.-(1) Before transporting or tendering for transport an explosive of Class 3 (Nitro-compound) or Class 4 (Chlorate mixture), the consignor shall attach to the consignment a valid certificate in Form CE-1 under Part 6 of Schedule V or certified copy thereof granted by testing officer.(2)The certificate referred to in sub-rule (1) shall be issued by the testing officer after conducting the tests as per the methods of testing set forth in Schedule III as applicable to such explosives in accordance with the existing specification prescribed by the Bureau of Indian Standards.(3)Certificate referred to in sub-rule (1) shall be valid for a period of twelve months from the date of issue.
