(7)(i)Sample forwarded under sub-rule (4) shall be subjected to such of the tests enumerated in clause (ii) of this sub-rule as are necessary having regard to the nature and type of explosive submitted to ensure that the explosive is capable of being safely manufactured, handled, stored transported and used.(ii)The tests referred to in clause (i) pertain to-(a)physical properties including consistency, reaction tendency to absorb moisture, segregation in transport or otherwise of the constituents, exudation, behaviour at low temperatures, specific gravity and such other physical properties as may be considered necessary;(b)chemical composition-determination of the percentage composition of the ingredients forming the explosive, and the quality of the ingredients employed in its manufacture;(c)stability-determination of stability after subjection to such varying environmental conditions as would tend to produce spontaneous ignition or variation in sensitiveness of an explosive;(d)ignition characteristics-ignition point, behaviour on ignition, liability to spontaneous ignition, behaviour on ignition in bulk;(e)mechanical sensitiveness-determination of sensitiveness to friction and impact;(f)air gap and transmission of detonation;(g)velocity of detonation;(h)determination of strength;(i)composition of gases evolved upon explosion;(j)ensure that plastic explosives are detected by vapour detection technique;(k)such other tests and field trials as the Chief Controller may specify.
