(1)No owner, agent or manager shall store, or knowingly allow any other person to store, within the premises of a mine any explosive otherwise than in accordance with the provisions of rules made under the Indian Explosives Act, 1884.(2)Explosives shall not be taken into or kept in any building except a magazine duly approved by the Licensing Authority under the Indian Explosives Act, l884.Provided that the Regional Inspector may by an order in writing and subject to such conditions as he may specify therein, permit the use of any store or premises specially constructed at or near the entrance to a mine for the temporary storage of explosives intended for use in the mine or of surplus explosives brought out of the mine at the end of a shift.(3)Explosives shall not be stored belowgrond in a mine except with the approval in writing of the Chief Inspector and subject to such conditions as he may specify therein and such storage shall be done only in a magazine or magazine or duly licensed in accordance with the provisions of rules made under the Indian Explosives Act, 1884.(4)Every license granted by the Licensing Authority under the Indian Explosives Act, 1884 for the storage of explosives, or a true copy there of shall be kept at the office of the mine.
