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Union of India - Section

Section 20 in The Ammonium Nitrate Rules, 2012

20. Procedure to be followed during transportation.

(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.