority for taking further necessary action.

49[Form A-1

Purpose (tick any one): Approval Grant Amendment

1. Type of applicant (tick any one):Individual Company

Partnership Firm Proprietary Firm Society

2. Applicant's detail:

(a) Name in which licence is sought (see note below) ---------------------------------------

(b) CIN No/Firm registration No (in case of company/Firm) -------------------------------

(c) Age in case of individual Aadhaar No ------------------------------------------------------

(d) Postal address ---------------------------------------------------------------------------------- --------------------------------------------------------------------------------------------------- City -------------- District ----------------- State ------------------ PIN Code ------------- Phone No with STD code ------------------ Mobile No ---------- E-mail ----------------

3. Address of the proposed premises:

Survey No/Gat No/Khasra No ------------------------------- Town/Village ----------------

Manda1/Taluk/Tehsil --------------------------- Railway Station -----------------------------

Police Station ------------------------------------- District --------------------------------------

State ------------------------------------------------- PIN Code-----------------------------------

4. Qualification and experience of applicant and technical personnel employed by him.

(Give individual's details and attach separate sheet if required)

--------------------------------------------------------------------------------------------------------

5. Details of industrial licence (attach copy): ----------------------------------------------------

6. Details of Ammonium Nitrate proposed to be (1) Manufactured Converted

7. Details of amendment proposed or additional information ------------------------------------- ---------- ---------------------------------------------------------------------------------------------------------------------------- --------------------------------------------------------

8. (a) Particulars of the other licences under Explosives Act, 1884, if any held by the applicant during the last ten years --------------------------------------------------------------------------------------------------

(b) Was any licence cancelled or not renewed? Yes No

If yes, give details -----------------------------------------------------------------------------------------

9. (a) Has the applicant been convicted under any offence or ordered to execute bond under

Chapter VIII of Code of Criminal Procedure, 1973, during the last ten yearsYes No

(b) If yes, give details --------------------------------------------------------------------------

10. Fee details --------------------------------------------------------------------------------------------------

11. List of documents attached:

I hereby certify that the above particulars given by me are correct.

Notes: Please see the rules for the purpose and documents to be attached.

(1) In case where application is made by a person other than individual, the name and address of the occupier as per Rule 2 and directors or partners or members, as the case may be and specimen signatures of authorised person to be attached.

(2) Six copies of the passport size signed colour photographs of the occupier to be attached.

(3) Any change in the above information should be immediately communicated to the licensing authority or authority renewing the licence.

Statutory Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious criminal offence under the applicable law.

Purpose (tick any one): Approval Grant Amendment

1. Type of applicant (tick any one):Individual Company

Partnership Firm Society Proprietary Firm

2. Applicant's details:

(a) Name in which licence is sought (see note below) -----------------------------------------

(b) CIN No/Firm registration No. (in case of company/Firm) ---------------------------------

(c) Age in case of individual ----------------------------- Aadhaar No.---------------------------

(d) Postal address -------------------------------------------------------------------------------------------- City ------------------ District ----------------- State ------------- PIN Code ----------------- Phone No with STD code -------------------- Mobile --------------- No E-mail -------------

3. Address of the proposed premises:

Survey No/Gat No/Khasra No -------------------------------------- Town/Village ---------------------

Manda1/Taluk/Tehsil ------------------------------------------ Railway Station -------------------------

Police Station --------------------------------------------- District -----------------------------------------

State ------------------------------------------------------- PIN Code ----------------------------------------

4. Details of the registration of stevedore with port authority: -----------------------------------------------

-------------------------------------------------------------------------------

5. Qualification and experience of applicant and technical personnel employed by him. (Give individual's details and attach separate sheet if required)

----------------------------------------------------------------------------------------------------------

6. Details of Ammonium Nitrate proposed to be bagged:

7. Details of amendment proposed or additional information -------------------------------------------------- --------------------------------------------------------------------------------------------------------------------------- -------------------------------------------------------------

8. (a) Particulars of the other licences under Explosives Act, 1884, if any held by the applicant during the last ten years. ------------------------------------------------------------------------------------

------------------------------------------------------------------------------------------------------

(b) Was any licence cancelled or not renewed?Yes No

If yes, give details ------------------------------------------------------------------------------

9. (a) Has the applicant been convicted under any offence or ordered to execute bond under

Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years Yes No

(b) If yes, give details -----------------------------------------------------------------------------------

10. Fee details -----------------------------------------------------------------------------------------------

11. List of documents attached:

I hereby certify that the above particulars given by me are correct.

Notes: Please see the rules for the purpose and documents to be attached.

(1) In case where application is made by a person other than individual, the name and address of the occupier as per Rule 2 and directors or partners or members, as the case may be and specimen signatures of authorised person to be attached.

(2) Six copies of the passport size signed colour photographs of the occupier to be attached.

