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[Cites 0, Cited by 0] [Section 21(7)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(7)(b) in The Ammonium Nitrate Rules, 2012

(b)No person shall despatch any Ammonium Nitrate to the Indian Railways or its authorised carriers for the purpose of transport unless he has given the Station Master a notice in writing -
(i)of his intention to tender such Ammonium Nitrate;
(ii)certifying that the Ammonium Nitrate has been packed and marked in accordance with rules 8 and 9;
(iii)stating the quantity of Ammonium Nitrate to be transported;
(iv)that he has received a reply and intimation in writing from the Station Master that he is prepared to receive the Ammonium Nitrate for immediate despatch;
(v)that he has received a confirmation from the consignee regarding readiness to receive Ammonium Nitrate as authorised under these rules.