.-(1) Declaration by exporter or his agent .-(a) The exporter or his authorised agent shall give the conservator of the port not less than forty eight hours' notice of his intention to bring explosives to port for export and shall not bring the explosives to any part of the port without prior permission in writing from the said officer.(b)The exporter or his authorised agent shall produce before the conservator of a port-(i)licence granted under these rules for export of explosives in question;(ii)a certificate issued by the exporter to the effect that the explosives have been packed and marked in accordance with the UN regulations.(c)The exporter or his authorised agent shall also submit to the Chief Controller, on export of each consignment and within twenty-one days from the date of actual export, copy of bill of lading and return in Form RE-10.(2)Export of explosives by air .-(a) Explosive of any kind and quantity, which is not included in International Air Transport Authority regulations or not permitted by Director General of Civil Aviation, shall not be exported by air.(b)A person holding a licence for export of explosives by air or his authorised agent shall give a declaration well in advance before bringing the explosives into the airport to the Officer in charge of the airport or the Commissioner of Customs and the Chief Controller giving full particulars of the explosives intended to be exported.(c)Explosives meant for export shall be brought to the airport after making proper arrangements and only after the aircraft is ready for loading explosives and explosives so brought to the airport shall be loaded directly into the aircraft.(d)If for any unforeseen circumstances, explosives brought to the airport cannot be loaded into the aircraft, such explosives shall be stored in an isolated shed under guard as directed by the Officer in charge of the airport and all due precautions against theft, fire or explosion shall be taken.(e)Any person intending to export explosives by air shall obtain permission from the Director General of Civil Aviation and produce a copy thereof to the Chief Controller prior to grant of export licence.
