Section 52(2)(a) in The Explosives Rules, 2008

[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

(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;

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