(3) Any change in the above information should be immediately communicated to the licensing authority and authority renewing the licence.

Statutory Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious criminal offence under the applicable law.

1. Licence sought for (tick any one):

(a) Licence to possess for sale of Ammonium Nitrate from a store house or a tank not exceeding 30 MT; or

(b) Licence to possess for sale of Ammonium Nitrate from a store house or a tank exceeding 30 MT; or

(c) Licence to possess for use of Ammonium Nitrate from a store house or a tank attached to explosives/ANFO/Nitrous Oxide manufacturing unit; or

(d) Licence to possess for use of Ammonium Nitrate for agriculture purpose from a store house not exceeding 3 MT.

2. Type of applicant (tick any one): Individual Company Partnership Firm

Society Proprietary Firm

3. Applicant's detail:

(a) Name in which licence is sought (see note below) -----------------------------------------

(b) CIN No/Firm registration No (in case of Company/Firm ---------------------------------

(c) Age in case of individual -----------------------Aadhaar No --------------------------------

(d) Postal address ----------------------------------------------------------------------------------- ---------------------------------------------------------------------------------------------------- City ------------------- District ----------------- State --------------- PIN Code ------------ Phone No with STD code ------------------- Mobile No --------------E-mail --------------

4. Address of the proposed premises:

Survey No/Gat No/Khasra No ------------------------------- Town/Village ------------------

Manda1/Taluk/Tehsil -------------------------------------- Railway Station --------------------

Police Station ------------------------------------ District ------------------------------------------

State ----------------------------------- PIN Code ----------------------------

5. Qualification and experience of applicant and technical personnel employed by him. (Give individual's details and attach separate sheet if required)

----------------------------------------------------------------------------------------------------------------

6. Quantity of Ammonium Nitrate proposed to be possessed at any one time:--------------- MT.

7. Quantity of Ammonium Nitrate proposed to be sold in a day: ------------------------------ MT.

8. Quantity of Ammonium Nitrate proposed to be sold in a month: --------------------------- MT.

9. Quantity of Ammonium Nitrate proposed to be used in a day: ------------------------------ MT.

10. Quantity of Ammonium Nitrate proposed to be used in a month: -------------------------- MT.

11. Are the premises attached to the factory licenced to manufacture of explosives/nitrous oxide: Yes No

12. Details of amendment proposed or additional information ------------------------------------------ ------------------------------------------------------------------------------------------------------------------ -----------------------------------------------------

13(a). Particulars of the other licences under Explosives Act, 1884, if any held by the applicant during the last ten years.

-----------------------------------------------------------------------------------------------------------

-----------------------------------------------------------------------------------------------------------

(b). Was any licence cancelled or not renewed? Yes No

If yes give details -------------------------------------------------------------------------

14. (a) Has the applicant been convicted under any offence or ordered to execute bond under Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years? Yes No

(b) If yes, give details ----------------------------------------------------------------------

15. Fee details: ----------------------------------------------------------------------

16. List of documents attached:

I hereby certify that the above particulars given by me are correct.

Notes: Please see the rules for the purpose and documents to be attached.

(1) In case where application is made by a person other than individual, the name and address of the occupier as per Rule 2 and directors or partners or members, as the case may be and specimen signatures of authorised person to be attached.

(2) Six copies of the passport size signed colour photographs of the occupier to be attached.

(3) Any change in the above information should be immediately communicated to the licensing authority and authority renewing the licence.

Statutory Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious criminal offence under the applicable law.

2. Applicant's details:

(a) Name in which licence is required to be granted (see note below) -----------------------------------

(b) Status (Please tick): Individual Company Partnership Firm Society Proprietorship Firm

(c) CIN No/Firm registration No (in case of company/Firm) --------------------------------------------

(d) Age (in case of individual) --------------------------- Aadhaar No ------------------------------------

(e) Postal address:---------------------------------------------------------------------------------------------- City ----------------------- District ----------------- State ----------------- PIN Code -------------------

(f) Phone no with STD code -------------------- Mobile No ---------------- E-mail ---------------------

3. Qualification and experience of applicant:----------------------------------------------------------------

4. Particulars of places from where and to Ammonium Nitrate to be transported:

(a) Manufacturing factory situated at --------------------------------------------------------- to all India.

(b) Port name ----------------------- to the premises of Stevedore situated at ----------------------------

(c) Port name ------------------------ to the storehouse situated at ------------------------------------------

(d) Stevedore's premises at -------------------------------------------------------------------to storehouses.

