.-Notwithstanding anything contained in rule 7, no licence shall be necessary for the following cases, namely:-(1)manufacture of explosive in small quantities in an established laboratory for research and development purpose with prior permission from the Chief Controller under the conditions as may be imposed by him;(2)manufacture, possession and sale of colour or star matches with prior permission from the Chief Controller under the conditions set forth by him in SET-XVI referred to in Part 4 of Schedule V:Provided that the manufacture, possession and sale of colour or star matches shall be done in a factory approved by the Chief Controller and any person desiring to manufacture, posses and sell colour or star matches shall submit to the Chief Controller, an application, plans of the proposed building and site drawn to scale, description of process or work to be carried out, detailed process of manufacture and prescribed scrutiny fee;(3)transport of explosives by other than mechanical propelled vehicle, within the factory premises, from place of storage to place of use, port of import to storage place within the notified port premises;(4)transport of safety fuse and fireworks;(5)possession of fireworks not exceeding one hundred kilogram for own use and not for sale;(6)possession by any person for his own private use and not for sale of gun powder not exceeding five kilograms and fifty metres of safety fuse in any State other than Bihar, Kerala, Tamilnadu and West Bengal and of small arm nitro-compound not exceeding five kilograms except in the State of Kerala;(7)possession by Indian Railways of flare lights or other explosives for its own use and not for sale to any other person by transfer or otherwise for maintaining railways, tracks, tunnels if the provisions of the Act and these rules are otherwise complied with;(8)possession of any explosive, which is not for sale and is required solely for the navigation of aircraft, when kept in an aircraft for use therein, or for distribution to other aircraft or to aerodromes or at an aerodrome for use there or for distribution to aircraft or to other aerodromes:Provided that the maximum quantity so possessed shall not exceed twenty five kilograms when carried in an aircraft and fifty kilograms when kept at an aerodrome; and(9)possession and sale from a shop of amorces and sparklers in quantity not exceeding one hundred kilogram.
