.-(1) All licenses granted under these rules shall bear the photograph of the licensee or occupier.(2)For purchase and transaction of explosives, following procedures shall be observed-(a)Indent Form RE-11 under Part 5 of Schedule V shall be signed by the licensee or his authorised representative;(b)Photograph and specimen signature of the licensee or occupier shall be filed with the supplier of explosives;(c)Photograph, specimen signature and address of the licensee's authorised representative duly attested by the licensee or occupier shall be filed with the supplier of explosives;(d)The supplier of explosives shall verify the photograph and signature before effecting the delivery;(e)The authorised representative mentioned in clause (c), shall represent one licensee only for receiving explosives on his behalf:Provided that nothing in this rule shall be applicable for fireworks and safety fuse.