(e) Store house situated at -------------------------------------------------- to all India

(f) Store house situated at within/to the state/ Districts of

5. Particulars of licences held by the applicant under Explosives Act, 1884:

(a) Ammonium Nitrate manufacturing Licence no (if applicable) ---------------------------------------

(b) Srevedore's Licence no (if applicable):------------------------------------------------------------------

(c) Licence no of storehouse:

(i) Possession & sale ------------------------------- (ii) Possession & use ------------------------------

6. Mode of transport:-----------------------------------------------------------------------------------------

7. (a) Has the applicant held other licences under Explosives Act, 1884 in the last ten years? (Y/N)

(b) Has any licence held by applicant been cancelled or not renewed in the last ten years? (Y/N)

(c) Has the applicant been convicted under any offence or ordered to execute bond under Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years. Yes No

If answer is yes to any of the question above, give details ------------------------------------------

8. Fee details -------------------------------------------------------------------------------------------

9. List of documents attached:

I hereby certify that the above particulars given by me are correct.

Notes: Please see the rules for the purpose and documents to be attached.

(1) In case where application is made by a person other than individual, the name and address of the occupier as per Rule 2 and directors or partners or members, as the case may be and specimen signatures of authorised person to be attached.

(2) Six copies of the passport size signed colour photographs of the occupier to be attached.

(3) Any change in the above information should be immediately communicated to the licensing authority and authority renewing the licence.

(4) Copy of licence held in Form P-1, P-2, P-3 or P-5 of Ammonium Nitrate Rules, 2012

Statutory Warning: Mishandling and misuse of Ammonium Nitrate shall constitute serious criminal offence under the applicable law.

Society Proprietary Firm

2. Applicant's details:

(a) Name in which licence is sought (see note below) -----------------------------------------

(b) CIN No/Firm registration No. (in case of Company/Firm) --------------------------------

(c) Age in case of individual Aadhaar No ----------------------------------------------------

(d) Postal address --------------------------------------------------------------------------------

-------------------------------------------------------------------------------------------------

City ------------- District -------------------- State PIN -------------- Code ------------

Phone No with STD code ------------- Mobile No --------------- E-mail --------------

3. In case of import:

a) Quantity of Ammonium Nitrate proposed to be imported: ....

b) UN No. of Ammonium Nitrate proposed to be imported: .

c) Bagging pattern of Ammonium Nitrate to be imported: . .

d) Name and address of Consignor: .

e) Name and address of the manufacturer of Ammonium Nitrate to be imported:

f) Name and address of Trading Agent, if any:

g) Country of foreign sea port or place of loading: h) Indian Port or place of import:

i) Imported consignment received directly by the importer or through the stevedoring agent:

j) If received through stevedoring agent, particulars of his name address and licence Nos:

.

k) License particulars of the importers storehouse(s), where Ammonium Nitrate will be stored after import, either directly received by the importer or through the stevedoring agent:

4. In case of export:

a) Quantity of Ammonium Nitrate to be exported: ..

b) UN No. of Ammonium Nitrate to be exported : .

c) Bagging pattern of Ammonium Nitrate to be exported: . .

d) Name and address of consignee: ..

e) Name and address of the manufacturer of Ammonium Nitrate to be exported:

f) Country to where Ammonium Nitrate is exported: ..

g) Indian Place or port from which Ammonium Nitrate will be exported:

h) Likely date of dispatch of Ammonium Nitrate export consignment:

5. (a) Particulars of the other licences under Explosives Act, 1884, if any held by the applicant during the last ten years.----------------------------------------------------------------

(b) Was any licence cancelled or not renewed? Yes No

If yes give details:---------------------------------------------------------------------------------

6. (a) Has the applicant been convicted under any offence or ordered to execute bond under Chapter VIII of Code of Criminal Procedure, 1973, during the last ten years Yes No

(b) If yes, give details ----------------------------------------------------------------------

7. Fee details ------------------------------------------------------------------------------

8. List of documents attached:

I hereby certify that the above particulars given by me are correct.

Notes: Please see the rules for the purpose and documents to be attached.

(1) In case where application is made by a person other than individual, the name and address of the occupier as per Rule 2 and directors or partners or members, as the case may be and specimen signatures of authorised person to be attached.

(2) Six copies of the passport size signed colour photographs of the occupier to be attached.

(3) Any change in the above information should be immediately communicated to the licensing authority and authority renewing the licence.

Statutory Warning: Mishandling and misuse of ammonium nitrate shall constitute serious criminal offence under the applicable law.]

(See Part-1 of Schedule II and Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)

Application for licence to stevedore, bag and store Ammonium Nitrate

I, . . . . . . . . . . . . . . . . . . . . . . . . . . . on behalf of . . . . . . . . . . . . . . . . . . . . . . . . . . . .apply for approval or grant or amendment of licence for the following purpose.

Purpose: . . . . . . . . . . . . . . . . . . . . . . . . . . . .

1. I require licence in the following name and postal address:

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .City . . . . . . . . . . .District . . . . . . . . . . . . . . . . . . . . . . . . . . . State . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . . .Police Station . . . . . . . . . . . . . .Railway Station or Steamer Ghat . . . . . . . . . Phone . . . . . . . . . . . . . . . . . . . . . . . E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . .

