.-(1) A person holding licence for possession of explosives granted under these rules shall store the explosives only in premises specified in the licence.(2)The licensed magazine or store house shall be kept securely closed or locked at all times except when goods are being placed in or taken from it or when it must be kept open for some other purpose in connection with the management of such premises.(3)The keys of the licensed magazine shall, at all times be kept secured in licensee's own custody or of his authorised agent and shall be produced for opening the magazine or store house whenever so required by an inspecting officer.(4)The name and address of the person alongwith passport size photograph with whom the keys will be kept shall be furnished to the licensing authority and the Controller having jurisdiction.
