(2)Nothing in these rules shall apply to the manufacture, possession, use, transport or importation of any explosives 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)Indian railways while cutting as carrier;(c)any person employed under the Central or State Government in exercise of any power under the Act or these rules.
