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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2) in The Ammonium Nitrate Rules, 2012

(2)The tanker for transportation of Ammonium Nitrate melt shall be-
(i)constructed of stainless steel or any other compatible material, properly and adequately insulated according to sound engineering practice conforming to national or international code accepted by the Chief Controller and secured or mounted over a vehicle chassis ensuring total safety and stability during transportation;
(ii)with gross carrying capacity of such Ammonium Nitrate melt tanker not exceeding the maximum load limit prescribed by the Road Transport Authority for such vehicle;
(iii)with inlet and outlet valves of such construction and design so as to permit its secured locking and sealing; and
(iv)with vent pipe(s) suitably covered to prevent pilferage of the product.