61. Licence for road van or compressor mounted motor truck or tractor
.-(1) No person shall transport or cause to be transported any explosive in a road van or compressor mounted motor truck or tractor unless such vehicle is licensed under these rules to transport explosives. The road van shall meet the requirements laid down in specification 5 of Schedule VII and compressor mounted motor truck or tractor shall meet the requirements laid down in specification 5 thereof and shall be approved by Chief Controller.(2)The licensee of road van shall maintain records of all transactions in Form RE-6 under Part 5 of Schedule V.(3)The licensee of road van, compressor-mounted truck or tractor, as the case may be, should engage only such drivers or cleaners, whose antecedents are verified by the local police. 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. Re-verification of such staff should be carried out at regular intervals, preferably once in a year.
