(1)Notwithstanding anything in the rules under the last foregoing section, the Central Government may, from time to time, by notification in the Official Gazette,(a)prohibit, either absolutely or subject to conditions, the manufacture, possession or importation of any explosive which is of so dangerous a character that, in the opinion of the Central Government, it is expedient for the public safety to issue the notification; [- - -] [The word "and" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch.II.][- - -] [The word "and" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch.II.]
