Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Ammonium Nitrate Rules, 2012

(3)The licence holder shall submit monthly returns of the Ammonium Nitrate manufactured, converted, stevedored, received, sold, transported, used, destroyed or imported or exported to the licence issuing Authority, the District Magistrate and Superintendent of Police in the form specified in Part 3 of Schedule II so as to reach the above authority on or before the tenth day of every succeeding month.