(1)Ammonium Nitrate shall preferably be imported in the bagged form and whenever Ammonium Nitrate is imported in bulk, it shall be bagged or packed suitably by stevedoring agency duly authorized in writing by importer and having valid licence under these rules.(2)The stevedoring agent shall maintain records of Ammonium Nitrate received and dispatched to each importer to ensure accountability, identification and traceability and file returns.(3)The imported Ammonium Nitrate shall be immediately removed from the port to the stevedores licensed storehouse. Ammonium Nitrate shall be dispatched from the stevedore's storehouse only in bagged form and each bag of Ammonium Nitrate shall be marked by stevedoring agent in accordance with rule 9.(4)Declaration by importer - A person holding an import licence granted under these rules shall furnish a declaration to the licensing Authority and the Chief Controller;(a)in Form R-3 under Part of Schedule II as soon as ship carrying Ammonium Nitrate sails from the port of loading;(b)in Form R-4 under Part 3 of Schedule II as soon as any shipment of Ammonium Nitrate is cleared at the port of import.(5)Declaration by master of ship or by the ship's agent-(a)the master or every ship carrying Ammonium Nitrate or the agent for such ship shall give the Conservator of the port not less than forty eight hours' notice of its intended arrival at the port;(b)the master of every ship carrying Ammonium Nitrate shall deliver to the pilot before entering any port, a written declaration in Form CE-1, under Part 4 of Schedule II, provided that if in anticipation of a ship's arrival, the agent for such ship delivers to the Conservator of the port a written declaration, as aforesaid under his signature, no such declaration need to be made by master of the ship;(c)Every declaration delivered to a pilot under clause (b) of sub-rule (5) shall be made over by him without delay to the Conservator of the port and all declarations received by the Conservator of the port shall be forwarded by him, with all convenient despatch to the Commissioner of Customs.(6)Restrictions on import by air - The Ammonium Nitrate shall not be imported by air.
