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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Ammonium Nitrate Rules, 2012

(4)The Ammonium Nitrate shall be transported in motor vehicles or animal driven vehicles duly secured and the Ammonium Nitrate shall be properly and securely lied from all sides by providing layers of tarpaulin covering and transported under the seal of the transport licence holder and it shall be ensured that the driver or any attendant thereof has in his possession the following documents during transport, namely:-
(a)copy of indent in Form R-10 under Part 3 of Schedule II, issued by the consignee;
(b)copy of transport pass in Form R-11(b) under Part 3 of Schedule II issued by the consignor; and
(c)the original copy of bill or bill of entry of Ammonium Nitrate being transported.