(6)In case of application for grant of foreman's certificate, the Controller on receipt of documents specified in item number 25 of rule 113 shall conduct such examination and enquiries as deemed necessary before granting the foreman's certificate"> (6) In case of application for grant of foreman's certificate, the Controller on receipt of documents specified in item number 25 of rule 113 shall conduct such examination and enquiries as deemed necessary before granting the foreman's certificate. On his being satisfied that the applicant has adequate knowledge and experience in related field of handling and blasting explosives, he shall grant the foreman's certificate in Form LE-11 specifying therein the authorised area of manufacture. Such certificate shall be valid for a period of five years from the date of issue. The certificate may be revalidated for subsequent five-year periods on completion of procedures as in the case of fresh grant.
