(3)The application submitted in accordance with sub-rule (2) shall be accompanied by following particulars, namely:-(a)the nature and composition of the explosives and in case of plastic explosives, the name and percentage of the marking agent;(b)the limiting range of percentage of each ingredient of the explosive, including substitutes, if any;(c)method of function, purpose of use and performance characteristics of the explosives and instructions governing its use;(d)in the case of a new explosive to be manufactured in India, the process of manufacture stating safe operating procedures and precautions;(e)where an explosives is enclosed in a case or other contrivance, the dimensions of the case or other contrivance, the quantity, nature, brand of explosives contained therein and markings thereon;(f)the box, wrapping or other container in which the explosive will be handled, used or displayed or otherwise distributed including the markings thereon;(g)the package in which the explosive will be transported and stored including the markings thereon;(h)country of origin with name and address of the manufacturer, UN Classification and UN number of the explosives; recommended methods of disposal; material Safety Data Sheet for the explosives and raw material;(i)fee referred to in Part 2 of Schedule IV to these rules.
