.-Where the explosives in two or more carriages, other than motor vehicles or in two or more boats, travelling in company exceed the maximum quantity or International Maritime Dangerous Goods Code, as applicable, or as stated in rule 51, whichever is less, for any one carriage or boat, such carriages or boats shall not approach within fifty metres of one another:Provided that-(1)nothing in this rule shall apply to the transport of explosives by rail;(2)the Conservator of the port may waive the requirement within the limit of a port if in his opinion it is impracticable to secure compliance within this rule.
