(14)The Chief Controller, on completion of the testing of an explosive, in pursuance of sub-rule (7) shall deicide whether or not the explosives should be declared to be an authorised explosive; and(a)where the explosive is declared to be an authorised explosive, shall assign the Class including any division and sub-division and category within which the explosive falls;(b)where the explosive is not declared to be an authorised explosive, shall communicate the same with reasons thereof to the applicant.