2. The proposed bagging premises is situated at the following address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Survey number . . . . . . . . . . . . . . .City . . . . . . . . . . . District . . . . . . . . . . . . . State . . . . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . . . Police Station . . . . . . . . . . . . . . . . . . . . . Railway Station . . . . . . . . . . . . Port of import . . . . . . . . . . . . . Phone . . . . . . . . . . . . . . . . . E-mail . . . . . . . . . . . . Fax . . . . . . . . . . . . . . .

3. Details of the registration of Stevedoring agent by Port Authority . . . . . . . . . . . . . . . . . . . . . . . . .

4. Qualifications and experience of applicant and the technical personnel employed by him . . . . . . . . . . . . . . . . . . . . . . .

5. Bagging capacity of Ammonium . . . . . . . . . . . . . . . . . . .

6. Has the applicant been convicted under any offence or ordered to execute bond under Chapter VIII of Code of Criminal Procedure, 1973 (2 of 1974) during the last 10 years. Yes . . . . . .No . . . . .

If yes, please give details . . . . . . . . . . . . . . . . . . . . .

8. Particulars of amendment proposed/Additional information if any . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

I hereby certify that the above particulars given by me are correct.

Notes:

Please see the rule for the purpose and documents to be enclosed.

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law.

(See Part-1 of Schedule II and Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)

Application for grant/amendment of:

I, . . . . . . . . . . . . . . . . . . . . . . . . . .. on behalf of . . . . . . . . . . . . . . . . . . . . . . . . . . . .apply for approval or grant or amendment of licence for the following purpose.

1. Purpose: . . . . . . . . . . . . . . . . . . . . . . . . . . . ..

2. I require licence in the following name and postal address:

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .City . . . . . . . . . . .District . . . . . . . . . . . . . . . . . . . . . . . . . . .. State . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . . ..Police Station . . . . . . . . . . . . . ..Railway Station or Steamer Ghat . . . . . . . . . Phone . . . . . . . . . . . . . . . . . . . . . . . E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . .

3. The proposed premises are situated at the following address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . Survey number . . . . . . . . . . . . . . . . . . City . . . . . . . . . . . . .District . . . . . . . . . . .. State . . . . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . .. Police Station . . . . . . . . . . . . . . . . . .Railway or Steamer Ghat . . . . . . . . . . . . .. Phone . . . . . . . . . . . . . . . . . E-mail . . . . . . . . . . . .. Fax . . . . . . . . . . . . . . .

4. Qualifications and experience of applicant and the technical personnel employed by him . . . . . . . . . . . . . . . ..

5. Ammonium Nitrate proposed to be possessed and sold:*

6. (a) Ammonium Nitrate proposed to be possessed and used*

7. Has the applicant been convicted under any offence or ordered to execute bond under Chapter VIII of Code of Criminal Procedure, 1973 (2 of 1974) during the last 10 years. Yes . . . . . . No . . . . ..

If yes, please give details . . . . . . . . . . . . . . . .

9. Particulars of amendment proposed/Additional information if any . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

I hereby certify that the above particulars given by me are correct.

*strikeout inapplicable portion

Notes:

Please see the rule for the purpose and documents to be enclosed

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law.

(See Part-1 of Schedule II and Rules 33, 35 and 37 of Ammonium Nitrate Rules, 2012)

Application for grant/amendment of licence to transport Ammonium Nitrate

I, . . . . . . . . . . . . . . . . . . . . . . . . . .. on behalf of . . . . . . . . . . . . . . . . . . . . . . . . . ..apply for grant of a licence/amendment of licence No . . . . . .to transport Ammonium Nitrate. The particulars are given below and other documents are enclosed as required.

Replies to be given in this column

I hereby certify that the above particulars given by me are correct.

Notes:

Please see the rule for the purpose and documents to be enclosed

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law.

(See Part-1 of Schedule II and Rules 33 and 35 of Ammonium Nitrate Rules, 2012)

Application for grant of licence to

I, . . . . . . . . . . . . . . . . . . . . . . . . . .. on behalf of . . . . . . . . . . . . . . . . . . . . . . . . . ..apply for grant of licence for the following purpose.

1. Purpose: Import or Export . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

2. Name: I require licence in the following name and postal address:

. . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .City . . . . . . . . . . .District . . . . . . . . . . . . . . . . . . . . . . . . . . .. State . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . . ..Police Station . . . . . . . . . . . . . ..Railway Station or Steamer Ghat . . . . . . ..Phone . . . . . . . . ..E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . .

3.(a) (For Import)

4. Has the applicant been convicted under any offence or ordered to execute bond under Chapter VIII of Code of Criminal Procedure, 1973 (2 of 1974) during the last 10 years. Yes . . . . . . No . . . . ..

