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Union of India - Section

Section 83 in The Explosives Rules, 2008

83. Explosives permitted for possession and sale from shop

.-(1) No explosives, other than fireworks, gun powder, small arm nitro compound and safety fuse, permitted in licence shall be stored in a shop for possession and sale.
(2)Construction of shop .-The shop shall be constructed of a brick, stone or concrete and the shop shall be closed and secured so as to prevent unauthorised person from having access thereto.
(3)The premises shall have storage area not less than nine square meters and not more than twenty five square meters.
(4)The shop shall-
(a)be located on the ground floor of a building completely separated from other parts of the building by substantial walls having independent entrance and emergency exit from open air and having doors opening outwards, if applicable;
(b)not be situated in the sub-level or basement or mezzanine floor;
(c)not be situated under the upper floor used for the purpose of dwelling;
(d)not be situated under or nearby any staircase or lift;
(e)be accessible for fire fighting; and
(f)have no electrical apparatus or battery or oil lamp or similar equipments capable of producing spark or ignition and all electrical wiring in the shop be fixed and effectively sealed or conduited or mechanically protected; the main switch or circuit breaker be provided at the immediate accessible position outside the premises.