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Union of India - Section
Section 113 in The Explosives Rules, 2008
113. Documents for approval and grant of licence
.-The following documents shall be required to be submitted for approval and grant of licence.-| SI. No. | Purpose of Licence | Article number as per Part of Schedule IV | Licence Form | Documents required for approval | Documents required for grant of licence |
| 1 | 2 | 3 | 4 | 5 | 6 |
| 1. | Licence to manufacture fireworks or gun powder or both not exceeding 15 kilogrammes at any one time. | 1(a) | LE-1 | (i)From AE-1(ii)Plans of the proposed building or sheds and the site showing approach road to the factory, all buildings in and around, and safety distances maintained;(iii)Particulars of competent persons and their experience in related fields;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-1(ii)Plans of the proposed building or sheds and the site showing approach road to the factory, all buildings in and around, and safety distances maintained;(iii)Particulars of competent persons and their experience in related fields;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Completion certificate;(vi)Indemnity bond in CE-3;(vii)Licence fee as per Schedule IV, Part 2, |
| 2. | Licence to manufacture fireworks or gun powder or both not exceeding 15 kilogrammes but not exceeding 500 kilogrammes at any one time. | 1(b) | LE-1 | (i)Form AE-1 and additional information like details of process;(ii)Plans of the proposed buildings and the site showing approach road network to the factory or premises; all buildings, blast wall, safety distance, plant, equipment, explosives limit, man limit;(iii)Distance from DE-1;(iv)Particulars of competent technical persons or foreman and their experience in related fields;(v) Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vi)Scrutiny fee as per Schedule IV, Part 2. | (i)Form AE-1 and additional information like details of process;(ii)Plans of the completed buildings and the site showing approach road network to the factory or premises; all buildings, blast wall, safety distance, plant, equipment, explosives limit, man limit;(iii)Distance from DE-1;(iv)Particulars of competent technical persons or foreman and their experience in related fields;(v)No objection certificate along with approved plan from competent issuing authority;(vi)Completion certificate;(vii)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(viii)Indemnity bond in CE-3;(ix)Licence fee as per Schedule IV, Part 2. |
| 3. | Licence to manufacture fireworks or gun powder or both exceeding 500 kilogrammes at any one time | 1(c) | LE-1 | (i)From AE-1 and additional information like details of process;(ii)Plans of the proposed buildings and the site showing approach road net work to the factory or premises; all buildings, blast wall, safety distances, plant, equipment, explosives limit, man limit;(iii)Distance from DE-1;(iv)Particulars of competent technical persons or foreman and their experience in related fields;(v)Passport size photographs of occupier along with documentary evidence of nomination occupier as per rule 2;(vi)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-1 and additional information like details of process;(ii)Plans of the completed buildings and the site showing approach road net work to the factory or premises; all buildings, blast wall, safety distances, plant, equipment, explosives limit, man limit;(iii)Distance from DE-1;(iv)Particulars of competent technical persons or foreman and their experience in related fields;(v)No objection certificate along with approved plan from competent issuing authority;(vi)Completion certificate;(vii)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(viii)Indemnity bond in CE-3;(ix)Licence fee as per Schedule IV, Part 2 |
| 4. | Licence to manufactureSite, ANFO explosives not exceeding 200 kilogrammes at any time. | 1(d) | LE-1 | (i)From AE-1 and additional information like details of process;(ii)Plans of the proposed manufacturing shed and the site showing approach road net work to the premises; safety distance and equipments for ANFO manufacture;(iii)Particulars of competent technical persons and their experience in related fields;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-1 and additional information like details of process;(ii)Plans of the completed manufacturing shed and the site showing approach road net work to the premises; safety distance and equipments for ANFO manufacture;(iii)Particulars of competent technical persons and their experience in related fields;(iv)No objection certificate along with approved plan from competent issuing authority;(v)Completion certificate;(vi)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vii)Indemnity bond in CE-3 (not required if covered under the Mines Act, 1955);(Viii)Indemnity bond in CE-3 (not required if covered under the Mines Act, 1955);(ix)Licence fee as per Schedule IV, Part 2. |