If yes, please give details . . . . . . . . . . . . . . . .

7. Particulars of amendment proposed/Additional information if any . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

I hereby certify that the above particulars given by me are correct.

Notes:

Please see the rule for the purpose and documents to be enclosed

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law.

(See Rule 18(5) of Ammonium Nitrate Rules, 2012)

Place: . . . . . . . . . . . ..

Date: . . . . . . . . . . . ..

Signature of Master or Agent of Ship

50[Form C-2

(See Rule 34 of the Ammonium Nitrate Rules, 2012)

No Objection Certificate under the Ammonium Nitrate Rules, 2012

With reference to the application no dated . submitted by .. and in pursuance of Rule 34 of the Ammonium Nitrate Rules, 2012, there is no objection for granting licence under the Ammonium Nitrate Rules, 2012 to . of address . for the following purpose, kind and quantity of Ammonium Nitrate in the premises at Survey no. or Gat no or Khasra no , village . tehsil or taluka .., district ., state . as shown in the site plan duly endorsed and enclosed herewith.

1. Purpose:

(please mention any one of possession for sale or possession for use)

2. Quantity of Ammonium Nitrate:

(a) at any one time .

(b) in a month

(Signature of the no objection certificate issuing authority with his official seal) (District Magistrate or Director General of Mines Safety or Deputy Director General of Mines Safety or Director of Mines Safety).]

Photograph of the licence holder or occupier with signature

(See Sl. No. 1 of Schedule I and Rule 35 of Ammonium Nitrate Rules, 2012)

1. Licence is hereby granted to:

Name: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. Postal Address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . ..City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . Pin Code . . . . . . . . . . . 51[* * *]

52[1(a). Name of the Occupier ]

2. Status of licence holder: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

3. Licence is valid for the following purpose: . . . . . . . . . . . . . . . . . . . . . . . . . . ..

4. Licence is valid for the following quantity of Ammonium Nitrate:

5. The licensed premises shall conform to the following drawing(s):

Drawing No. . . . . . . . . . . . . . . . . . . . . ..dated . . . . . . . . . . . . . . . . . .

6. The Licensed premises are situated at following address: . . . . . . . . . . . . . . .. Survey No. . . . . . . . . . . . . . . City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . Police Station . . . . . . . . . . . . . .. Railway Station or Steamer Ghat . . . . . . . . . . .. Phone . . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . .

7. The premises consist of following facilities:

*Strike out whichever is not applicable

8. The licence is granted subject to the provision of Explosives Act, 1884 as amended from time to time and the Ammonium Nitrate Rules, 2012 framed thereunder and the conditions, additional conditions and annexure.

9. This licence shall remain valid till 31st day of March . . . . . . . ..

This licence is liable to be suspended or revoked for any violation of the Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed thereunder or the conditions of this licence, if the authorized premises are not found conforming to the description shown in the plans and annexure attached hereto.

Space for Endorsement of Renewals

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law . . . . . . . . . . . . . . . . . . . . . . . .

(See Sl. No. 2 of Schedule I and Rule 35 of Ammonium Nitrate Rules, 2012)

1. Licence is hereby granted to:

Name: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. Postal Address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . ..City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . 56[* * *]

57[1(a) Name of the Occupier ..]

2. Status of licence holder: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

3. Licence is valid for the following purpose: Stevedoring, bagging involving unloading Ammonium Nitrate from ship, transport to his licensed storehouse for storing and bagging.

4. Licence is valid for the stevedoring, bagging of following quantity of Ammonium Nitrate:

5. The authorised premises shall conform to the following drawing(s):

Drawing No. . . . . . . . . . . . . . . . . . . .dated . . . . . . . . . . . . . . . . . .

6. The licensed premises are situated at following address: . . . . . . . . . . . . . . .. Survey No. . . . . . . . . . . . . . . City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . Police Station . . . . . . . . . . . . . .. Railway Station . . . . . . . . . . . . . . . . . . . . . . .. Port of Import . . . . . . . . . . . . .. Phone . . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . .

7. The premises consist of following facilities:

8. The licence is granted subject to the provision of Explosives Act, 1884 as amended from time to time and the Ammonium Nitrate Rules, 2012 framed thereunder and the conditions, additional conditions and annexure.

9. This licence shall remain valid till 31st day of March . . . . . . . ..

This licence is liable to be suspended or revoked for any violation of the Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed thereunder or the conditions of this licence, if the authorized premises are not found conforming to the description shown in the plans and annexure attached hereto.

Space for Endorsement of Renewals

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law . . . . . . . . . . . . . . . .

Signature Designation and seal of 64[Chief Controller]

(See Sl. No. 3 of Schedule I and Rules 35 of Ammonium Nitrate Rules, 65[2012])

1. Licence is hereby granted to:

Name: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. Postal Address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . ..City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . 70[* * *]

71[1(a) Name of the Occupier ..]

