(4)Restriction on import or export - (a) No person shall import or export any Ammonium Nitrate except under and in accordance with the conditions of licence granted under these rules;(b)No Ammonium Nitrate shall be imported or exported except at its ports notified by the Central Government.(c)The Ammonium Nitrate shall not be imported into India by Sea except through the ports which are duly approved for this purpose by the Ministry of Shipping and Transport, Government of India, in consultation with the Chief Controller and declared as Customs Ports by the Commissioner of Customs.(d)The Ammonium Nitrate imported into India by sea shall not be stored in the port.
