.-(1) The operator of a vehicle used for the transport of explosives except fireworks and safety fuse shall ensure that the driver or any attendant thereof has in his possession the following documents during transport, namely:-(a)copy of indent in form RE-11 under Part 5 of Schedule V, issued by the consignee;(b)copy of transport pass in form RE-12 under Part 5 of Schedule V issued by the consignor;(c)copy of road van licence;(d)original copy of bill of explosives being transported.(2)The documents mentioned in sub-rule (1) shall be produced on demand by the authority empowered under rule 128.