2. Status of licence holder: Individual or company

3. Licence is valid for the following purpose: . . . . . . . . . . . . . . . . . . . . . . . . ..

5. The licensed premises shall conform to the following drawing(s):

Drawing No. . . . . . . . . . . . . . . . . ..dated . . . . . . . . . . . . . . . . . .

6. The licensed premises are situated at following address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . . . Police Station . . . . . . . . . . . . . .. Railway Station or Steamer Ghat . . . . . . . . . . .. Phone . . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . .

7. The licensed premises consist of following facilities: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .

8. The licence is granted subject to the provision of Explosives Act, 1884 as amended from time to time and the Ammonium Nitrate Rules, 2012 framed there under and the conditions, additional conditions and the following annexure

9. This licence shall remain valid till 31st day of March . . . . . . . ..

This licence is liable to be suspended or revoked for any violation of the Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed there under or the conditions of this licence, if the authorized premises are not found conforming to the description shown in the plans and annexure attached hereto.

Space for Endorsement of Renewals

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law

Signature Designation and seal of Licensing Authority

(See Sl. No. 4 of Schedule I and Rules 35 of Ammonium Nitrate Rules, 2012)

Fees Rs . . . . . . . . . . . . . ..(Per year)

This licence is liable to be suspended or revoked for any violation of the Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed there under or the conditions of this licence.

Space for Endorsement of Renewals

Statutory Warning: Misuse of Ammonium Nitrate shall constitute serious criminal offence under the law

79[Conditions]

Signature, Designation and seal of Licensing Authority

. . . . . . . . . . . . . . . . . . . . ..

(See Sl. No. 5 of Schedule I and Rule 35 of Ammonium Nitrate Rules, 2012)

Licence No . . . . . . . . . . . . . . . . . .

Fees Rs . . . . . . . . . . . . . ..

1. Licence is hereby granted to:

Name: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . .. Postal Address: . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . . ..City . . . . . . . . . . .District . . . . . . . . . . . . . . State . . . . . . . . . . . . Pin Code . . . . . . . . . . . . . . 81[* * *]

82[1(a) Name of the Occupier]

2. Status of licence holder: . . . . . . . . . . .

3. Licence is valid for the following kinds and quantity of Ammonium Nitrate:

(a) Ammonium Nitrate to be Imported

(b) Ammonium Nitrate to be Exported

4. The licence is granted subject to the provision of Explosives Act, 1884 as amended from time to time and the Ammonium Nitrate Rules, 2012 framed there under and the conditions annexed.

5. This licence shall remain valid till . . . . . . . . . ..(maximum one year from the date of issue).

This licence is liable to be suspended or revoked for any violation of the Explosives Act, 1884 or Ammonium Nitrate Rules, 2012 framed there under or the conditions of this licence.

Signature Designation and seal of Chief Controller of Explosives

SCHEDULE II

(Part 3)

Returns

(See Rules 36 of Ammonium Nitrate Rules, 2012)

Application for Renewal of Licence

(See note below before filling up the form)

From . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . ..

To

_____________________

_____________________

Dear Sir,

Signature of Licence holder . . . . . . . . . . . . .

(Authorised person in case of company)

Place . . . . . . . . . . .

Date of application . . . . . . . . . . . ..

Notes.

(See Rule 14 of Ammonium Nitrate Rules, 2012)

Form of account to be maintained by a licence holder Accounts of Ammonium Nitrate manufactured or converted

Note. This record should be kept up to date.

Licence number . . . . . . . . . . . . . . . .. In Form . . . . . . . . . . . . . . . . . . . of Ammonium Nitrate Rules, 2012

Signature of Licence

Holder or person In-charge

Place . . . . . . . . . . . . .

Date . . . . . . . . . . . . ..

(See Rule 18 of the Ammonium Nitrate Rules, 2012)

Declaration to be submitted to the Chief Controller by an importer on despatch of Ammonium Nitrate from the place or port of loading

Quantities of Ammonium Nitrate on the ship.

(See Rule 18 of the Ammonium Nitrate Rules, 2012)

Declaration to be forwarded in triplicate to the Chief Controller as soon as any consignment of Ammonium Nitrate is cleared from the place of or port of import.

Particulars of despatch from place or port of import.

(See Rule 14 of Ammonium Nitrate Rules, 2012)

Note. This record should be kept up to date.

Licence number . . . . . . . . . . ..in Form . . . . . . . . . . . . . . ..of Ammonium Nitrate Rules, 2012

Signature of Licence Holder or person In-charge

Place . . . . . . . . . . . . ..

Date . . . . . . . . . . . . ..

(See Rule 14 of Ammonium Nitrate Rules, 2012)

Note. This record should be kept up to date.

