/543Whereas the Draft of Explosives Rules, 2006 were published, as required by sub-section (1) of section 18 of Explosives Act, 1884 (4 of 1884) vide notification of the Government of India in the Ministry of Commerce & Industry (Department of Industrial Policy & Promotion) number G.S.R. 226, dated 6th day of September, 2006 in the Gazette of India, Part II, section 3, sub-section (i) inviting objections and suggestions from all persons likely to be affected thereby, before the expiry of a period of forty five days from the date on which the copies of the Gazette containing the said notification were made available to the public;And, whereas, copies of the said Gazette were made available to the public on 6th day of November, 2006;And, whereas, objections and suggestions were received from the public on the said draft rules, have been duly considered by the Central Government;Now, therefore, in exercise of powers conferred by sections 5 and 7 of the Explosives Act, 1884 (4 of 1884) and in supersession of the Explosives Rules, 1983, except as respect of things done or omitted to be done before such supersession, the Central Government hereby makes following rules, namely:-
