21. General requirements and documents to be available during transport.
(1)The Ammonium Nitrate or Ammonium Nitrate melt shall be transported only by consignors holding valid licence in Form P-4(2)The tanker for transportation of Ammonium Nitrate melt shall be-(i)constructed of stainless steel or any other compatible material, properly and adequately insulated according to sound engineering practice conforming to national or international code accepted by the Chief Controller and secured or mounted over a vehicle chassis ensuring total safety and stability during transportation;(ii)with gross carrying capacity of such Ammonium Nitrate melt tanker not exceeding the maximum load limit prescribed by the Road Transport Authority for such vehicle;(iii)with inlet and outlet valves of such construction and design so as to permit its secured locking and sealing; and(iv)with vent pipe(s) suitably covered to prevent pilferage of the product.(3)The Ammonium Nitrate shall not be transported along with any other material including hazardous material.(4)The Ammonium Nitrate shall be transported in motor vehicles or animal driven vehicles duly secured and the Ammonium Nitrate shall be properly and securely lied from all sides by providing layers of tarpaulin covering and transported under the seal of the transport licence holder and it shall be ensured that the driver or any attendant thereof has in his possession the following documents during transport, namely:-(a)copy of indent in Form R-10 under Part 3 of Schedule II, issued by the consignee;(b)copy of transport pass in Form R-11(b) under Part 3 of Schedule II issued by the consignor; and(c)the original copy of bill or bill of entry of Ammonium Nitrate being transported.(5)The documents mentioned in sub-rule (4) shall be produced by the transporter on demand by the authority empowered under rule 50.(6)The consignor shall ensure delivery of consignment of Ammonium Nitrate to storehouse of the consignee at the declared destination and the Form R-11(b) duly acknowledged by the Consignee be retained as record by the Consignor.(7)Despatch of Ammonium Nitrate to carriers for transport. - (a) No person shall despatch any Ammonium Nitrate to a carrier other than the Indian Railways or its authorised carriers for the purpose of transport.(b)No person shall despatch any Ammonium Nitrate to the Indian Railways or its authorised carriers for the purpose of transport unless he has given the Station Master a notice in writing -(i)of his intention to tender such Ammonium Nitrate;(ii)certifying that the Ammonium Nitrate has been packed and marked in accordance with rules 8 and 9;(iii)stating the quantity of Ammonium Nitrate to be transported;(iv)that he has received a reply and intimation in writing from the Station Master that he is prepared to receive the Ammonium Nitrate for immediate despatch;(v)that he has received a confirmation from the consignee regarding readiness to receive Ammonium Nitrate as authorised under these rules.(c)No person shall bring, send or forward to, or upon any railway any Ammonium Nitrate which the Indian Railways have by any notice of regulation for the time being in force notified that it shall not receive.