Licence number . . . . . . . . . . ..in Form . . . . . . . . . . . . . . ..of Ammonium Nitrate Rules, 2012

Signature of Licence Holder or person In-charge

Place . . . . . . . . . . . . . ..

Date . . . . . . . . . . . . . .

(See Rule 14 of Ammonium Nitrate Rules, 2012)

Note. This record should be kept up to date. Entries should be made daily and as and when Ammonium Nitrate is sold.

Licence number . . . . . . . . . . ..in Form . . . . . . . . . . . . . . ..of Ammonium Nitrate Rules, 2012

Signature of Licence Holder or person In-charge

Place . . . . . . . . . . . . . ..

Date . . . . . . . . . . . . . .

(See Rule 14 of Ammonium Nitrate Rules, 2012)

Note. This record should be kept up to date. The entries should be made daily and as soon as Ammonium Nitrate are issued for use or unused Ammonium Nitrate are returned.

Licence number . . . . . . . . . . ..in Form . . . . . . . . . . . . . . ..of Ammonium Nitrate Rules, 2012

Signature of Licence Holder or person In-charge

Place . . . . . . . . . . . . ..

Date . . . . . . . . . . . . . .

(See Rule 14 of Ammonium Nitrate Rules, 2012)

Statement of Ammonium Nitrate received, used, sold, destroyed and stolen during the month of . . . . . . . . .. in respect of store house of . . . . . . . . . . . . . . . . . .situated at . . . . . . . . . . . . . . ..District . . . . . . . . . . . . . . . .. State . . . . . . . . . . . . . . .

Licence number . . . . . . . . . . . . . . .in Form . . . . . . . . . . . . . ..of Ammonium Nitrate Rules, 2012.

1. Opening balance on the 1st day of the month:

2. Account of Ammonium Nitrate:

Particulars of Ammonium Nitrate received

3. Total quantity of Ammonium Nitrate used or sold during the month

4. Particulars of Ammonium Nitrate destroyed during the month

5. Particulars of Ammonium Nitrate stolen or short received.

Signature of Licence Holder or Person In-charge

Place . . . . . . . . . . . . . ..

Date . . . . . . . . . . . . . .

(See Rule 88[27(2)(a)] of Ammonium Nitrate Rules, 2012)

To

. . . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . .

. . . . . . . . . . . . . . . . . . . . . . .

Dear Sir,

Kindly supply the following quantities of Ammonium Nitrate to me or us

Quantity (in kgs):

I or We hold a licence number. . . . . . . . . . . . . . . .. in Form . . . . . . . . . . . . . . . .. of Ammonium Nitrate Rules, 2012 for possession for sale or use of following quantities of Ammonium Nitrate

Quantity (in kgs)

The above mentioned licence is valid till . . . . . . . . . . . . . . . . .

I or We solemnly declare that

(a) the receipt of Ammonium Nitrate indented will not result in the licensed quantity being exceeded; and

(b) no identical indent has been placed with any other supplier

*The Ammonium Nitrate may please be handed over to my or our-authorized representative whose signatures are attested below:

Attested

Signature of Licence holder.

Signature of Licence holder 89[or authorised person] (Consignee)

Place: . . . . . . . . . . . ..

Date:. . . . . . . . . . . . ..

(*Strike out whichever is not applicable.)

90[Form R-11(a)

(See Rule 20(3) of Ammonium Nitrate Rules, 2012)

Form of intimation to be given by the consignor or stevedore to the District Superintendent of Police before dispatch of consignment of Ammonium Nitrate

1. Quantity of Ammonium Nitrate or Ammonium Nitrate melt proposed to be dispatched .

2. Number of bags (in case of solid Ammonium Nitrate)

3. Ammonium Nitrate proposed to be transported by vehicle registration number ..

4. Name and address of consignee .

5. Number and validity of consignee's licence to store Ammonium Nitrate ..

6. Consignee's indent number and date ..

7. Name and address of authorised person who will receive the consignment .. ..

8. Date of despatch of consignment ..

9. Probable date on which consignment reaching consignee's place

91[Form R-11(b)

(See Rule 21(6) of Ammonium Nitrate Rules, 2012)

Pass issued by the consignor or stevedore for transport of consignment of Ammonium Nitrate

1. Pass No .. Date .

2. This pass covers . bags while in transit from village/town . District State . to village/town District State containing following quantity of Ammonium Nitrate;

(A) Ammonium Nitrate (Solid)

(B) Ammonium Nitrate (Melt)

3. (a) Mode of transport .

(b) Vehicle registration no.

(c) Details of P-4 licence under Ammonium Nitrate Rules, 2012 on the strength of which Ammonium Nitrate is being transported .

