52. Despatch of explosives to carriers for transport
.-(1) No person shall despatch any explosives except fireworks to a carrier other than the Indian Railways for the purpose of transport.(2)No person shall despatch any explosive to the Indian Railways for the purpose of transport unless-(a)he has given the Station Master a notice in writing-(i)of his intention to tender such explosives;(ii)certifying that the explosives have been packed and marked in accordance with rules 14 and 15;(iii)stating the true name, description and quantity of explosives to be transported;(b)he has received a reply and intimation in writing from the Station Master that he is prepared to receive the explosive for immediate despatch;(c)he has received a confirmation from the consignee regarding readiness to receive explosives as authorised under these rules.(3)No person shall bring, send or forward to, or upon any railway any explosives which the Indian Railways have by any notice of regulation for the time being in force notified that it will not receive.