| 5. | Licence to manufacture liquid oxygen explosive (LOX). | 1(e) | LE-1 | (i)From AE-1 additional information like details of process;(ii)Plans of the proposed LOX depot and the site showing approached road network to the premises, safety distance, and equipments for LOX manufacture;(iii)Particulars of competent technical persons and their experience in related fields;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-1 additional information like details of process;(ii)Plans of the completed Lox depot and the site showing approached road network to the premises, safety distance, and equipments for LOX manufacture;(iii)Particulars of competent technical persons and their experience in related fields;(iv)No objection certificate along with approved plan from competent issuing authority;(v)Completion certificate;(vi)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vii)Indemnity bond in CE-3 (not required if covered under the Mines Act, 1955);(Viii)Licence fee as per Schedule IV, Part 2. |
| 6. | Licence to manufacture site mixed explosives (SME). | 1(f) | LE-1 | (i)From AE-1 additional information like details of process;(ii)Plains of the proposed support plant and the site showing approach road net work to the premises; all buildings, distances, plant, equipment, attached BMD vehicles and annual capacity;(iii)Particulars of competent technical persons and their experience in related fields;(iv)Pass port size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-1 additional information like details of process;(ii)Plains of the completed support plant and the site showing approach road net work to the premises; all buildings, distances, plant, equipment, attached BMD vehicles and annual capacity;(iii)Particulars of competent technical persons and their experience in related fields;(iv)No objection certificate along with approved plan from competent issuing authority;(v)Completion certificate;(vi)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vii)Indemnity bond in CE-3 (not required if covered under the Mines Act, 1955);(Viii)Licence fee as per Schedule IV, Part 2. |
| 7. | Licence to manufacture explosives other than fireworks, gun powder, ANFO, LOX and SME. | 1(g) | LE-1 | (i)Form AE-1 and additional information like details of manufacturing process;(ii)Plans of the proposed buildings and the site showing full approach road net work to the factory/ or premises; all buildings, mounds, safety distance, plant, equipment, explosives limit, man limit, annual capacity;(iii)Distance from DE-1;(iv)Quality control plan and procedures for raw materials, intermediate and finished products;(v)Safety management plan;(vi)Particulars of competent technical persons or foreman and their experience in related fields;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-1 and additional information like details of manufacturing process;(ii)Plans of the proposed buildings and the site showing full approach road net work to the factory/ or premises; all buildings, mounds, safety distances, plant, equipment, explosives limit, man-limit, annual capacity;(iii)Distance from DE-1;(iv)Safety management plan;(v)Particulars of competent technical persons or foreman and their experience in related fields;(vi)Passport sized photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vii)No objection certificate along with approved plan from competent issuing authority;(viii)Indemnity bond in CE-3;(ix)Completion certificate;(x)Licence fees as per Schedule IV, Part 2. |
| 8. | Licence to process gun powder not exceeding 15 kilogrammes at any one time for manufacture of adirverttus and possession of adirverttus not exceeding 200 in number at any one time. | 2 | LE-2 | Not necessary as per sub-rule (4) of rule 101. | (i)From AE-2;(ii)The plan showing place for storage of Gun powder, filling and firing of Aigrettes and protected works within 100 metres on all sides;(iii)Passport sized photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2;(v)Public liability insurance. |
