(2)Nothing in these rules shall apply to the possession, use, transport or import or expert of Ammonium Nitrate by -(a)any of the, Armed Forces of the Union and Ordnance Factories or other establishments of such Forces for own use in accordance with the rules or regulations made by the Central Government;(b)the Indian Railways and its authorised carriers while acting as carrier;(c)the Port authority;(d)any person employed under the Central Government or State Government in exercise of any power under the Act or these rules.
