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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(5) in The Explosives Rules, 2008

(5)In case of application for grant of shot firer's certificate, the Controller on receipt of documents specified in item number 24 of rule 113 shall conduct such examination and enquiries as deemed necessary before granting the shot-firer's certificate. On his being satisfied that the applicant has adequate knowledge and experience in related field of handling and blasting explosives, he shall grant the shot firer's certificate in Form LE-10 specifying therein the authorised area and category of blasting. Such certificate shall be valid for a period of five years from the date of issue. The certificate may be revalidated for subsequent five-year periods on completion of procedures as in the case of fresh grant.Explanation :-For the purposes of this sub rule, there shall be the following categories of blasting, namely:-
Class Category Type of blasting permitted
A Unlimited All types of blasting
B General aboveground All phases of aboveground blasting operation
C General Underground All phases of underground blasting operation
D Demolition All phases of blasting in demolition projects
E Seismic All phases of blasting in seismic prospecting
F Agricultural All phases of blasting in agricultural and well sinking
G Special Blasting for special purpose not covered under the above.