.-(1) Marking on packages .-(i) The outer package shall be marked in conspicuous indelible character, by means of a stamping, embossing or painting with-(a)the word "EXPLOSIVES";(b)the name of authorised explosive;(c)the number if any of the Class and the Division including sub-division to which it belongs;(d)the safety distance category of explosive;(e)the name of the manufacturer;(f)identification number of the package;(g)the net weight of explosives;(h)gross weight of the package;(i)date of manufacture and batch number;(j)UN Classification and UN Identification number (for export packages);(k)in case of plastic explosives, the words "marking agent added as per International Civil Aviation Organisation Resolution A 27-8" referred in sub-clause (iv) of clause (c) under sub-rule (2) of rule 10; and(l)a paper slip containing the above details shall be kept inside the package:Provided that in the case of safety fuse or fireworks, clauses (a) and (l) may be omitted and the words "safety fuse" or "fireworks" shall be marked.(ii)In case of fireworks, the names of the items, for example-amorces, paper caps, serpents eggs, etc., as appropriate shall be marked.(iii)Every manufacturer shall on the box of each fire cracker shall mention details of its chemical content, sound level and that it satisfies requirements as laid down by the Chief Controller. Firecracker meant for export shall have a different colour packing from those intended to be sold in India and a clear print indicating that they are not to be sold in India.(2)Marking on explosives of Class 2 and Class 3.-In the case of explosives of Class 2 and Class 3, each of the cartridges or primary containment of explosives shall be printed or embossed legibly on it with-(a)the word "EXPLOSIVES";(b)the name of explosives and in case of plastic explosives additional words "marking agent added";(c)weight of explosive;(d)diameter of the cartridge;(e)name of manufacturer; and(f)in case of permitted explosive, the letter P1, P3 or P5 as the case may be.(3)Marking on explosives of Class 6.-In the case of explosives of Class 6 Divisions 2 and 3 the name of the manufacturer in full or abbreviated form shall be printed or embossed legibly on every metre or on every piece, as the case may be. The abbreviated form, if used, shall be registered with the Chief Controller.(4)Marking on fireworks .-In case of fireworks, explosive composition, quantity of such composition, whether sound emitting crackers or colour or light emitting crackers, sound level, a caution or warning indicating the name of the item, manufacturer's name, method of firing and precautions to be taken both in words and pictorial view shall be printed on each piece of fireworks and cardboard box and where adequate space is not available on the fireworks, such caution or warning shall be printed on a separate label and inserted in the smallest packet or carton.(5)Marking on other Classes of explosives .-Explosives of Classes other than those mentioned in sub-rules above shall be marked as directed by the Chief Controller.(6)Defacing of marking prohibited .-No person shall alter or deface any printing or marking on the explosives or packages thereof.
