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Union of India - Section

Section 136 in The Explosives Rules, 2008

136. Administrative action after inspection for violation

.-(1) The inspecting authority on inspection of the premises, shall communicate to the licensee and licensing authority in writing, his observation, discrepancies or the violations, if any of the rules or contravention of conditions of the licence; and a copy of the inspection report shall be endorsed to the licensing authority for taking further necessary action.