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Union of India - Act

Explosives (Amendment) Rules, 2022

UNION OF INDIA
India

Explosives (Amendment) Rules, 2022

Rule G-S-R-31-E- of 2023

  • Published in Gazette of India on 18 January 2023
  • Commenced on 18 January 2023
  • [This is the version of this document from 18 January 2023.]
Draft Rules

1.

(1)These rules may be called the Explosives ( Amendment ) Rules , 2022
(2)They shall come into force on the date of their final publication in the Official Gazette .

2. In the Explosives Rules , 2008 ( hereinafter referred to as the principal rules ) . In rule 2 , ( a ) after sub rule 56 following clause shall be inserted namely :

"(56A) Third Party Inspection Agency means a professional organization recognized by Chief Controller of Explosives to carry out inspection and safety audit of major accident hazards premises as defined under the Manufacture , Storage and Import of hazardous Chemicals Rules , 1989 , and having minimum three persons with minimum qualification of masters degree in chemistry or bachelors degree in chemical engineering from a recognized university and minimum experience of ten years in manufacturing and handling of Explosives."Prescribed renewal fee.

3. In the principal rule , in the Rule 112 , for sub rule ( 2 ) following shall be substituted , namely "

"Renewal of license" - ( 2 ) Every application under sub - rule ( 1 ) for renewal of the license shall be accompanied by the following documents , namely :a. application in Form RE - 1 ;b. The original license :d. In case of Explosives Manufacturing Units , all the inspection or safety audit reports since last approval as per the Manufacture , Storage and Import of Hazardous Chemicals Rules , 1989 issued by Third Party Inspection Agency approved under these Rules ."