Section 192(4) in The Coal Mines Regulations, 2011
(4)No mechanically propelled vehicle shall be used for the transport of explosives unless it is of a type approved in writing by the Chief Inspector:Provided that a Jeep or Land Rover or Sports Utility Vehicle may be used for the transport of detonators from magazines or priming stations subject to the following conditions:(a)not more than 200 detonators are transported in a vehicle at a time;(b)the detonators are packed suitably in a wooden box;(c)the wooden box containing detonators is placed inside an outer metal case of a construction approved by the Chief Inspector;(d)the outer metal case shall be suitably bolted to the floor of the vehicle or otherwise fixed in a wooden frame so that the container is not displaced while the vehicle is in motion; and(e)no person shall ride on the rear Portion of the vehicle.
