.-(1) An explosive shall, as far as practicable, be sold in original packages. If the quantity sold to any person is less than the quantity of explosives packed in the original packing, such quantity shall be packed in a safe and proper manner in a substantial package which shall be clearly marked with following markings, namely:-(a)Name of the explosive;(b)Class, Division and sub-division as per to Schedule I;(c)Quantity of explosive packed;(d)Name of licensee with licence number of the magazine from where the explosive is being supplied and packed;(e)Date of packing;(f)Name and address of the consignee.(2)No repacking shall be carried out in a magazine or storehouse.(3)Repacking of explosives shall be done, where necessary, in an approved open sided shed having smoothly finished dust-free floor at a distance as approved by the licensing authority.