| 9. | Licence to possess for use, for agricultural purpose or in small quarry, explosives not exceeding 25 kilogrammes of Class 1, 2 or 3; 1500 numbers detonators; 1500 meters of Detonating Fuse or Safety Fuse at any one time in a magazine. | 3(a) | LE-3 | (i) From AE-3 (for possession and use);(ii) Plans of the proposed magazine and the site showing approach road; safety distances, licensed capacity;(iii) Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv) Scrutiny fee as per Schedule IV, Part 2. | (i) From AE-3 (for possession and use);(ii) Plans of the completed magazine and the site showing approach road; safety distances, licensed capacity;(iii) Completion certificate(iv) Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v) Licence fee as per Schedule IV, Part 2. |
| 10. | Licence to possess for sale of explosive of Class 1,2,3,4,5, 6 or 7 in a magazine. | 3(b) | LE-3 | (i)Form AE-3;(ii)Plans of the proposed magazine and the site showing approach road; mounds, safety distances, licensed capacity;(iii)Distance from DE-1;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)Form AE-3;(ii)Plans of the completed magazine and the site showing approach road; mounds, safety distances, licensed capacity;(iii)Distance from DE-1;(iv)Completion certificate(v)No objection certificate with approved Plan from District Magistrate;(vi)Licence fee as per Schedule IV, Part 2. |
| 11. | Licence to possess for use, explosives of Class 1,2,3,4,5,6 or 7 in a magazine. | 3(c) | LE-3 | (i)From AE-3;(ii)Plans of the proposed magazine and the site showing approach road; mounds, safety distances, licensed capacity;(iii)Distance from DE-1;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-3;(ii)Plans of the completed magazine and the site showing approach road; mounds, safety distances, licensed capacity;(iii)Distance from DE-1;(iv)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Completion certificate;(vi)No objection certificate with approved Plan from District Magistrate;(vii)Licence fee as per Schedule IV, Part 2. |
| 12. | Licence to possess fireworks not exceeding 5000 kilogrammes or safety fuse not exceeding 50000 meters, in a storehouse, not for sale but for transfer to own licensed shop. | 3(d) | LE-3 | (i)From AE-3;(ii)Plans of the proposed store house of site showing approach road, safety distance, licence capacity;(iii)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Scrutiny fee as per Schedule IV, Part 2. | (i)From AE-3;(ii)Plans of the completed store house and the site showing approach road, licence capacity;(iii)completion certificate;(iv)No objection Certificate with approved plan by District Magistrate;(v)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vi)Licence fee as per Schedule IV, Part 2. |
| 13. | Licence to possess and transport explosives of Class 2 or 3 not exceeding 25 kilogrammes, electric or ordinary detonators not exceeding 200 numbers, detonating fuse not exceeding 100 meters and safety use not exceeding 200 meters in a compressor mounted motor truck or tractor for use in well sinking. | 4 | LE-4 | Not necessary as per sub-rule (4) of rule 101 (Type approval to be obtained from Chief Controller). | (i)Form AE-4;(ii)Plans of the tractor compressor conforming to Specification 5;(iii)Passport size Photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2. |
| 14. | Licence to possess and sale from a shop, at any one time, not exceeding 25 kilogrammes of small arms nitro compound. | 5(a) | LE-5` | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-5;(ii)Plans of the shop showing storage capacity, approach road, surrounding facilities specifically indicating compliance of sub-rule(3) of rule 86;(iii)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2. |
| 15. | Licence to possess and sale from a shop at any one time, not exceeding 100 kilogrammes of manufactured fireworks of Class 7, division 2, sub-division 2 and 500 kilogrammes of Chinese crackers or sparklers. | 5(b) | LE-5 | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-5;(ii)Plans of the shop showing storage capacity, approach road, surrounding facilities specifically indicating compliance of sub-rule(3) of rule 86;(iii)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2. |
| 16. | Licence to possess and sale from a shop, at any one time, not exceeding 2000 nos. of pyrotechnic device explosives of 6 division 1. | 5(c) | LE-5 | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-5;(ii)Plans of the shop showing storage capacity, approach road, surrounding facilities specifically indicating compliance of sub-rule(3) of rule 86;(iii)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2. |
