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Union of India - Section

Section 17 in The Calcium Carbide Rules, 1987

17. [ Importation by land.

- No person shall import carbide by land save with the previous sanction in each case of the Central Government and subject to the following conditions, namely:--
(i)that the carbide is carried in prescribed receptacles;
(ii)that all reasonable precautions are taken to prevent carbide coming into contact with water or metals like copper and silver during importation;
(iii)that after carbide is landed, it is removed to a licensed storage premises without delay.]