4. Name and address of consignee

5. Consignee's Licence number .

6. Consignee's order number with date and quantity of Ammonium Nitrate ordered ..

7. Consignee's letter number and date intimating readiness to receive Ammonium Nitrate

8. Date of despatch of consignment

9. Approximate date on which consignment should reach the destination

10. Route for transport of consignment

Place:

Signature of consignor or authorised person

Date:

Full Name

Licence Number .]

92[FORM R-12

(See Rule 19(4) of the Ammonium Nitrate Rules, 2012)

Declaration to be forwarded to the Chief Controller of Explosives as soon as any consignment of Ammonium Nitrate is dispatched by the exporter from the sea port or dispatched by road for export by land

Details of dispatch of a ammonium nitratefrom the Exporter's premises:

(See rules 27(2)(d) of the Ammonium Nitrate Rules, 2012)

Pass issued by the licensee for use of Ammonium Nitrate

SCHEDULE I

(See Rule 28)

SCHEDULE II

Part 1

(See Rule 33 of Ammonium Nitrate Rules, 2012)

Part 2

(See Rule 35 of Ammonium Nitrate Rules, 2012)

Part 3

(See Rules 14, 18, 20, 21, 27 and 36 of Ammonium Nitrate Rules, 2012)

Part 4

(See Rules 18 and 34 of Ammonium Nitrate Rules, 2012)

1. Ministry of Commerce and Industry (Deptt. of Industrial Policy and Promotion), Noti. No. G.S.R. 553(E), dated July 11, 2012, published in the Gazette of India, Extra., Part II, Section 3(i), dated 11th July, 2012, pp. 90 179, No. 346

2. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

3. Subs. for stevedoring, transport, storage and usage by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

4. Omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

5. Omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

6. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

7. The words or container or is suitably bagged by stevedore or converter omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

8. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

9. Subs. for packages by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

10. Subs. for packages by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

11. The words or container omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

12. Subs. for package by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

13. Subs. for stevedoring agent by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

14. Subs. for RFID by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

15. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

16. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

17. Subs. for 200 by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

18. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

19. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

20. Subs. for heading PROVISIONS FOR MANUFACTURE, CONVERSION, POSSESSION, SALE AND USE OF AMMONIUM NITRATE by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

21. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

22. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

23. Subs. for stevedoring agent by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

24. Subs. for stevedoring agent by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

25. The words the Licensing Authority and omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

26. Subs. for Form CE-I by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

27. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

28. Subs. for storehouse by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

29. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

30. Subs. for in and from a storehouse by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

31. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

32. The word TRANSFER omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

33. Subs. for from a storehouse by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

34. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

35. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

36. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

37. Subs. for Magistrate by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

38. Subs. for Rule 33 by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

39. Subs. for Rule 32 by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

40. Subs. for Chartered Engineer by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

41. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

42. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

43. Subs. for licensing authority by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

44. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

45. The words and if no application is received till the date of validity of the licence, the licence shall stand expired omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

46. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

47. Subs. for this rule by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

48. The words where the loss exceeds the permitted limit of loss that typically occurs during routine productions, storage, transportation, or use of Ammonium Nitrate omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

49. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

50. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

51. The words Police Station . . . . . . . . . . . . . ..Railway Station or Steamer Ghat . . . . . . . . . Phone . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . . omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

52. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

53. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

54. Subs. for Rule 49 by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

55. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

56. The words Police Station . . . . . . . . . . . . . ..Railway Station or Steamer Ghat . . . . . . . . . Phone . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . . omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

57. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

58. Subs. for District Authority by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

59. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

60. Subs. for manufacturing, conversion by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

61. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

62. Subs. for police station and the District Authority by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

63. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

64. Subs. for District Authority by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

65. Subs. for 2011 by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

66. The words or use omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

67. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

68. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

69. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

70. The words Police Station . . . . . . . . . . . . . ..Railway Station or Steamer Ghat . . . . . . . . . Phone . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . . omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

71. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

72. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

73. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

74. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

75. Subs. for police station and the District Authority by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

76. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

77. Subs. for received, sold/used by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

78. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

79. Subs. for CONDITONS by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

80. Subs. for R-11(B) by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

81. Subs. The words Police Station . . . . . . . . . . . . . ..Railway Station or Steamer Ghat . . . . . . . . . Phone . . . . . . . . . . . . . . . . . . . .. E-mail . . . . . . . . . . . . . . . .Fax . . . . . . . . . . . . . . . . . omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

82. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

83. Omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

84. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

85. Subs. for Rule 49 by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

86. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

87. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

88. Subs. for 26(2)(a) by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

89. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

90. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

91. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

92. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

93. The words or use omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

94. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

95. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

96. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

97. The words or use omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

98. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

99. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

100. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

101. The words or use omitted by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

102. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

103. Subs. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

104. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).

105. Ins. by G.S.R. 938(E), dated 27-9-2018 (w.e.f. 28-9-2018).