(1)Whenever any report is made to the District Magistrate by the Chief Controller or Controller of an infringement of the Act or of these rules, the District Magistrate shall take immediate action and shall inform the Chief Controller or the Controller, as the case may be, of the action taken by him on such report.(2)The Chief Controller or a Controller shall destroy any Ammonium Nitrate whenever found in respect of which the Chief Controller or Controller, as the case may be, has reasons to believe that any of the provisions of these rules have been contravened or which in his opinion are no longer fit for storage, transport or use and the matter appears to be urgent to such Controller and fraught with serious danger to the public, place or owner of Ammonium nitrate.(3)Nothing in this rule shall apply to improvised explosives device containing Ammonium Nitrate or mixture thereof.
