(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 Chartered Engineer.(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.
