6. Power for Central Government to prohibit the manufacture, possession or importation of specially dangerous explosives
(1)Notwithstanding anything in the rules under the last foregoing section, the Central Government may, from time to time, by notification in the Official Gazette,(a)prohibit, either absolutely or subject to conditions, the manufacture, possession or importation of any explosive which is of so dangerous a character that, in the opinion of the Central Government, it is expedient for the public safety to issue the notification; [- - -] [The word "and" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch.II.][- - -] [The word "and" and Clause (b) repealed by Act 10 of 1914, Section 3 and Sch.II.](2)[ The Customs Act, 1962 (52 of 1962), shall have effect in relation to any explosive with regard to the importation of which a notification has been issued under this section and the vessel, carriage or aircraft containing such explosive as that Act has in relation to any article the importation of which is prohibited or regulated thereunder and the vessel, carriage or aircraft containing such article.] [[Substituted by Act 32 of 1978, Section 7, for sub-Section (2) (w.e.f.2.3.1983).]][- - -] [Sub-Section (3) omitted by Act 32 of 1978, Section 7 (w.e.f. 2.3.1983).][6-A. Prohibition of manufacture, possession, sale or transport of explosives by young persons and certain other persons .Notwithstanding anything in the foregoing provisions of this Act,(a)no person,(i)who has not completed the age of eighteen years, or(ii)who has been sentenced on conviction of any offence involving violence or moral turpitude for a term of not less than six months, at any time during a period of five years after the expiration of the sentence, or(iii)who has been ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping the peace or for good behaviour, at any time during the term of the bond, or(iv)whose licence under this Act has been cancelled, whether before or after the commencement of the Indian Explosives (Amendment) Act, 1978 (32 of 1978), for contravention of the provisions of this Act or of the rules made thereunder, at any time during a period of five years from the date of cancellation of such licence, shall,(1)manufacture, sell, transport, import or export any explosive, or(2)possess any such explosive as the Central Government may, having regard to the nature thereof, by notification in the Official Gazette, specify,(b)no person shall sell, deliver or despatch any explosive to a person whom he knows or has reason to believe at the time of such sale, delivery or despatch,(i)to be prohibited under clause (a) to manufacture, sell, transport, import, export or possess such explosive, or(ii)to be of unsound mind.
