(2)No person shall despatch any explosive to the Indian Railways for the purpose of transport unless-(a)he has given the Station Master a notice in writing-(i)of his intention to tender such explosives;(ii)certifying that the explosives have been packed and marked in accordance with rules 14 and 15;(iii)stating the true name, description and quantity of explosives to be transported;(b)he has received a reply and intimation in writing from the Station Master that he is prepared to receive the explosive for immediate despatch;(c)he has received a confirmation from the consignee regarding readiness to receive explosives as authorised under these rules.
