Section 190(4) in The Coal Mines Regulations, 2011
(4)Except as otherwise provided for in regulation 191, no case or container shall contain more than five kilogrammes of explosives, and no person shall have in his possession at one time in any place more than one such case or container:Provided that the Chief Inspector may, by an order in writing and subject to such conditions as he may specifY therein, permit the carrying of a larger quantity of explosives in a single case or container, or the use, at one time in one place, of more than one such case or container.
