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Union of India - Section

Section 8 in The Ammonium Nitrate Rules, 2012

8. Packing of Ammonium Nitrate.

- No person shall import, export, transport, possess or sell Ammonium Nitrate unless;
(a)it is duly packed in a suitable waterproof bag or container or is suitably bagged by stevedore or converter;
(b)the container or package is marked in accordance with the provisions of rule 8;
(c)the packages conform to the relevant standard of Bureau of Indian Standards or other standards accepted and approved by the Chief Controller; and
(d)the packages 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.