- The magazine in-charge shall -(a)subject to the orders of superior officials, be responsible for the proper receipt, storage and issue of explosives in and from the magazine;(b)maintain such records of the explosives received, stored and issued under clause (a), as are required under the provisions of the Act, the Explosives Act,1884 (4 of 1884) and the rules, regulations or orders made thereunder;(c)not issue explosives to any person other than a competent person and when explosives are returned to the magazine, shall re-issue such explosives before issuing fresh stock;(d)record in a bound paged book kept for the purpose, the names of various competent persons and the quantity and nature of explosives issued to each of them; and similarly record the quantity and nature of explosives returned to the magazine by each such person;(e)securely lock each canister before issuing it to the competent person and also check whether the canister is returned to the magazine in locked condition and shall not issue explosive in any canister which is not in proper repair or which is not possible to be securely locked;(f)not allow any unauthorised person to enter the magazine;(g)not issue any explosive for which the stipulated shelf life has expired; and(h)if he discovers any shortage of explosives in the magazine, forthwith inform the manager in writing.
