74. Storage of explosives in excess of the licensed quantity
.-(1) The quantity of any kind of explosives kept in any licensed magazine or storehouse shall not exceed the quantity entered in the licence against such kind of explosives.(2)Notwithstanding anything contained in sub-rule (1), the licensing authority may issue a permit for a period not exceeding fifteen days, on receipt of the such fees as prescribed under Part 2 of Schedule IV, to a licensee for storage of explosives in excess of the licensed quantity when such authority is satisfied that such excess storage is essential and unavoidable due to circumstances beyond the control of the licensee:Provided that such excess storage shall not exceed one third of the licensed quantity.(3)The licensing authority may refuse to grant a permit for excess storage of explosives if such excess storage is of a repeated nature.
