Section 226(e) in Police Regulations, Bengal , 1943
(e)Under rule 102 of the Explosives Rules, 1940, every person holding a license or acting under a license granted under the rules, shall be bound to produce the same, or an authenticated copy kept at the magazine or place to which the license applies or a pass issued by a holder of a license in Form H of the said rules in respect of a consignment of explosives when called upon to do so by any police officer not below the rank of Sub-Inspector. Copies of any such license may, for the purpose of this rule, be authenticated free of charge by the authority which granted the license.
