27. Accountability and transaction of Ammonium Nitrate.
(1)All licences granted under these rules shall bear the photograph of the licence holder or the occupier.(2)For purchase and transaction of Ammonium Nitrate, the following procedures shall be observed, namely -(a)the indent for supply of Ammonium Nitrate in Form R-10 under Part 3 of Schedule II signed by the licence holder or his authorised representative shall be made over to the supplier;(b)the photograph and specimen signature of the licence holder or occupier shall be filed with the supplier of Ammonium Nitrate;(c)the photograph, specimen signature and address of the licence holder's authorised representative duly attested by the licence holder or occupier shall be filed with the supplier of Ammonium Nitrate.(3)The licensee shall engage only such authorised representatives, whose antecedents have been verified by the local police and a list of such authorised representatives along with all personal particulars shall be made available to the local police in advance to carry out the verification. Re-verification of such representative shall be carried out at regular intervals, once in five years.(4)The consignor of Ammonium Nitrate shall verify the photograph and signature of the representative of the consignee before effecting the delivery;(5)The authorised representative mentioned in these rules above shall represent one licence holder only.
