17. Extension of definition of explosive to other explosive substances
.The Central Government may, from time to time, by notification in the Official Gazette, declare that any substance which appears to the Central Government to be specially dangerous to life or property, by reason either of its explosive properties or of any process in the manufacture thereof being liable to explosion, shall be deemed to be an explosive within the meaning of this Act, and the provisions of this Act (subject to such exceptions, limitations and restrictions as may be specified in the notification) shall accordingly extend to that substance in like manner as if it were included in the definition of the term explosive in this Act.[17-A. Power to delegate [[Inserted by Act 32 of 1978, Section 18 (w.e.f.2.3.1983).]].The Central Government may, by notification in the Official Gazette, direct that any power to function which may be exercised or performed by it under this Act other than the power under sections 5, 6, 6-A, 14 and 17 may, in relation to such matters and subject to such conditions, if any, as it may specify in the notification, be exercised or performed also by(a)such officer or authority subordinate to the Central Government, or(b)such State Government or such officer or authority subordinate to the State Government.]
