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Union of India - Section

Section 67 in The Explosives Rules, 2008

67. Loading, unloading, maintenance and operation of road vans

.-(1) After the loading or unloading of explosives in or from any such vehicle is commenced, the operation shall not be stopped until completed and shall be completed as expeditiously as possible.
(2)No bale hooks or other metal tools shall be used for the loading, unloading or handling of packages containing explosives nor shall any package or container of explosives be thrown or dropped during such operation.
(3)The vehicle shall be maintained in safe working condition suitable for transport of explosives.
(4)The driver or operator of a vehicle carrying or containing an explosive shall not stop unnecessarily or for a longer period than is reasonably required, and shall avoid stops or places where public safety is in danger:Provided that where a van transporting or containing explosives is parked over night due to the reasons beyond the control of licence or the driver, the premises in which the van is parked-
(a)shall not be used for any purpose that might give rise to the presence therein of an open flame, matches or any substance or article likely to cause explosion or fire;
(b)shall be away from any habitation of any godown containing articles of a flammable nature or other hazardous goods:
Provided further that the nearest police station shall be informed about the location and temporary parking of the van.
(5)The driver or operator of any vehicle carrying or containing an explosive shall not drive or conduct the same in a dangerous or reckless manner.
(6)Routes passing through centres of dense habitation shall, as far as possible, be avoided.
(7)A road van while transporting explosives shall always be attended to by two armed guards at the expense of the licensee. If the consignment of explosives is likely to pass through sensitive areas notified by the Ministry of Home Affairs, it should be escorted by armed police escort or guard, provided by the District Police Administration.
(8)When there is a convoy of two or more vehicles transporting explosives, where applicable, a space of at least 300 metres shall be maintained between each such vehicle.
(9)Road van transporting explosives shall not be driven past fires of any kind on or near the highway or other thorough fare.
(10)The driver of the road van while transporting explosives shall, before crossing any unmanned railway crossing or before crossing any main highway, bring the road van to a full stop and proceed only when the way is safely clear.
(11)The original licence for van granted under these rules or attested copy of the same shall always be carried in the vehicle.