(4)Despatch of samples to the testing officer .-(a) The officer taking a sample of any explosives under sub-rule (3) shall affix to it the name of the ship, the name of the consignee, name of the explosive and such other distinguishing marks, as he may think necessary and shall forward it to the testing officer without delay.(b)In the case of a Nitro-compound or a Chlorate mixture, the date and batch number shall also be affixed to the sample.