| 17. | Licence to possess for use gun powder not exceeding 5 kilogrammes and safety fuse not exceeding 50 meters in states of Bihar, West Bengal, Kerala and Tamil Nadu. | 5(d) | LE-5 | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-5;(ii)Plans of the shop showing storage capacity, approach road, surrounding facilities specifically indicating compliance of sub-rule(3) of rule 86;(iii)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2. |
| 18. | Licence to possess, for use of small arms nitro compound not exceeding 5 kilogrammes in the state of Kerala. | 5(e) | LE-5 | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-5;(ii)Plans of the shop showing storage capacity, approach road, surrounding facilities specifically indicating compliance of sub-rule(3) of rule 86;(iii)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2. |
| 19. | Licence to possess and sale from a shop manufactured fireworks of Class 7, division 2, sub-division 2 exceeding 100 kilogrammes but not exceeding | LE-5 | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-5;(ii)Plans of the shop showing storage capacity, approach road, surrounding facilities specifically indicating compliance of sub-rule(3) of rule 86;(iii)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv) No Objection Certificate with approved plan by District Magistrate;(v)Licence fee as per Schedule IV, Part 2. | |
| 20. | Licence to possess and use fireworks for public display. | 6 | LE-6 | Not necessary as per sub-rule (4) of rule 101. | (i)Form AE-6;(ii)Site Plan for display of fireworks;(iii)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Licence fee as per Schedule IV, Part 2;(v)Public liability insurance. |
| 21. | Licence to transport explosives in a road van. | 7 | LE-7 | (i)Form AE-7;(ii)Plans of the proposed Explosives Van as per Specification 4;(iii)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(iv)Scrutiny fee as per Schedule IV, Part-2. | (i)Form AE-7;(ii)Plans of the Explosives Van as per Specification 4;(iii)Completion certificate;(iv)Attested copy of registration certificate of the vehicle;(v)No objection certificate from District Magistrate (not applicable where the applicant is holder of licence for possession of explosives for sale for use in which case a copy of the said licence to be submitted);(vi)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vii)Licence fee as per Schedule IV, Part 2. |
| 22. | Licence to import or export explosives otherwise than y land. | 8 | LE-8 | Not necessary as per sub-rule (4) of rule 101. | (i)From AE-8;(ii)Passport size photographs of the occupier along with documentary evidence of nomination as occupier as per rule 2 or exporter;(iii)Licence fee as per Schedule IV, Part-2. |
| 23. | Licence to manufacture, possess, sale, use, etc., if explosives not provided in articles 1 to 8 of Part 1 of Schedule IV. | 9 | LE-9 (SPECIAL) | (i)From AE-1;(ii)Plans of the proposed building and the site showing full approach road, network to the factory or premises, all buildings, mounds, safety distances, plant, equipments, explosives limit, man-limit, annual capacity, as the case may be;(iii)Any other document(s) as may be required by the Chief Controller;(iv)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(v)Scrutiny fee as per Schedule IV, Part 2. | (i)Form AE-9;(ii)Plans of the proposed building and the site showing full approach road, network to the factory or premises, all buildings, mounds, safety distances, plant, equipments, explosives limit, man-limit, annual capacity, as the case may be;(iii)Any other document(s) as may be required by the Chief Controller;(iv)No objection certificate with approved Plan from District Magistrate;(v)Completion certificate;(vi)Passport size photograph of the occupier along with documentary evidence of nomination as occupier as per rule 2;(vii)Licence fee as per Schedule IV, Part 2. |
| 24. | Shot firer's Certificate. | 10 | LE-10 Not required. | (i)From AE-10;(ii)2 copies of passport size photograph;(iii)Proof of date of birth;(iv)Certificate of educational qualification and experience;(v)Medical fitness certificate;(vi)No objection certificate from In-charge of Police Station, (not required in case competency is required only for blasting in connection with testing of explosives in a factory or recognized laboratory);(vii)Fee as per Schedule IV, Part 2. | |
| 25. | Foreman's Certificate | LE-11 Not required | (i)From AE-11;(ii)2 copies of passport size photograph;(iii)Proof of date of birth;(iv)Certificate of educational qualification and experience;(v)Medical fitness certificate;(vi)Fee as per Schedule IV, Part 2. |