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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(4) in The Explosives Rules, 2008

(4)If the licensing authority observes, on inspection, that the premises do not conform to the provisions of the Act and these rules and not fit for endorsement, he shall communicate to the licensee,-
(i)his direction for rectification of deficiencies; or
(ii)reasons for not regular endorsement of the licence; or
(iii)reasons for suspension or revocation of the licence, as the case may be.