21. Restriction on unauthorised persons and provision of guards
.-(1) The licensee shall at his own expense provide security guards for safe custody of the factory or magazine for storage of explosives other than fireworks.(2)For the purposes of sub-rule (1), the security guards shall be of such strength as the District Magistrate may consider it to be sufficient.(3)A factory licensed under these rules for manufacture of explosives shall be surrounded by a wall or security fencing at least two metres high of such strength and construction as to effectively prevent entry of unauthorised persons.(4)The area enclosed by such wall or fence referred to in sub-rule (3) shall cover the safety zone required to be kept clear from any of the process buildings or sheds.(5)The licensee for a magazine shall provide a shelter for the security guard(s) on duty near the magazine at a suitable location not less than thirty metres away from the magazine.
