.-(1) No new explosive after its inclusion in the list of authorised explosives shall be manufactured unless the process of manufacture is approved by the licensing authority and his permission obtained in writing.(2)A person intending to manufacture an authorised explosive shall submit to the Chief Controller separately for each explosive a project report in duplicate containing, among other relevant data, the following particulars, namely:-(a)the detailed process starting from the raw materials, to the finished product describing the plant and equipment, quantities of materials handled, operating conditions and parameters, nature of controls and safety devices provided in the proposed method of treating effluents and waste explosives;(b)the nature and composition of the explosives;(c)the limiting percentage of each ingredient of explosives;(d)the specification of the various raw materials including substitutes, if any, used in the process of manufacture;(e)physical and chemical characteristics of final product;(f)name and percentage of marking agent to be added in plastic explosives for detection by vapour detection technique;(g)safety management plan as stated in sub-rule (3) to be followed by the company in case of high explosives or blasting accessories;(h)any other particulars as may be required by the licensing authority;(i)prescribed scrutiny fee.(3)Safety management plan referred to in clause (g) of sub-rule (2) shall include the following, namely:-(a)assigned responsibilities and organisational structure, including resource assessment;(b)hazard identification, risk assessment and control;(c)provision of information, education and training to the work force, contractors and visitors;(d)accident reporting and investigation;(e)emergency response planning and preparedness such as first aid, testing of emergency plan once in a year;(f)provision of escape route;(g)evacuation plan, appropriate fire fighting controls, consequence minimising steps like control of spills, appropriate off-site response plan, etc.;(h)maintenance of records;(i)maintenance of schedules for plant and equipment;(j)standard operating procedures where absence of such procedures may adversely affect safety;(k)availability of Material Safety Data Sheet (MSDS );(l)security of explosives;(m)transport and storage of explosives;(n)material handling;(o)explosives and man limit in each building and location;(p)precaution against adverse conditions, natural as well as artificial such as lightning, earthquake, load shedding, trips in the process, etc.;(q)restriction of source of ignition;(r)segregation of incompatible materials;(s)disposal of waste explosives and ingredients, including burning grounds procedures;(t)competence of personnel for tasks; and(u)safety meetings, self auditing and external safety auditing of system and procedures.(4)The Chief Controller, after scrutiny of the project report, the Safety management plan and after making such further enquiries as may be considered necessary, may if he is satisfied, approve the process for each explosive separately.(5)No person shall make any change in the process, nature and composition of explosives, specification and limiting percentages of raw materials and ingredients without prior approval of the licensing authority.(6)The Chief Controller may cause at any time any test on any raw material, ingredients or explosives to ascertain if these conform to the particulars given under sub-rule (2).
