.-(1) These rules are applicable for regulating the manufacture, import, export, transport, and possession for sale or use of explosives.(2)Nothing in these rules shall apply to the manufacture, possession, use, transport or importation of any explosives by-(a)any of the Armed Forces of the Union and Ordnance Factories or other establishments of such Forces for own use in accordance with the rules or regulations made by the Central Government;(b)Indian railways while cutting as carrier;(c)any person employed under the Central or State Government in exercise of any power under the Act or these rules.(3)When the Chief Controller is of the opinion that an explosive does not pose a risk to public to warrant application of all or part of these rules or the nature and characteristics of explosives present such a minimal and limited risk as not to warrant application of these rules, the Chief Controller may exempt such explosives from the purview of all or part of these rules, with such other conditions as deemed necessary.
