30. Prior approval before construction of facilities.
(1)A person desiring to obtain a licence for manufacture, conversion and storehouse for possession for sale or possession for use, of Ammonium Nitrate, under these rules, shall obtain prior approval from the authority empowered to grant such licence, by submitting documents mentioned in rule 33.(2)The District Magistrate while granting prior approval shall return to the applicant one set of plans showing the distances required to be kept clear as specified in rule 12 duly endorsed together with approval.(3)The Chief Controller or Controller, while granting prior approval, shall return to the applicant one set of plans showing the distances required to be kept clear within and around as specified in rule 12 duly endorsed and an additional set of the said documents to enable the applicant to submit the same to the authority authorised to issue no objection certificate under rule 33.Note: The prior approval under sub-rule (1) shall not be necessary for the facilities of Ammonium Nitrate existing as on the date of publication of these Rules, for obtaining license under these rules.
