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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Union of India - Subsection

Section 123(2) in The Explosives Rules, 2008

(2)The legal heirs or representatives of the licensee referred to in sub-rule (1) shall as soon as may be, notify the licensing authority-
(a)the date of death, insolvency, mental incapacity or other disability as the case may be, of the licensee, and
(b)shall await the directions of the licensing authority with regard to the disposal of the explosives kept at the licensed premises.